Gauhati High Court
Arunjyoti Thakuria vs The Union Of India And 4 Ors on 8 April, 2019
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010024372017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3176/2017
1:ARUNJYOTI THAKURIA
CONST/TE-COY/LMG AT CPK, S/O. SRI NILAMONI THAKURIA, VILL.
MUMOI KACHARIGAON, P.O. JAGI BHAKAT GAON, DIST. MORIGAON,
ASSAM.
VERSUS
1:THE UNION OF INDIA and 4 ORS.
REP. BY THE SECRETARY TO THE MINISTRY OF RAILWAY, RAIL BHAWAN,
NEW DELHI.
2:THE CHIEF GENERAL MANAGER
N.F. RAILWAY
MALIGAON.
3:THE CHIEF SECURITY COMMISSIONER-CUM-I.G. CSC
RAILWAY PROTECTION FORCE
MALIGAON.
4:SENIOR DIVISIONAL SCURITY
COMMISSIONER/RPF
N.F. RAILWAY
LUMDING.
5:ASSTT. SECURITY COMMISSIONER/ RPF
N.F. RAILWAY
LUMDING
Advocate for the Petitioner : MR.R DHAR
Advocate for the Respondent : MR.A BARKATAKI Rly.Adv.
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BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 08-04-2019 Heard Mr. R. Dhar, learned counsel for the petitioner. Also heard Mr. A. Barkataki, learned Railway Advocate.
It has been submitted by the learned counsel for the petitioner that though the petitioner has filed the statutory appeal before the Appellate Authority on 27.02.2017, against the order of removal dated 29.12.2015, the said Appellate Authority has not disposed of the same.
In view of the above, this Court is of the view that it will be appropriate that the Appellate Authority disposes the said appeal pending before it by issuing a speaking order in that regard.
In view of the above, the present petition is disposed of with the direction to the Appellate Authority, Respondent No. 2 to dispose of the said appeal within a period of one month from the date of receipt of a certified copy of this order.
JUDGE Comparing Assistant