Shilpi Deuri vs The Union Of India And 2 Ors
2025 Latest Caselaw 464 Gua

Gauhati High Court

Shilpi Deuri vs The Union Of India And 2 Ors on 13 May, 2025

Author: Suman Shyam

Bench: Suman Shyam

                                                                         Page No.# 1/2

GAHC010091042025




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

                            Case No. : WP(C)/4082/2022



         SHILPI DEURI
         W/O- SUMESH DEWRI
         R/O- L.G.B. REGIONAL INSTITUTE OF MENTAL HEALTH COMPLEX
         TEZPUR
         DISTRICT- SONITPUR
         ASSAM. PIN- 784001.


          VERSUS

         THE UNION OF INDIA AND 2 ORS
         THROUGH- THE SECRETARY
         TO THE GOVERNMENT OF INDIA
         MINISTRY OF HEALTH AND FAMILY WELFARE
         NEW DELHI.

         2:THE DIRECTOR

         LOKOPRIYA GOPINATH BORDOLOI REGIONAL INSTITUTE OF MENTAL
         HEALTH
         TEZPUR- 784001
         DISTRICT- SONITPUR
         ASSAM.

         3:THE ADMINISTRATIVE OFFICER
         LOKOPRIYA GOPINATH BORDOLOI REGIONAL INSTITUTE OF MENTAL
         HEALTH
         TEZPUR- 784001
         DISTRICT- SONITPUR
         ASSAM.
         ------------
         Advocate for : MR. S C BISWAS
         Advocate for : ASSTT.S.G.I. appearing for THE UNION OF INDIA AND 2 ORS
                                                                                      Page No.# 2/2




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                            ORDER

13.05.2025 Heard Ms. K. L. R. Yanthan, learned counsel appearing on behalf of Mr. S. C.

Biswas, learned counsel for the writ petitioner. Also heard Mr. A. K. Dutta,

learned Central Govt. Counsel appearing for the Union of India.

It is submitted at the Bar that the issues involved in this writ petition have already

been conclusively adjudicated by a coordinate Bench of this Court by the

judgment and order dated 13.09.2022 passed in WP(C) No.258/2022 and the

batch of connected writ petitions and the Division Bench has also affirmed the

said judgment by the judgment and order dated 24.04.2025 passed in Writ

Appeal No.132/2025 preferred by the Union of India and its officials, as

appellants. In that view of the matter, nothing further survives for adjudication in

this writ petition.

Since there is consensus at the Bar that the issues raised in the writ petition are

covered by the judgment and order dated 13.09.2022 passed in WP(C)

No.258/2022 and the batch of connected writ petitions as affirmed by the

judgment and order dated 24.04.2025 passed by the Division Bench in Writ

Appeal No.132/2025, the matter stands closed by clarifying that the relief

prayed for in the writ petition shall be covered by the aforesaid judgments.

JUDGE

Comparing Assistant