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Gauhati High Court
Page No.# 1/7 vs The Union Of India 13 Ors on 6 April, 2026
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/7
GAHC010068762026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1928/2026
FORCE NO 005030245 ASIGD G VIJAYA KUMAR AND 12 ORS.
S/O. GANESAN, R/OVILLAGE- KAVATHARAJANALLUR, P.O- THOTTIAM,
STATE- TAMILNADU, PIN- 621215. PERIOD OF POSTING IN 124 BATTALION
21.02.2021 TO 28.03.2024.
2: FORCE NO 041722552
HC/GD BHUPESH KUMAR SINGH
S/O. LATE SHYAM RAJ SINGH
R/O- VILL- LALPUR
P.O P.S- MIRZAMURAD
DIST- VARANASI
STATE- UTTAR PRADESH
PIN221307
PERIOD OF POSTING IN 124 BATTALION - 31.12.2020 TO 13.03.2025.
3: FORCE NO 041725721
HC/GD RAKESH SINGH
S/O. RAM KISHOR
R/O- VILL- SARKADI
P.STANDA
DIST- RAMPUR
STATE- UTTAR PRADESH
PIN- 244927
PERIOD OF POSTING IN 124 BATTALION- 08.01.2021 TO 14.04.2025
4: FORCE NO 031433308
HC/GD RAKESH SARKAR
S/O. HARI MOHAN SARKAR
R/O- VILL AND P.ORAYER MURA
P.S- AMTALI
DIST- WEST TRIPURA
STATE- TRIPURA
PIN- 799130
PERIOD OF POSTING IN 124 BATTALION 14.08.2020 TO 19.04.2025.
Page No.# 2/7
5: FORCE NO 145264559 CT/GD PANKAJ KUMAR SINGH
S/O. MARKANDEY SINGH
R/O- VILL AND P.O- KUDRA
DIST- KAIMUR BHABHUA
STATE- BIHAR
PIN- 821108
PERIOD OF POSTING IN 124 BATTALION- 25.02.2021 TO 23.04.2025.
6: FORCE NO 145265502
CT/GD AMIT KUMAR YADAV
S/O. SANKATHA SINGH YADAV
R/OVILL- PANDI
P.O- SHIKARGANJ
P.S- CHAKIA
DIST- CHANDAULI
STATE- UTTAR PRADESH
PIN- 232103
PERIOD OF POSTING IN 124 BATTALION- 12.02.2021 TO 06.04.2025.
7: FORCE NO 145260838
CT/GD DEVENDRA KUMAR
S/O. RAMESH CHANDRA
R/O- VILL- MAHARARA
P.S- SAHPAU
DIST- HATHRAS
STATE- UTTAR PRADESH
PIN- 281304
PERIOD OF POSTING IN 124 BATTALION- 05.03.2021 TO 14.04.2025.
8: FORCE NO 075210275
CT/GD INGLE GAUTAM BHIMRAO
S/O. BHIMRAO INGLE
R/OVILL AND P.O- SUNGAON
P.S- JALGAON
DISTBULDHANA
STATE- MAHARASHTRA
PIN443402
PERIOD OF POSTING IN 124 BATTALION - 11.05.2021 TO 12.04.2025.
9: FORCE NO 145266054
CT/GD SATISH KUMAR YADAV
S/O. RAJ KUMAR YADAV
R/O- VILL - BATAUWAN
P.O- SIKHAR
P.S- CHUNAR
DISTMIRZAPUR
STATE- UTTAR PRADESH
Page No.# 3/7
PIN- 231306
PERIOD OF POSTING IN 124 BATTALION - 05.03.2021 TO 06.04.2025.
10: FORCE NO 145264621
CT/GD HARENDRA KUMAR YADAV
S/O. LATE SONA PATI SINGH
R/O- VILL - SHIVGOBIND LAL KE TOLA
P.O- DAWAN
P.S- JAGDISHPUR
DISTBHOJPUR
STATE- BIHAR
PIN- 802152
PERIOD OF POSTING IN 124 BATTALION- 12.04.2021 TO 13.04.2025
11: FORCE NO 145264693
CT/GD ALOK KUMAR
S/O- REKHA YADAV
R/O- VILL AND P.O- LALA BHADSARA
P.S- DULHIN BAZAR
DIST- PATNA
STATE- BIHAR
PIN- 801102
PERIOD OF POSTING IN 124 BATTALION- 12.02.2021 TO 14.04.2025.
12: FORCE NO 145090462
CT/GD RAJNISH LAKRA
S/O. FAGU LAKRA
R/O- VILL- BAMANDANGA TE
P.O AND P.S- NAGRAKATA
DISTJALPAIGURI
STATE- WEST BENGAL
PIN735225
PERIOD OF POSTING IN 124 BATTALION - 08.05.2021 TO 06.04.2025.
