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Shri. Dibyendu Deb vs The Union Of India
2024 Latest Caselaw 563 Meg

Citation : 2024 Latest Caselaw 563 Meg
Judgement Date : 22 August, 2024

High Court of Meghalaya

Shri. Dibyendu Deb vs The Union Of India on 22 August, 2024

Author: H.S.Thangkhiew

Bench: H.S.Thangkhiew

                                                         2024:MLHC:756



 Serial No.19-23
 Regular List
                        HIGH COURT OF MEGHALAYA
                            AT SHILLONG

WP(C). No. 353 of 2021 with
WP(C). No.471 of 2021
WP(C). No. 472 of 2021
WP(C). No. 182 of 2022
WP(C). No. 45 of 2023.
                                              Date of Order : 22.08.2024
WP(C). No. 353 of 2021
1.    Shri. Dibyendu Deb, Hav (GD).
2.    Shri. Nizamuddin Khan, Hav (GD).
3.    Shri. Prasad Acharya, Hav (GD).
4.    Shri. Arbind Kumar Singh, Hav (GD).
5.    Md. Kalimullah, Warrant Officer (GD).
6.    Md. Tausir Ansari, Hav (GD).
7.    Sri Sarwan Kumar, Hav (GD)
8.    Sri Kishor Kumar Chhetri, Rfn (Flr).
9.    Sri. Ram Binay Kumar, Hav (GD)
                                                           ...Petitioners

             -Versus-
1.    The Union of India,
      Represented by the Secretary to the
      Government of India,
      Ministry of Home Affairs,
      North Block,
      New Delhi - 110001.

2.    The Director General,
      Assam Rifles,
      Shillong - 793011.

3.    The Joint Secretary (Police) to the

                                     1
                                                            2024:MLHC:756



      Govt. of India, Ministry of Home Affairs,
      New Delhi - 110001.
                                                          ...Respondents

Coram:

Hon'ble Mr. Justice H.S.Thangkhiew, Chief Justice (Acting)

Appearance:

For the Petitioner/Applicant(s) : Mr. M.Chanda, Adv.

Mr. M.L.Nongpiur, Adv. Mr. K.Abhinaba, Adv.

For the Respondent(s) : Dr. N.Mozika, DSGI with Ms. L.M.D.Marak, Adv.

1. No.G/134460H, Warrant Officer/GD Rakesh Kumar Sharma.

2. No. 134447Y Naib Subedar/GD Ram Awadh.

3. No. 134441 Warrant Officer/GD Samuel Kutty N.A.

4. No. 134446W Havildar/GD Lallan Yadav.

5. No. 134461L, Warrant Officer/GD Saji B.

6. No. 134470M, Warrant Officer/GD Ram Probodh Sahoo.

7. No. 134472X Havildar/GD Bram Dev Yadav.

8. No. 134474H Warrant Officer/GD Suresh Yadav.

9. No. 134440 Rifleman/GD Yamuna Singh.

10. No. 134466 Havildar/GD

2024:MLHC:756

Tulsi Singh.

11. No. 2025L Havildar/GD K.Mani Mohan Singha.

12. No. 184597 Rifleman/GD Veer Bahadur Singh Chauhan.

13. No. 371086 Havildar/NA Udayan M.

14. 380349 Naib Subedar Jaya Kumar V.

15. No. 153436 Havildar/GD Muhamad Sdaifa S.

16. No. 153440 Warrant Officer/GD Pali Ram.

17. No. 153435 Havildar/GD Nripendra Debnath.

18. No. 153444 Havildar/GD N.K.Giri.

19. No. 371217M Havildar/N.A. Kuldeep Singh.

...Petitioners

-Versus-

1. The Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, New Delhi - 110001.

2. The Director General, Assam Rifles, Head Quarter Directorate General Assam Rifles, Shillong - 793 011.

3. The Commandant, 13th Assam Rifles C/o 99APO, Pin - 932013.

2024:MLHC:756

4. The Commandant, 15th Assam Rifles C/o 99APO, Pin- 932015.

...Respondents Appearance:

For the Petitioner/Applicant(s) : Mr. B.Pathak, Adv.

