Nihar Prasad Sharma vs Numaligarh Refinery Limited And 3 Ors
2025 Latest Caselaw 2040 Gua

Gauhati High Court

Nihar Prasad Sharma vs Numaligarh Refinery Limited And 3 Ors on 6 August, 2025

                                                                 Page No.# 1/3

GAHC010084762022




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

                         Case No. : WP(C)/2961/2022

         NIHAR PRASAD SHARMA
         S/O-LATE BARADA PRASAD SHARMA
         R/O- FLAT NO. 2B, ARCHON ARCADE
         DR. B BARUAH ROAD
         P.O- ULUBARI
         P.S- PALTAN BAZAR
         DIST- KAMRUP (M)
         PRESENTLY RESIDING AT QUARTER NO. D-16, NUMALIGARH REFINERY
         LTD. TOWNSHIP
         P.O- N.R PROJECT
         DIST- GOLAGHAT, ASSAM
         PIN-785699



         VERSUS

         NUMALIGARH REFINERY LIMITED AND 3 ORS
         A GOVT. OF INDIA ENTERPRISE HAVING ITS REGISTERED OFFICE AT
         122A, G.S. ROAD, CHRISTIANBASTI, GUWAHATI-781005, ASSAM

         2:THE MANAGING DIRECTOR
          NUMALIGARH REFINERY LIMITED
         A GOVT. OF INDIA ENTERPRISE HAVING ITS REGISTERED OFFICE AT
         122A
          G.S. ROAD
          CHRISTIANBASTI
          GUWAHATI-781005
         ASSAM

         3:THE DIRECTOR (TECHNICAL)
          NUMALIGARH REFINERY LIMITED
         A GOVT. OF INDIA ENTERPRISE HAVING ITS REGISTERED OFFICE AT
         122A
                                                                          Page No.# 2/3

             G.S. ROAD
             CHRISTIANBASTI
             GUWAHATI-781005
             ASSAM

            4:SMTI MADHUCHANDA ADHIKARY DGM (CC)
             PRESIDING OFFICER
             INTERNAL COMMITTEE FOR SEXUAL HARRASMENT OF WOMEN FOR
            WORK PLACE

             NUMALIGARH REFINERY LIMITED
             A GOVT. OF INDIA ENTERPRISE
             HAVING ITS REGISTERED OFFICE AT 122A
             G.S. ROAD
             CHRISTIANBASTI
             GUWAHATI-781005
             ASSA

Advocate for the Petitioner   : MR P KATAKI, MRS R BEGUM,MS. M DEVI

Advocate for the Respondent : MS M HAZARIKA (R-1 to 3), MR D KHAN (R-4),MR D KHAN (R-
1 to 3)




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                         ORDER

Date : 06.08.2025

Heard Mr. P. Kakati, learned counsel appearing for the petitioner. Also heard Ms. M. Hazarika, learned senior counsel assisted by Mr. D. Khan, learned counsel appearing for the respondents

By way of this petition under Article 226 of the Constitution of India, the petitioner is challenging the letters dated 30.03.2022 and 20.04.2022, issued by the respondent No.2, whereby an appeal filed by the petitioner was rejected and the petitioner was directed to file written submission before the disciplinary authorities.

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It is submitted at the bar that during the pendency of the instance writ petition, the initial report filed by the ICC was set aside and the matter was sent back to the ICC to conclude the proceedings within a reasonable time. It is also submitted at the bar that a review against the aforesaid judgment and order of the co-ordinate Bench of this court was filed; however, the same was dismissed.

That being so nothing survives for adjudication in the writ proceedings. Accordingly, the writ petition stands dismissed on being insfructuous.

JUDGE

Comparing Assistant