Page No.# 1/2 vs Dr. Karabi Kalita And Anr
2025 Latest Caselaw 4256 Gua

Gauhati High Court

Page No.# 1/2 vs Dr. Karabi Kalita And Anr on 19 March, 2025

                                                                           Page No.# 1/2

GAHC010214232023




                                                                    undefined

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

                                 Case No. : WP(C)/5797/2023

            EMPLOYEES STATE INSURANCE CORPORATION AND 4 ORS
            REP BY THE CHAIRAMAN PANCHDEEP BHAWAN CIG MARG NEW DELHI
            110002

            2: DIRECTOR GENERAL
             EMPLOYEES STATE INSURANCE COPORATION PANCHDEEP BHAWAN CIG
            MARG NEW DELHI 110002

            3: ADDITIONAL DIRECTOR
             MEDICAL ADMINSITRATIOON EMPLOYEES STATE INSURANCE
            CORPORATION PANCHDEEP BHAWAN CIG MARG NEW DELHI 110002

            4: GRIEVANCE REDRESSAL COMMITTEE FOR TRANSFER OF MEDICAL
            OFFICERS
             REP BY THE CHAIRMAN EMPLOYEES STATE INSURANCE CORPORATION
            PANCHDEEP BHAWAN CIG MARG NEW DELHI 110002

            5: MEDICAL SUPERINTENDENT
             ESIC MODEL HOSPITAL BELTOLA GUWAHATI 78102

            VERSUS

            DR. KARABI KALITA AND ANR
            W/O DR. JAYANTA KUMAR CHOUDHURY CHIEF MEDICAL OFFICER NFSG
            ESIC MODEL HOSPITAL BELTOLA GUWAHATI 781002

            2:UNION OF INDIA
             REP BY THE SECRETARY TO THE GOVT OF INDIA MINISTRY OF LABOUR
            AND EMPLOYMENT NEW DELHI 11000

Advocate for the Petitioner   : MR. K BAISHYA, MR. P KALITA (P-5)

Advocate for the Respondent : FOR CAVEATOR, S RABHA (r-1),MS. R. ENGJAIPI (r-1),MR D
DAS,MR R CHAKRAVORTY,MR R SHARMA,DY.S.G.I.
                                                                          Page No.# 2/2




                                       BEFORE
                            HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                        ORDER

Date : 19.03.2025 (Vijay Bishnoi, CJ)

With the consent of the learned counsels appearing for the parties, the matter has been heard at length at admission stage.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant