No. 971170449 Ct/Gd Lekh Raj vs The Union Of India And 3 Ors
2024 Latest Caselaw 3346 Gua

Gauhati High Court

No. 971170449 Ct/Gd Lekh Raj vs The Union Of India And 3 Ors on 15 May, 2024

                                                                     Page No.# 1/2

GAHC010131052013




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

                                 Case No. : WP(C)/4615/2013

            NO. 971170449 CT/GD LEKH RAJ
            CT/GD LEKH RAJ NOW DISMISSED FROM SERVICE S/O SRI HUKUM
            CHAND R/O VILL- HATLI, P.O. HATLI P.S. KATHUA, DIST. MATHUAJAMMU
            and KASHMIR



            VERSUS

            THE UNION OF INDIA and 3 ORS
            THROUGH THE SECRETARY, MINISTRY OF HOME AFFAIRS, NEW DELHI-
            110001.

            2:THE DIRECTOR GENERAL OF C.R.P.F.
             CGO COMPLEX
             BLOCK NO. 1
            LODHI ROAD
             NEW DELHI.

            3:THE INSPECTOR GENERAL
             CRPF

             NORTH EASTERN REGION
             SHILLONG.

            4:THE COMMANDANT 16 BN
             CRPF

             RANCHI
             BANGAR
             MATHURA UTTAR PRADESH

Advocate for the Petitioner   : MR.Z RAHMAN
                                                                          Page No.# 2/2

Advocate for the Respondent : MRM R ADHIKARI




            Linked Case : I.A.(Civil)/2366/2017

           NO. 971170449 CT/GD LEKH RAJ



            VERSUS

           THE UNION OF INDIA and 3 ORS



           ------------
           Advocate for : M R CHOUDHURY
           Advocate for : MRM R ADHIKARI appearing for THE UNION OF INDIA and 3 ORS



                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                            ORDER

Date : 15.05.2024

Heard the parties at length.

The matter is reserved for judgment.

JUDGE

Comparing Assistant