Geetanjali Choudhury vs Union Of India And 4 Ors
2026 Latest Caselaw 3308 Gua

Gauhati High Court

Geetanjali Choudhury vs Union Of India And 4 Ors on 8 April, 2026

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GAHC010069492026




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

                          Case No. : WP(C)/1968/2026

         GEETANJALI CHOUDHURY
         W/O- KOUSHIK CHAKRABORTY, R/O.- HATIGAON, BHETAPARA, P.O.-
         BELTOLA, P.S.- HATIGAON, DISTRICT- KAMRUP (M), ASSAM, PIN-781028.



         VERSUS

         UNION OF INDIA AND 4 ORS.
         REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY
         OF JAL SHAKTI, NEW DELHI.

         2:THE WATER AND POWER CONSULTANCY SERVICES (INDIA) LIMITED
         (WAPCOS)
          REP. BY GENERAL MANAGER (HUMAN RESOURCES)
          76-C
          SEC 18
          GURGAON
          HARYANA
          INDIA.

         3:THE REGIONAL MANAGER (NE) WAPCOS LTD
          J.B. COMPLEX 3RD FLOOR R.G. BORUAH ROAD
          GANESHGURI
          DISPUR
          GUWAHATI-781005

         4:THE DY MANAGER (WBR) CENTER FOR WATER

          BUILDING AND ROAD WORKS
          WAPCOS LIMITED 76-C
          SEC 18
          GURGAON
          HARYANA
                                                                                     Page No.# 2/3

             INDIA.

            5:DCM (HR) WAPCOS LIMITED 76- C

             SEC 18
             GURGAON
             HARYANA
             INDI

Advocate for the Petitioner   : MR. B PHUKAN, U SWARGIARY

Advocate for the Respondent : DY.S.G.I.,




                                  BEFORE
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                             ORDER

Date : 08.04.2026 Heard Ms. U Swargiary, Learned Counsel for the Petitioner. Also heard Ms. A Gayan, Learned CGC.

The petitioner, in the present proceedings, has assailed a communication dated 30.01.2026 by which the contractual engagement of the petitioner was discontinued w.e.f 25.02.2026.

Issue notice returnable on 04.05.2026.

Ms. A Gayan, Learned CGC accepts notice on behalf of respondent no.

1. Extra copies of the writ petition by served upon the Learned CGC by the Learned Counsel for the Petitioner.

Petitioner to take steps for service of notice upon the respondent nos. 2, 3, 4 & 5 by way of speed post within 2 (Two) working days. Petitioner is also permitted to effect service of notice upon respondent no. 2, 3, 4 & 5, through the respondent no. 3 by way of dasti mode routed through the Registry of this Court.

In the event, the service of notice is effected upon the respondent Page No.# 3/3

nos. 2, 3, 4 & 5 by dasti mode, upon effecting such service, petitioner to file an affidavit in the matter.

Also issue notice on the prayer for interim relief returnable on 04.05.2026.

Registry to list the matter again on 04.05.2026.

JUDGE

Comparing Assistant