Shri. Govind Ram vs Union Of India Represented By
2024 Latest Caselaw 196 Meg

High Court of Meghalaya

Shri. Govind Ram vs Union Of India Represented By on 9 April, 2024

Author: H.S.Thangkhiew

Bench: H.S.Thangkhiew

 Serial No.06
 Supp. List

                       HIGH COURT OF MEGHALAYA
                           AT SHILLONG
WP(C). No. 181 of 2023
                                              Date of Decision :09.04.2024
Shri. Govind Ram,
Son of (Late) Dharam Ram,
Village: Lima, P.O: Jaurasi
District: Pithoragarh,
State: Uttarakhand
PIN Code: 262551.
                                                              ...Petitioner
                     -V-
1.    Union of India represented by
      Secretary to the Government of India,
      Ministry of Home Affairs,
      North Block, New Delhi -110001.
2.    Director General Assam Rifles,
      Mahanideshalaya,
      (The Directorate General of Assam Rifles,
      Shillong, Meghalaya).
3.    Commandant,
      20 Assam Rifles,
      Pin Code: 932020
      C/o 99 APO.
                                                          ...Respondents
Coram:
                Hon'ble Mr. Justice H.S.Thangkhiew, Judge.

Appearance:
For the Petitioner/Appellant(s) :       Mr. S.D.Upadhaya, Adv.
                                        Mr. H.Yadav, Adv.
                                        Ms. A.Synrem, Adv.

For the Respondent(s)           :       Dr. N.Mozika, DSGI with
                                        Ms. A.Pradhan, Adv.

                                    1
 i)      Whether approved for reporting in                   Yes/No
        Law journals etc:

ii)     Whether approved for publication                    Yes/No
        in press:



                    JUDGMENT AND ORDER (ORAL)

1. Mr. S.D.Upadhaya , learned counsel for the petitioner submits that

this case is covered by the judgment and order dated 05-04-2024, passed in

WP(C). No. 291 of 2023.

2. Dr. N.Mozika, learned DSGI assisted by Ms. A.Pradhan, learned

counsel for the respondents has also concurred the submission that the

matter stands covered.

3. Accordingly, in terms of the judgment and order dated 05-04-2024,

passed in WP(C). No. 291 of 2023, the respondents are directed to

examine the aspect of the payment of pay and allowances of the writ

petitioner for the period he served after the interim order was passed by

this Court, till the dismissal of WP(C). No. 101 of 2015 thereof.

4. Matter accordingly stands closed and disposed of.

Judge

Meghalaya 09.04.2024 "Samantha PS"