Page No.# 1/3 vs The Union Of India And 5 Ors
2025 Latest Caselaw 7962 Gua

Gauhati High Court

Page No.# 1/3 vs The Union Of India And 5 Ors on 23 October, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                Page No.# 1/3

GAHC010221232025




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

                         Case No. : WP(C)/5865/2025

         NIRAB PRATIM MEDHI AND ANR
         S/O JAYANTA MEDHI, VILL- MATHARBORI, RAMJUNGATI, DIST NAGAON,
         ASSAM, PIN-782103

         2: TINKU CHETRY
          S/O CHANDRABIR CHETRY
          CHARIPHUKHURI
          RAMGACHAKUA
          SONITPUR
         ASSAM
          PIN-78418

         VERSUS

         THE UNION OF INDIA AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO
         GOVERNMENT OF INDIA , MINISTRY OF HOME AFFAIRS, NEW DELHI-
         110001

         2:THE STAFF SELECTION COMMISSION (SSC)
          REPRESENTED BY THE CHAIRMAN/ SECRETARY STAFF SELECTION
         COMMISSION
          BLOCK 12
          CGO COMPLEX
          LODHI ROAD
          NEW DELHI-110003

         3:THE REGIONAL DIRECTOR (NER)
          STAFF SELECTION COMMISSION
          RUKMINI NAGAR
          P.O ASSAM SACHIVALAYA
          GUWAHATI-06.

         4:THE DIRECTOR GENERAL
                                                                     Page No.# 2/3

             CRPF (RECRUITMENT BRANCH)
             EAST BLOCK 7
             LEVEL 4
             SECTOR 1
             R.K PURAM
             NEW DELHI-110066.

            5:PRESIDING OFFICER- PST/PET BOARD
             RECRUITMENT OF CT/GD-2025
             GC CRPF
             GUWAHATI- 781023.

            6:PRESIDING OFFICER-PST/PET BOARD
            ARTC AND S (SHOKUVI)
             DIMAPUR CENTER

Advocate for the Petitioner   : MR. D DEKA, MR N ALI

Advocate for the Respondent : DY.S.G.I., MR. S S ROY (C.G.C)




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

23.10.2025

Heard Mr. D. Deka learned counsel for the petitioner. Also heard Mrs. S. Baruah, learned CGC for the Union.

Mrs. S. Baruah, learned CGC submits that she has received instructions which reflects that the infraction of centimetre less than of 0.5 cannot be ignored, she therefore, submits that she would like to bring these instructions on record by way of an affidavit.

The learned counsel for the petitioner on the other hand submits that there are judgments by other High Courts which have interfered with such actions undertaken by the respondents and in that view of the matter he submits that posts of Constable GD may be kept vacant for the petitioner in the Page No.# 3/3

event he succeed in the writ petition.

Considering the submissions made, this Court permit the respondent authority to file their affidavit as expeditiously as possible.

The petitioner is permitted to renew his prayer for interim on the next date fixed.

Accordingly, list this matter again on 14.11.2025 along with WP(C) No.5906/2025.

JUDGE

Comparing Assistant