Anku Bharali vs The Indian Oil Corporation Limited
2026 Latest Caselaw 1767 Gua

Gauhati High Court

Anku Bharali vs The Indian Oil Corporation Limited on 27 February, 2026

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                   Page No.# 1/3

GAHC010033412026




                                                            undefined

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

                          Case No. : WP(C)/1093/2026

         ANKU BHARALI
         S/O SHRI PULIN BHARALI
         R/O VILL- TILING GAON, NORTH GUWAHATI, P.O. AND P.S. NORTH
         GUWAHATI-781030, KAMRUP, ASSAM



         VERSUS

         THE INDIAN OIL CORPORATION LIMITED,
         REPRESENTED BY ITS CHAIRMAN, 10TH FLOOR, NBCC COMMERCIAL
         COMPLEX, BLOCK NO. 2, EAST KIDWAI NAGAR, NEW DELHI-23.

         2:THE INDIAN OIL CORPORATION LIMITED

          REPRESENTED BY ITS CHIEF GENERAL MANAGER
          GUWAHATI DIVISIONAL OFFICE
          4TH FLOOR
          EAST POINT TOWER
          BAMUNIMAIDAM
          GUWAHATI-781021
          ASSAM

         3:THE CHIEF GENERAL MANAGER

          INDIAN OIL CORPORATION LIMITED GUWAHATI DIVISIONAL OFFICE
          4TH FLOOR
          EAST POINT TOWER
          BAMUNIMAIDAM
          GUWAHATI-781021
          ASSAM

         4:THE EXECUTIVE DIRECTOR AND REFINERY HEAD
                                                                        Page No.# 2/3

             INDIAN OIL CORPORATION LIMITED
             GUWAHATI REFINERY
             NOONNMATI
             GUWAHATI-781020
             ASSAM

            5:THE DEPUTY GENERAL MANAGER

             HUMAN RESOURCE
             INDIAN OIL CORPORATION LIMITED
             GUWAHATI REFINERY
             NOONMATI
             GUWAHATI-781020
             ASSA

Advocate for the Petitioner   : MR P NAYAK, MS. PADMINI BARUA

Advocate for the Respondent : SC, I O C,




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

27.02.2026

Heard Mr. P Nayak, learned Additional Advocate General, Assam assisted

by Ms. P. Baruah, learned counsel for the petitioner.

Issue Notice, returnable by 06.04.2026.

Learned counsel for the petitioner shall take steps for service of notice on

the respondents by speed post within 1 (one) week from today.

List the matter on 06.04.2026.

Pendency of the writ petition shall not be a bar for declaration of the Page No.# 3/3

results.

JUDGE

Comparing Assistant