Sheo Balak Singh vs Giridhar Aramane And 3 Ors
2025 Latest Caselaw 7099 Gua

Gauhati High Court

Sheo Balak Singh vs Giridhar Aramane And 3 Ors on 8 September, 2025

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GAHC010148982024




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

                         Case No. : Cont.Cas(C)/395/2024

         SHEO BALAK SINGH
         Ex GO-1629X SE (CIV) (RETD.) S/O- LATE RAGHO SINGH, R/O- VILL.- TOLA
         LALBAGH NEAR DM SCHOOL OPPOSITE MARWARI DHARMASHALA,
         P.O.SHEIKHPURA (BIHAR), PIN- 811105.



         VERSUS

         GIRIDHAR ARAMANE AND 3 ORS.
         THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF DEFENCE,
         SOUTH BLOCK, NEW DELHI-110011.

         2:MAYANK TEWARI
         THE JOINT SECRETARY BORDER ROADS
          BORDER ROADS DEVELOPMENT BOARD
          B WING
          4TH FLOOR
          SENA BHAWAN
          NEW DELHI-11.

         3:LIEUTENANT GENERAL RAGHU SRINIVASAN

          THE DIRECTOR GENERAL OF BORDER ROADS
          SEEMA SADAK BHAWAN
          RING ROAD
          DELHI CANTT.
          NEW DELHI-10.

         4:BRIGADIER ASHISH GAMBHIR
          DEPUTY DIRECTOR GENERAL (PERSONNAL)
          J49P AND JWC
          NARAIN
          KIRBY PLACE
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             DELHI CANTONMENT
             NEW DELHI-110028

Advocate for the Petitioner   : MR. I H SAIKIA, MR. M R CHOUDHURY,MR K KASHYAB

Advocate for the Respondent : MR. S P CHOUDHURY (R-3),




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

08.09.2025 Heard Mr. I. H. Saikia, learned counsel for the petitioner and Mr. S. P. Choudhury, learned Sanding Counsel for the respondent/contemnor No. 3.

2. On the other day, Mr. Choudhury has produced the letter dated 04.09.2025, issued by the Assistant Administrative Officer, Officer-in-Charge of the respondent authorities and submitted that the order of this Court had been complied with. A copy of the said order dated 04.09.2025, was furnished to the learned counsel for the petitioner and today, Mr. I. H. Saikia, learned counsel for the petitioner submits that the petitioner has been given the benefit from 01.10.2014. But the direction of this Court in paragraph No. 20 of the judgment and order dated 12.08.2015, was that the petitioner's case was required to be considered as on 2008-09, when his juniors were promoted to the rank of Chief Engineer and as such, the order of this Court has not been fully complied with; and he submits that the learned counsel for the contemnor may be directed to bring on record the letter dated 04.09.2025 by filing an affidavit and thereafter, he will respondent to the said affidavit.

3. Accordingly, taking note of the submissions of the learned counsel for both the parties, it is provided that Mr. Choudhury shall bring on record the letter dated 04.09.2025 by filing an affidavit.

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4. Registry shall list the matter immediately after the ensuing Puja Vacation, on 22.10.2025.

JUDGE

Comparing Assistant