Sri Prasanna Roy vs The Union Of India And 6 Ors
2025 Latest Caselaw 1237 Gua

Gauhati High Court

Sri Prasanna Roy vs The Union Of India And 6 Ors on 5 June, 2025

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GAHC010122332014




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                       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.

         6:ADDL. DY. INSPECTOR GENERAL OF POLICE
          CENTRAL RESERVE POLICE FORCE
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             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 KARDAK ETE

                                         ORDER

Date : 05.06.2025

Mr. N.K. Kalita, learned counsel for the petitioner submits that the judgment and order of this Court in the case of Constable Pinku Kumar Paul -vs- Union of India reported in 2012 5 GLR 860 squarely covers the case of the petitioner herein.

Ms. A. Gayan, learned CGC prays for some time to go through the same.

Prayer is allowed.

List in the next week.

JUDGE Comparing Assistant