Gauhati High Court
Sri Mahim Chandra Ray vs The Union Of India And 6 Ors on 18 August, 2025
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/3
GAHC010168162025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4631/2025
SRI MAHIM CHANDRA RAY
S/O JATIN CHANDRA RAY
RESIDENT OF-VILL- BARKHATA,
P.O. BOITAMARI, PS-ABHAYAPURI, DISTRICT-BONGAIGAON, ASSAM, PIN
783389
VERSUS
THE UNION OF INDIA AND 6 ORS.
REPRESENTED BY THE SECRETARY OF THE MINISTRY OF HOME AFFAIRS,
GOVT OF INDIA, NEW DELHI- 1
2:THE STAFF SELECTION COMMISSION
REPRESENTED BY THE CHAIRMAN
BLOCK NO. 12
CGO COMPLEX
LODHI ROAD
NEW DELHI- 03
3:THE REGIONAL DIRECTOR
STAFF SELECTION COMMISSION
GUWAHATI
ASSAM
HOUSE FED COMPLEX
DISPUR
GUWAHATI- 6
4:THE DIRECTOR GENERAL
BORDER SECURITY FORCE
BLOCK NO 10 CGO COMPLEX LODHI ROAD
NEW DELHI
03
Page No.# 2/3
5:THE DIRECTOR GENERAL
SASHATRA SEEMA BAL
5-6
VIVEKANANDA MARG
EAST BLOCK
R.K. PURAM
NEW DELHI
22
6:THE DIRECTOR GENERAL
CENTRAL RESERVE POLICE FORCE
(RECRUITMENT) EAST BLOCK- 07
LEVEL-4
SECTOR-01
RK PURAM
NEW DELHI- 66
7:THE DIRECTOR GENERAL
CENTRAL INDUSTRIAL SECURITY FORCE
BLOCK NO. 13 CGO COMPLEX LODHI ROAD
NEW DELHI
0
Advocate for the Petitioner : MR. U SAIKIA, MR. Z ISLAM
Advocate for the Respondent : DY.S.G.I.,
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
18.08.2025
Heard Mr. Z. Islam, learned counsel for the petitioner. Also heard Ms. S.
Baruah, learned counsel for the respondents.
The petitioner before this Court is aggrieved by his non-selection to the
post of Constable (GD) in the CAPFs selection conducted by the respondent
authority. The advertisement for the said post was published in the year 2018,
and the results were declared in 2021.
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The respondents, however, object to the submissions made by the
petitioner on the ground of delay and laches, which have not been satisfactorily
explained. It is submitted that the petitioner has approached the Court after a
considerable delay of approximately four years.
The learned counsel for the petitioner, on the other hand, submits that
similar orders have also been passed by the Coordinate Bench and has referred
to such orders.
The learned counsel for the respondents also submits that Coordinate
Benches have, on the other hand, dismissed matters on the ground of delay and
laches. Considering the rival contentions, this Court permits the respondents to
complete their instructions and directs the matter to be listed after two weeks.
List the matter again on 10.09.2025, by which date the respondents shall
obtain their instructions. The judgments relied upon by the learned counsel may
also be examined by the respective parties to apprise the Court.
Extra copies shall be furnished to the respondents' counsel to enable them
to obtain proper instructions in the matter.
JUDGE
Comparing Assistant
