Ankit Johri vs Oil India Ltd. And 4 Ors
2025 Latest Caselaw 2833 Gua

Gauhati High Court

Ankit Johri vs Oil India Ltd. And 4 Ors on 4 February, 2025

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GAHC010024452013




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

                          Case No. : WP(C)/1340/2013

         ANKIT JOHRI
         S/O SHRI RAJ KUMAR JOHRI R/O A-2, KASHMIRI KOTHI CAMPUS, MINI
         BYPASS, IZZATNAGAR, BAREILLY, UTTAR PRADESH.



         VERSUS

         OIL INDIA LTD. and 4 ORS
         REGISTERED OFFICE DULIAJAN, DIST. DIBRUGARH, ASSAM- 786602,
         THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR.

         2:RESIDENT CHIEF EXECUTIVE

          OIL INDIA LTD.
          PERSONNEL DEPARTMENT
          DULIAJAN
          DIST. DIBRUGARH.

         3:SHRI JOYJIT DAS
          S/O UNKNOWN C/O R/O CHIEF EXECUTIVE
          OIL INDIA
          LTD
          PERSONNEL DEPARTMENT
          DULIAJAN
          DIST. DIBRUGARH.

         4:SHRI SIDHARTHA SATTIRAJU
          S/O UNKNOWN C/O R/O CHIEF EXECUTIVE
          OIL INDIA
          LTD
          PERSONNEL DEPARTMENT
          DULIAJAN
          DIST. DIBRUGARH.
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           5:SHRI PUNJ SIDHARTH
            S/O UNKNOWN C/O R/O CHIEF EXECUTIVE
            OIL INDIA
            LTD
            PERSONNEL DEPARTMENT
            DULIAJAN
            DIST. DIBRUGARH

Advocate for the Petitioner : MR.S DEY, MD S ALI,MR. M DASGUPTA,MR.M
GOSWAMI,MR.A SARMA,MR.S DAS,MR.T BARUAH,MR.R DUBEY

Advocate for the Respondent : MR.K KALITA, MS N DEKARAJA (R-4),MR. Y S MANNAN (R-
4),MR.A SARMAH,,MR.S N SARMA,SC, OIL,MR.A JAHID




                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                     ORDER

Date : 04.02.2025

Heard the parties at length.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant