Angad Prasad Yadava vs The Union Of India And 2 Ors
2026 Latest Caselaw 3298 Gua

Gauhati High Court

Angad Prasad Yadava vs The Union Of India And 2 Ors on 8 April, 2026

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                        Page No.# 1/2

GAHC010015382026




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

                                  Case No. : WP(C)/443/2026

            ANGAD PRASAD YADAVA
            REGIMENTAL NO. 111105602, SON OF SHRI VISHWANATH PRASAD
            YADAVA, DEPUTY INSPECTOR GENERAL (GD), QUARTER NO. 364, D-II,
            TYPE-5A, VINAY MARG, NEW DELHI-110021 AND PRESENTLY POSTED AT-
            DEPUTY INSPECTOR GENERAL (GD), NORTH-EAST FRONTIER HEAD
            QUARTERS, ITBP, ITANAGAR (ARUNACHAL PRADESH), PIN- 791111, FALLS
            UNDER THE GUWAHATI BASED EASTERN COMMAND OF THE INDO-
            TIBETAN BORDER POLICE (ITBP), DATE OF JOINING-02-09-2024.



            VERSUS

            THE UNION OF INDIA AND 2 ORS
            THROUGH ITS SECRETARY, GOVERNMENT OF INDIA, MINISTRY OF
            PERSONNEL PUBLIC GRIEVANCES AND PENSIONS DEPARTMENT OF
            PERSONNEL AND TRAINING NORTH BLOCK, NEW DELHI-110001.

            2:THE DIRECTORATE OF ESTATES
             MINISTRY OF HOUSING AND URBAN AFFAIRS
             GOVERNMENT OF INDIA
             NIRMAN BHAWAN
             NEW DELHI-110011.

            3:THE DIRECTORATE GENERAL
             INDO-TIBETAN BORDER POLICE (ITBP) FORCE
             MINISTRY OF HOME AFFAIRS
             GOVT. OF INDIA
             BLOCK NO. 2
             CENTRAL OFFICES ENCLAVE
             LODHI ROAD
             NEW DELHI-110003

Advocate for the Petitioner   : MR. L N DIHINGIA, MR. A K SAHU
                                                                           Page No.# 2/2


Advocate for the Respondent : DY.S.G.I., MRS. R DEVI(C.G.C)




                                      BEFORE
                       HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

08.04.2026

The pleadings in the matter are complete.

Issue Rule.

Call for the records.

Matter be listed for hearing in the month of June, 2026.

Interim order, if any passed earlier will be continued till the next date fixed.

Mr. L.N. Dihingia, learned counsel appears for the petitioner.

JUDGE

Comparing Assistant