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Gauhati High Court

Page No.# 1/2 vs The Union Of India And 4 Ors on 27 February, 2026

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                  Page No.# 1/2

GAHC010272062025




                                                           undefined

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

                          Case No. : WP(C)/7125/2025

         NRIPEN CHANDRA NATH AND ANR
         S/O- LATE SASTHA RAM NATH, R/O- VILL.- SENCHOWA, P.O. SENCHOWA,
         P.S. NAGAON SADAR, DIST. NAGAON, ASSAM, PIN- 782002.

         2: ANURADHA DEVI
          S/O- NRIPEN CHANDRA NATH
          R/O- VILL.- SENCHOWA
          P.O. SENCHOWA
          P.S. NAGAON SADAR
          DIST. NAGAON
         ASSAM
          PIN- 782002

         VERSUS

         THE UNION OF INDIA AND 4 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
         MINISTRY OF COMMUNICATION AND IT DEPARTMENT OF POSTS, DAK
         BHAWAN, NEW DELHI-110001.

         2:THE CHIEF POST MASTER GENERAL
         ASSAM CIRCLE
          MEGHDOOT BHAWAN
          GUWAHATI-781001.

         3:THE DIRECTOR OF POSTAL SERVICES
          DIBRUGARH REGION
          DIBRUGARH
         ASSAM
          PIN- 786001.

         4:THE SUPERINTENDENT OF POST OFFICES
          NAGAON DIVISION
          NAGAON
                                                                                 Page No.# 2/2

              ASSAM
              PIN- 782001.

              5:THE SUB POST MASTER
               DHANSIRIPAR POST OFFICE
               DHANSIRI
               KARBI ANGLONG
              ASSAM-782460

Advocate for the Petitioner   : MR. A K BARUAH, MR. N MAHAJAN,MR. R A PRAMANIK,MR.
H NATH

Advocate for the Respondent : DY.S.G.I.,




                                    BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

27.02.2026 Shri B. Chakraborty, learned C.G.C. has submitted that instructions have been received and the affidavit-in-opposition would be filed for which, he prays for 4 weeks' time.

Accordingly, list this case on 27.03.2026.

Shri H. Nath, learned counsel for the petitioners is present.

JUDGE Comparing Assistant