Sri Prasanna Roy vs The Union Of India And 6 Ors
2025 Latest Caselaw 2796 Gua

Gauhati High Court

Sri Prasanna Roy vs The Union Of India And 6 Ors on 14 August, 2025

                                                                   Page No.# 1/3

GAHC010122332014




                                                            undefined

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

                          Case No. : WP(C)/293/2014

         SRI PRASANNA ROY,
         S/O LATE MAHENDRA ROY, R/O VILL- MAHARANI, P.O. BAGHMARA, P.S.
         PATACHARKUCHI,DIST. BARPETA, ASSAM.



         VERSUS

         THE UNION OF INDIA and 6 ORS
         REP. BY THE SECY., MINISTRY OF HOME AFFAIRS, NEW DELHI.

         2:THE DIRECTOR GENERAL
          CENTRAL RESERVE POLICE FORCE
          GOVT. OFFICE COMPLEX
          NEW DELHI.

         3:THE INSPECTOR GENERAL OF POLICE
          CENTRAL RESERVE POLICE FORCE
          N.E. SECTOR
          SHILLONG
          MEGHALAYA- 793001.

         4:THE DY. INSPECTOR GENERAL OF POLICE
          CENTRAL RESERVE POLICE FORCE
          GROUP CENTRE
         AMERIGOG
          GHY- 23.

         5:THE DY. INSPECTOR GENERAL OF POLICE
          CENTRAL RESERVE POLICE FORCE
          GROUP CENTRE
          GANDHI NAGAR
          GUJRAT.
                                                                          Page No.# 2/3

            6:ADDL. DY. INSPECTOR GENERAL OF POLICE
             CENTRAL RESERVE POLICE FORCE
             GROUP CENTRE
            AMERIGOG
             GHY-23.

            7:THE COMMANDANT
             CENTRAL RESERVE POLICE FORCE
             GROUP CENTRE
             GANDHI NAGAR
             GUJRAT.

            8:MINAKSHI ROY

             W/O LATE MONOJ KR. ROY
             R/O VILL- MAHARANI
             P.O.-BAGHMARA
             DIST. BARPETA
             ASSAM

Advocate for the Petitioner   : MRM HAZARIKA, MR.M PATHAK,MR.M K BORO,MR.N K
KALITA,MS.D DEKA

Advocate for the Respondent : ASSTT.S.G.I., MRS. A GAYAN,,MR.D BARUAH,C.G.C.,MR.M
PHUKAN(R-1to7)




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                        ORDER

Date : --14.08.2025

None appears for the petitioner on call.

Ms. P. Rabha, learned counsel, appearing on behalf of Ms. A. Gayan, learned CGC, seeks accommodation for the day as Ms. A. Gayan, who is handling the brief for the respondents is out of station.

A perusal of the last order dated 05.06.2025 indicates that a submission on behalf of the petitioner was made by the learned Page No.# 3/3

counsel for the petitioner that the judgment & order of this court in the case of Constable Pinku Kumar Paul v. Union of India, reported in 2012 5 GLR 860 squarely covers the case of the petitioner herein. Accordingly, Ms. A. Gayan, learned CGC, sought some time to go through the same and appraise the court on the next date of listing.

Since, accommodation on behalf of the respondents is being sought only for the day; this court allows the prayer and reposts the matter on 19.08.2025.

JUDGE

Comparing Assistant