High Court of Meghalaya

Shri. Karthikeyan B vs Union Of India on 28 May, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

Serial No. 26
Regular List
                          HIGH COURT OF MEGHALAYA
                                AT SHILLONG

    WP(C) No. 25 of 2024                        Date of Decision: 28.05.2024


    Shri. Karthikeyan B,
    S/o Shri. Balakrishnan Pillai
    R/o Kartihka Nivas
    Village: Neeleswaram
    P.O: Kottarakara, District:Kollam,
    State: Kerela, PIN No:691505                            :::Petitioner

           -Vs-

    1.Union of India
    represented by the 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, 31 Assam Rifles,
    C/o Directorate General of Assam Rifles
    Shillong-793011                                         :::Respondents

Coram:

Hon'ble Mr. Justice H. S. Thangkhiew, Judge

Appearance:

For the Petitioner/Appellant(s) : Mr. S.D. Upadhaya, Adv.

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

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.