For the Respondent(s) : Dr. N.Mozika, DSGI with Ms. L.M.D.Marak, Adv.

1. Ex.No. 134475L, Havidar/GD Shali Ram.

2. Ex. No. 134442 Havildar/GD Suresh Kumar.

3. Ex. No. 134456A Rifleman/GD Satish Kumar Shukla.

4. Ex. No. 134467 Rifleman/Gd Abdul Salam. K.S.

5. Ex. No. 350079P Havildar.GD Anand Pal Singh.

6. Ex. No. 134436 Havildar/GD Sarfraj Ansari.

7. Ex. No. 134469 Rifleman/GD Harpal Singh.

8. Ex. No. 153750 Havildar/GD Alex C B.

9. Ex. No. 153743 Havildar/GD Gopakumar D.

10. Ex.No. 153746 Havildar/GD 153746.

2024:MLHC:756

11. Ex. No. 134445 Havildar.GD Budhwa Guria.

12. Smt. Sushela Chamoli.

...Petitioners

-Versus-

1. The Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, New Delhi - 110001.

2. The Director General, Assam Rifles, Head Quarter Directorate General Assam Rifles, Shillong - 793 011.

3. The Commandant, 13th Assam Rifles C/o 99APO, Pin - 932013.

4. The Commandant, 15th Assam Rifles C/o 99APO, Pin- 932015.

...Respondents Appearance:

For the Petitioner/Applicant(s) : Mr. B.Pathak, Adv.

For the Respondent(s) : Dr. N.Mozika, DSGI with Ms. L.M.D.Marak, Adv.

1. Ex. No. 134451F, Havildar/GD Nandu Lal.

2. Ex. No. G/153738N Havildar/GD Ramniwas.

...Petitioners

-Versus-

2024:MLHC:756

1. The Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, New Delhi - 110001.

2. The Director General, Assam Rifles, Head Quarter Directorate General Assam Rifles, Shillong - 793 011.

...Respondents

Appearance:

For the Petitioner/Applicant(s) : Mr. B.Pathak, Adv.

For the Respondent(s) : Dr. N.Mozika, DSGI with Ms. L.M.D.Marak, Adv.

1. No. G/184568, Havildar/GD Rabin Kumar Limbu.

2. No. AR-415P Assistant Commandant, Sukraj Rai.

3. No. -G/95872 Havildar/GD B.Dkhumba Yimchunger.

...Petitioners

-Versus-

1. The Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, New Delhi - 110001.

2. The Director General,

2024:MLHC:756

Assam Rifles, Head Quarter Directorate General Assam Rifles, Shillong - 793 011.

3. The Commandant, 9th Assam Rifles C/o 99APO, Pin - 932009.

4. The Commandant, 18th Assam Rifles C/o 99APO, Pin- 932018.

...Respondents

Appearance:

For the Petitioner/Applicant(s) : Mr. B.Pathak, Adv.

For the Respondent(s) : Dr. N.Mozika, DSGI with Ms. L.M.D.Marak, Adv.

ORAL

1. In these batch of matters, in view of the judgment dated 28-08-2023,

passed by the Supreme Court in Special Leave Petition (Civil) Diary

No(s). 39888/2022, nothing remains for consideration.

2. Mr. B.Pathak, learned counsel however, has vehemently argued that

for the period that the writ petitioners have served in the clerical grade, due

consideration should have been given. However, on examination of the

order passed by the Division Bench in WA. No. 18 of 2019, this aspect is

also covered which disentitles the writ petitioners from claiming any

benefits that came with the clerical post.

3. Accordingly, these matters stand closed and disposed of.

2024:MLHC:756

Chief Justice (Acting)

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