Ct/Safai Karamchari Raj Kumar Chauhan vs The Union Of India And 7 Ors
2024 Latest Caselaw 8110 Gua

Gauhati High Court

Ct/Safai Karamchari Raj Kumar Chauhan vs The Union Of India And 7 Ors on 6 November, 2024

Author: Nelson Sailo

Bench: Nelson Sailo

                                                               Page No.# 1/3

GAHC010093392021




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

                         Case No. : WP(C)/3356/2021

         CT/SAFAI KARAMCHARI RAJ KUMAR CHAUHAN
         FORCE NO./ 115098887
         S/O BUDHARAM CHAUHAN
         PRESENTLY POSTED AT 210 COBRA BATTALION, CRPF, DALGAON,
         DARRANG, ASSAM 784116



         VERSUS

         THE UNION OF INDIA AND 7 ORS.
         REPRESENTED BY THE SECRETARY, MINISTRY OF HOME AFFAIRS, NEW
         DELHI 110003

         2:THE DIRECTOR GENERAL
          CRPF GOVT. OFFICE COMPLEX
          NEW DELHI 110001

         3:THE INSPECTOR GENERAL OF POLICE
          NORTH EASTERN SECTOR
          CRPF
          SHILLONG
          MEGHALAYA
          793001

         4:THE DEPUTY INSPECTOR GENERAL OF POLICE
          CRPF
          GROUP CENTRE
         AMERIGOG
          GUWAHATI 781023

         5:THE COMMANDANT 210 COBRA BATTALION
          CRPF
          DALGAON. DARRANG
                                                                                  Page No.# 2/3

             ASSAM
             784116

            6:THE CHAIRMAN
             NATIONAL INSTITUTE OF OPEN SCHOOLING( FORMELY NATIONAL OPEN
            SCHOOL) NIOS
            A-24-24
             INSTITUTE AREA
             NH 24
             SECTOR 6
             NOIDA
             G.B NAGAR
             UTTAR PRADESH
             201309

            7:THE DIRECTOR (EVALUATION)
             NATIONAL INSTITUTE OF OPEN SCHOOLING( FORMELY NATIONAL OPEN
            SCHOOL) NIOS
            A-24-24
             INSTITUTE AREA
             NH 24
             SECTOR 6
             NOIDA
             G.B NAGAR
             UTTAR PRADESH
             201309

            8:THE CO ORDINATOR
            ACCREDITED INSTITUTE NO. 140018
             NEINGLIE MEMORIAL HIGH SCHOOL (NIOS) NEISATUO COLONY
             DIMAPUR
             NAGALAND
             79711

Advocate for the Petitioner   : MR. R MAZUMDAR, MRS P RAI,MR H BEZBARUA

Advocate for the Respondent : ASSTT.S.G.I., MRS. R BORAH (r-6,7,8),MR. S S ROY

Page No.# 3/3

BEFORE HON'BLE MR. JUSTICE NELSON SAILO 06.11.2024

The petitioner relies upon the Judgment & Order dated 18.01.2024

passed in WP(C) No. 1149/2013 (Ex.CT/GD Rupam Kumar Das vs. Union of

India & 5 Ors.), wherein similarly placed the writ petitioner has been given the

relief. It is however pointed out by learned R K D Choudhury, Dy. ASGI that a

review petition has been filed against the said order and the order has been put

on hold, vide Order dated 25.09.2024 in Review Petition No. 167/2024.

In view of above, the learned counsels appearing for the rival parties

appears agree that the present matter may also be put on hold pending final

consideration of the review petition. As such, the matter stands adjourned for a

month. Till the next date, the interim order passed earlier shall continue.

JUDGE

Comparing Assistant