Ravi Rajan Tiwari vs The Union Of India And 3 Ors
2024 Latest Caselaw 4204 Gua

Gauhati High Court

Ravi Rajan Tiwari vs The Union Of India And 3 Ors on 12 June, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                                Page No.# 1/3

GAHC010111532024




                          THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                            Case No. : WP(C)/3014/2024

         RAVI RAJAN TIWARI
         S/O- SH. KAMALESH TIWARI,
         R/O- WZ-47, HOUSE NO. 156,
         CHAND NAGAR, TILAK NAGAR,
         NEW DELHI- 110018.

         VERSUS

         THE UNION OF INDIA AND 3 ORS
         REPRESENTED BY THE SECRETARY TO THE MINISTRY OF HOME
         AFFAIRS,
         GOVT. OF INDIA, NEW DELHI- 110001.

         2:DEPUTY INSPECTOR GENERAL (RTC SSB SALONIBARI)
          OFFICE OF THE DEPUTY INSPECTOR GENERAL

         SASHATRA SEEMA BAL (RTC SSB SALONIBARI)

         DISTT.- SONITPUR
         P.O.- SALONIBARI

         ASSAM- 784104.

         3:THE INSPECTOR GENERAL
          FRONTIER HEADQUARTERS
          SSB
          GUWAHATI
          NIKITA COMPLEX- 345

         G.S. ROAD
         KHANAPARA

         RESEARCH
         GATE
                                                                       Page No.# 2/3

             GUWAHATI- 781022.

            4:GOURANGI SHARMA
            W/O- SHRI RAVI RANJAN TIWARI

            R/O- WZ- 47
            HOUSE NO. 156

            CHAND NAGAR
            TILAK NAGAR

            NEW DELHI- 110018

Advocate for the Petitioner   : MR. D DAS SR. ADV

Advocate for the Respondent : DY.S.G.I.




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 12.06.2024

Heard Mr. D. Das, learned senior counsel assisted by Mr. P.R Sharma, learned counsel for the petitioner. Also heard Mr. M.R Adhikari, learned CGC appearing for the respondent nos.1, 2 and 3.

2. The order dated 06.10.2023, passed by the Disciplinary Authority, by which the service of the petitioner was terminated and the order dated 02.02.2024, thereby rejecting the appeal of the petitioner are assailed in this writ petition filed under Article 226 of the Constitution of India.

2. Issue notice returnable on 07.08.2024.

3. Requisite extra copies of the writ petition be served on learned CGC within 2 (two) days.

Page No.# 3/3

4. The learned counsel for the petitioner is placing reliance on judgment dated 18.01.2023 passed by the Division Bench of this Court in W.A No. 357/2022, The Union of India Vs Pranab Kumar Nath.

5. List on 07.08.2024.

JUDGE

Comparing Assistant