Bitul Neog vs The State Of Assam And 10 Ors. B
2024 Latest Caselaw 8123 Gua

Gauhati High Court

Bitul Neog vs The State Of Assam And 10 Ors. B on 6 November, 2024

                                                               Page No.# 1/2

GAHC010133022022




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

                           Case No. : WA/316/2022

         BITUL NEOG
         S/O LATE SANARAM NEOG, C/O HEAD QUARTERS, S.B. ORGANIZATION,
         ASSAM, KAHILIPARA, GUWAHATI- 19.



         VERSUS

         THE STATE OF ASSAM AND 10 ORS. B
         REP. BY THE COMMISSIONER TO THE GOVT. OF ASSAM, HOME AND
         POLITICAL DEPTT., DISPUR, GUWAHATI.

         2:THE DIRECTOR GENERAL OF POLICE
          ULUBARI
          GUWAHATI- 7.

         3:THE INSPECTOR GENERAL OF POLICE
         ADMINISTRATION
          GOVT. OF ASSAM
          ULUBARI
          GUWAHATI- 7.

         4:THE ADDL. DIRECTOR GENERAL OF POLICE (TAP)
          CHAIRMAN
          S.I. (AB) SELECTION BOARD
          ULUBARI
          GUWAHATI- 7.

         5:THE ASSTT. INSPECTOR GENERAL OF POLICE (T)
         ASSAM
          ULUBARI
          GUWAHATI- 7
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For petitioner(s)/appellant(s) :    Mr. M. H. Ahmed, Advocate


For respondent(s)            :     Mr. R.K. Borah, Addl. Sr. GA, Assam

Mr. P.P. Dutta, Advocate

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR 06.11.2024 (Vijay Bishnoi, CJ)

This Court, vide order dated 17.10.2023 deferred consideration of this writ appeal awaiting the Larger Bench Decision of the Hon'ble Supreme Court in respect of the ratio in the judgment in the case of K. Manjushree vs. State of Andhra Pradesh & another, reported in (2008) 3 SCC 512.

It is informed at the Bar that the decision of the Larger Bench is still awaited.

In the view of the matter, list this writ appeal after ten weeks.

                                          JUDGE                          CHIEF JUSTICE




Comparing Assistant