13: FORCE NO 041583268
HC/GD GANESH PRALHAD SHELE
S/O. LATE PRALHAD SHELE
R/O- VILL AND P.O- BHADGANI
P.S- BORAKHEDI
DISTBOLDANA
STATE- MAHARASHTRA
PIN443101
PERIOD OF POSTING IN 124 BATTALION - 19.02.2021 TO 13.04.2025.
ADDRESS OF COMMUNICATION - ALL THE PETITIONERS ARE WORKING
UNDER THE COMMAND OF DIRECTOR GENERAL
CENTRAL RESERVE POLICE FORCE
Page No.# 4/7
CGO COMPLEX
LODHI ROAD
NEW DELHI-110003
VERSUS
THE UNION OF INDIA 13 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS, NEW DELHI-110001.
2:THE DIRECTOR GENERAL
CENTRAL RESERVE POLICE FORCE
CGO COMPLEX
LODHI ROAD
NEW DELHI 110003.
3:THE SPECIAL DIRECTOR GENERAL
NORTH EAST ZONE
CENTRAL RESERVE POLICE FORCE
GROUP CENTRE GUWAHATI
AMERIGOG
GUWAHATI. PIN- 781023
4:THE INSPECTOR GENERAL OF POLICE
NORTH EASTERN SECTOR CENTRAL RESERVE POLICE FORCE.
SHILLONG
MEGHALAYA PIN- 793001.
5:THE DEPUTY INSPECTOR GENERAL OF POLICE
CENTRAL RESERVE POLICE FORCE
DAYAPUR
SILCHAR
ASSAM. PIN- 788030.
6:THE COMMANDANT 124 BATTALION
CENTRAL RESERVE POLICE FORCE
SHALBAGAN
AGARTALA
TRIPURA
PIN- 799012.
7:THE COMMANDANT
COUNTER INSURGENCY AND ANTI TERRORISM SCHOOL CIATS
CRPF
SHIVPURI
Page No.# 5/7
MADHYA PRADESH
PIN- 473551.
8:THE COMMANDANT 230 BATTALION
CENTRAL RESERVE POLICE FORCE.
9:THE COMMANDANT 181 BATTALION
CENTRAL RESERVE POLICE FORCE.
10:THE COMMANDANT 128 BATTALION
CENTRAL RESERVE POLICE FORCE.
11:THE COMMANDANT 101 BATTALION
CENTRAL RESERVE POLICE FORCE
12:THE COMMANDANT 108 BATTALION
CENTRAL RESERVE POLICE FORCE
13:THE COMMANDANT 199 BATTALION
CENTRAL RESERVE POLICE FORCE
PATHURPARA BIJAPUR
CHATTISHGARH.
14:THE COMMANDANT 198 BATTALION
CENTRAL RESERVE POLICE FORCE. COMMUNICATION ADDRESS OF
RESPONDENT NOS. 7 TO 14 IS C/O. OFFICE OF THE DIRECTORATE
GENERAL
CENTRAL RESERVE POLICE FORCE
CGO COMPLEX
LODHI ROAD
NEW DELHI
110003
Advocate for the Petitioner : MR. M KALITA, MR. N M DAS,MR. J HATIMURIA
Advocate for the Respondent : DY.S.G.I., MR. A K DUTTA(C.G.C. R-1TO14)
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
06.04.2026
Heard Mr. M. Kalita learned counsel for the petitioners.
Page No.# 6/7
The writ petitioners herein are serving in the Central Reserve Police Force
(CRPF). As per the OM dated 25.07.2019 issued by the Ministry of Home Affairs,
Govt. of India, Risk & Hardship Allowance (R&HA) was extended to the
personnel of CRPF on the criteria laid down in the Office Memorandum. The
petitioners are aggrieved due to unilateral withdrawal of such benefits with a
direction to recover the amount already paid to them as R&HA.
Mr. M. Kalita, learned counsel for the petitioners has invited the attention
of this Court to the order dated 10.01.2025 passed by a Coordinate Bench of
this Court in WP(C) No.168/2025 to submit that similar writ petition is pending
before this Court, wherein an interim order of protection is operating.
Mr. AK Dutta, learned CGC has prayed for some time to obtain instruction.
However, the CGC has also confirmed that similar writ petitions are pending
before this Court wherein interim orders are operating.
Issue notice, returnable by 4 (four) weeks.
Since Mr. AK Dutta, learned CGC accepts notice on behalf of all the
respondents, notices are waived. However, extra copies be served within 1 (one)
week from today enabling him to obtain instruction and file affidavit.
Heard on the prayer of interim relief.
Having regard to the facts and circumstances of the case, in its entirety,
as an interim measure, it is hereby provided that there shall be no recovery of
R&HA amount paid to the petitioners in terms of the impugned OM dated
25.07.2019 without the leave of the Court.
Let this matter be listed along with WP(C) No.168/2025 and other
connected writ petitions.
JUDGE
Page No.# 7/7
Comparing Assistant
