Page No.# 1/2 vs Rajeeb Kumar Phukan
2025 Latest Caselaw 3399 Gua

Gauhati High Court

Page No.# 1/2 vs Rajeeb Kumar Phukan on 21 February, 2025

                                                                    Page No.# 1/2

GAHC010019092025




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

                           Case No. : I.A.(Civil)/399/2025

         THE UNION OF INDIA AND ORS
         REP. BY THE MINISTRY OF HOME AFFAIRS, GOVT. OF INDIA, NEW
         DELHI110001

         2: THE DIRECTOR GENERAL
          PRASAR BHARATI INDIAS PUBLIC SERVICE BROADCASTER) ALL INDIA
         RADIO AKASHVANI BHAWAN PARLIAMENT STREET NEW DELHI- 110011

         3: THE DEPUTY DIRECTOR ENGINEERING
          PRASAR BHARATI (INDIAS PUBLIC SERVICE BROADCASTER) ALL INDIA
         RADIO CHANDMARI GUWAHATI- 78100

                     VERSUS

         RAJEEB KUMAR PHUKAN
         RETIRED ASSISTANT DIRECTOR (PROGRAMME), ALL INDIA RADIO ,
         RESIDENT OF BHAIRABKUNDA APARTMENT SAGARIKA PATH, R.G.
         BARUAH ROAD, GUWAHATI- 78102

         Linked Case : WP(C)/4040/2024

         1: UNION OF INDIA AND 2 ORS REPRESENTED BY THE SECRETARY TO THE
         GOVERNMENT OF INDIA MINISTRY OF INFORMATION AND
         BROADCASTING A WING SHASTRI BHAWAN NEW DELHI- 110001

         2: THE DIRECTOR GENERAL PRASAR BHARATI (INDIAS PUBLIC SERVICE
         BROADCASTER) ALL INDIA RADIO AKASHVANI BHAWAN PARLIAMENT
         STREET NEW DELHI- 110011

         3: THE DEPUTY DIRECTOR (ENGINEERING) PRASAR BHARATI
         (INDIAS PUBLIC SERVICE BROADCASTER) ALL INDIA RADIO
         CHANDMARI GUWAHATI- 781003

                      VERSUS
                                                                               Page No.# 2/2

             SHRI RAJEEB KUMAR PHUKAN,RETIRED ASSISTANT DIRECTOR
             (PROGRAMME) ALL INDIA RADIO RESIDENT OF BHAIRABKUNDA
             APARTMENT SAGARIKA PATH R.G. BARUAH ROAD GUWAHATI- 781024

For the Appellant(s)     : Mr. B. Chakravarty, Central Government Advocate.
                         Ms. A. Bora, Advocate.

For the Respondent(s)    :

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR 21.02.2025 (Vijay Bishnoi, CJ)

The matter comes upon for consideration of this interlocutory application filed in WP(C) No.4040/2024 seeking stay of the impugned judgment dated 07.12.2021 passed by the Central Administrative Tribunal, Guwahati Bench, Guwahati in O.A. No.040/00139/2019.

It appears that notice issued to the sole respondent in the connected writ petition, viz. WP(C) No.4040/2024, has not been served till date.

Mr. B. Chakravarty, learned counsel for the applicants prays for and is granted 1(one) week's time to take fresh steps for service of notice upon the sole respondent by registered post with A/D as well as by usual course.

On taking such steps, let notices be issued to the sole respondent in WP(C) No.4040/25024, returnable in 4(four) weeks thereafter.

                       JUDGE                           CHIEF JUSTICE




Comparing Assistant