Ranjan Kujmar Neog vs Oil And Natural Gas Corporation Ltd And ...
2025 Latest Caselaw 3951 Gua

Gauhati High Court

Ranjan Kujmar Neog vs Oil And Natural Gas Corporation Ltd And ... on 10 March, 2025

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GAHC010039912025




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

                             Case No. : WA/77/2025

         RANJAN KUJMAR NEOG
         SON OF SRI MANIRAM NEOG, PERMANENT RESIDENT OF CHUTIAKARI
         GAON, P.O - CHALIAHA, P.S JORHAT, DIST- JORHAT, PIN- 785004, ASSAM


         VERSUS

         OIL AND NATURAL GAS CORPORATION LTD AND ORS
         HAVLNG ITS REGISTERED OFFICE AT JEEVAN BHARATI TOWER, 124
         CONNAUGHT CIRCUS, NEW DELHI AND IS REPRESENTED BY ITS
         CHAIRMAN-CUM-MANAGING DIRECTOR, OIL AND NATURAL GAS
         CORPORATION LTD, HAVING ITS REGISTERED OFFICE AT JEEVAN
         BHARATI TOWER, 124 CONNAUGHT CIRCUS NEW DELHI

         2:DIRECTOR HR DISCIPLINARY AUTHORITY
          OIL AND NATURAL GAS CORPORATION LTD
          JEEVAN BHARATI TOWER
          L24INDRA CIRCUS, NEW DELHI.

         3:THE GROUP GENERAL MANAGER HR
          OIL AND NATURAL GAS CORPORATION LIMITED
          EMPLOYEE RELATIONS DEPARTMENT
          CORPORATE DISCIPLINE AND APPEAL SECTION
         TEL BHAWAN, DEHRADUN
          UTTARAKHAND

         4:THE EXECUTIVE DIRECTOR BASIN MANAGER
          OIL AND NATURAL GAS CORPORATION LIMITED
         ASSAM AND ASSAM ARAKAN BASIN
          JORHAT

         5:THE DEPUTY GENERAL MANAGER CIVIL HES
          OIL AND NATURAL GAS CORPORATION LIMITED
          ENGINEERING SERVICES
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            ASSAM AND ASSAM ARAKAN BASIN
            JORHAT

For petitioner/appellant(s) :       Mr. Preetam Mahanta, Advocate
                                    Ms. M. Das, Advocate

For respondent(s)               :   Mr. I. Choudhury, Sr. Advocate

Mr. B. Choudhury, Advocate

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE KAUSHIK GOSWAMI

10.03.2025 (Vijay Bishnoi, CJ)

Heard Mr. Preetam Mahanta, learned counsel appearing for the appellant.

Issue notice.

No need to issue formal notice to the respondents as Mr. I. Choudhury, learned senior counsel has put in appearance and accepted notice on behalf of all the respondents.

It is noticed that against the judgment impugned in this appeal, another appeal, being WA No. 66/2023, has been preferred by the respondent ONGC, which has already been admitted and directed to be listed for hearing in due course.

In such circumstances, admit.

List along with WA No. 66/2025 in due course.

                                             JUDGE                    CHIEF JUSTICE


Comparing Assistant