Gauhati High Court
Union Of India And 5 Ors vs Shri C Chandra Kumar on 7 October, 2020
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Soumitra Saikia
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GAHC010118372020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA 104/2020
1:UNION OF INDIA AND 5 ORS
REPRESENTED BY THE SECY., MINISTRY OF DEFENCE, NEW DELHI 110001
2: THE SECY.
MINISTRY OF FINANCE
DEPTT. OF EXPENDITURE
NORTH BLOCK
NEW DELHI 110001
3: THE SECY. (PERSONNEL)
DEPTT. OF PERSONNEL AND TRAINING
MINISTRY OF PERSONNEL
PUBLIC GRIEVANCE AND PENSIONS
NORTH BLOCK
NEW DELHI 110001
4: THE DIRECTOR GENERAL
BORDER ROADS ORGANIZATION (BRO)
SEEMA SADAK BHAWAN
RING ROAD
DELHI CANTT
NEW DELHI 110010
5: THE SECY.
BORDER ROADS DEVELOPMENT BOARD
REPRESENTED BY ITS SECY. NO. 418
B WING
4TH FLOOR
SENA BHAWAN
DHQ P.O.
NEW DELHI 110011
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6: THE PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS (BORDER
ROADS)
SEEMA SADAK BHAWAN
RING ROAD
DELHI CANTT
NEW DELHI 11001
VERSUS
1:SHRI C CHANDRA KUMAR
S/O LATE C CHELLATHURAI, (GS-173517H, JE (CIVIL) NOW POSTED IN 95
RCC (GREF), C/O 56 APO
Advocate for the Petitioner : MR. S C KEYAL
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE MANOJIT BHUYAN
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
07.10.2020 (Manojit Bhuyan, J) Heard Mr. S.C. Keyal, learned Assistant SGI for the appellants. Issue Notice, returnable by 4 (four) weeks. Appellants to take steps for service of notice on the sole respondent by registered post, acknowledgment due within 5 (five) days.
Also heard on the interim prayer.
Let status quo as obtaining today be maintained until the returnable date.
JUDGE JUDGE Comparing Assistant