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Gauhati High Court

Emp Code 006075 Himojyoti Dey Nag vs The Union Of India And 4 Ors on 9 February, 2024

                                                                  Page No.# 1/2

GAHC010264582022




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

                                 Case No. : WP(C)/8254/2022

            EMP CODE 006075 HIMOJYOTI DEY NAG
            S/O LT. HIMANGSHU RANJAN DEY NAG MANAGER (CIVIL) NEEPCO LTD.
            PERMANENT R/O TILOK CHAND ROAD P.O. AND P.S. KARIMGANJ PIN-
            788710 ASSAM



            VERSUS

            THE UNION OF INDIA AND 4 ORS
            REP.BY THE SECRETARY TO THE GOVT. OF INDIA MINISTRY OR POWER
            SHRAM SHAKTI BHAWAN NEW DELHI, PIN-11001

            2:THE NORTH EASTERN ELECTRIC POWER CORPORATION LTD.(A GOVT.
            OF INDIA ENTERPRISE)
             REP. BY THE CHAIRMAN AND MANAGING DIRECTOR CAMP NEEPCO
            BHAWAN R.G. BARUAH ROAD GUWAHATI-781005

            3:THE DIRECTOR (TECHNICAL)
             NORTH EASTERN ELECTRIC POWER CORPORATION LTD. A GOVT. OF
            INDIA ENTERPRISE CAMP NEEPCO BHAWAN R.G. BARUAH ROAD
            GUWAHATI-781005

            4:THE EXECUTIVE DIRECTOR (PROJECT) HYDRO
             NORTH EASTERN ELECTRIC POWER CORPORATION LTD. A GOVT. OF
            INDIA ENTERPRISE CAMP NEEPCO BHAWAN R.G. BARUAH ROAD
            GUWAHATI-781005

            5:THE EXECUTIVE DIRECTOR (OPERATION AND MAINTENANCE)
             NORTH EASTERN ELECTRIC POWER CORPORATION LTD. A GOVT. OF
            INDIA ENTERPRISE CAMP NEEPCO BHAWAN R.G. BARUAH ROAD
            GUWAHATI-78100

Advocate for the Petitioner   : MR. A AHMED
                                                               Page No.# 2/2


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




                                   BEFORE
                  HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR

                                          ORDER

Date : 09.02.2024 On request made on behalf of Mr. A. Ahmed, learned counsel for the petitioner, list the matter after 4(four) weeks.

JUDGE Comparing Assistant