Gauhati High Court
Page No.# 1/3 vs Dr Ajay Kumar on 16 February, 2026
Page No.# 1/3
GAHC010225792021
2026:GAU-AS:2228
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/504/2021
R C AGANSIMANI (RAMNATH CHINTAMAN A)
RETIRED EXECUTIVE ENGINEER, GO-2492H, EE (CIVIL), NFSG R/O 125/1,
9TH CROSS, HMT LAYOUT/NISARGA LAYOUT MALLATHAHALLI, WARD
NO. 72, VISHWA NEEDAM, P.O., BENGALURU-560091
VERSUS
DR AJAY KUMAR, IAS AND 2 ORS
REPRESENTED BY THE SECRETARY, GOVT. OF INDIA, MINISTRY OF
DEFENCE, R.NO. 101-A, SOUTH BLOCK, NEW DELHI-110011
2:SATISH SINGH
IRSME
JOINT SECRETARY (BORDER ROADS ORGANISATION)
MINISTRY OF DEFENCE
B-WING
4TH FLOOR
SENA BHAWAN
NEW DELHI-110011
3:LT. GENERAL RAJEV KUMAR CHAUDHRY
VSM
THE DIRECTOR GENERAL BORDER ROADS
HQ
DGBR
SEEM SADAK BHAWAN
NEW DELHI-110010
4:SHRI RAKESH KUMAR SINGH
DEFENCE SECRETARY
GOVT. OF INDIA
MINISTRY OF DEFENCE
Page No.# 2/3
R NO.101-A
SOUTH BLOCK
NEW DELHI-110011.
5:SHRI RAKESH MITTAL
JOINT SECRETARY BORDER ROADS ORGANISATION
MINISTRY OF DEFENCE
B-WING
4TH FLOOR
SENA BHAWAN
NEW DELHI-110011.
6:LT. GENERAL RAGHU SRINIVASAN
VSM
THE DIRECTOR GENERAL OF BORDER ROADS
HQ DGBR
SEEMA SADAK BHAWAN
NEW DELHI-11001
Advocate for the Petitioner : MS. N UPADHYAY, MR. D DEKA,MR. R MAZUMDAR,MR. A
BHATTACHARJEE,MS. K MALAKAR,MS K TALUKDAR,MR. A BHATTACHARYA
Advocate for the Respondent : MR. S S ROY (r-3),
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
16.02.2026
1. Heard Mr. A. Bhatacharya, learned counsel for the petitioner. Also heard Mr. S. S. Roy, learned counsel for the respondents.
2. The present contempt petition is filed alleging willful and deliberate violation of order dated 10.05.2021 passed by this Court in WP(C) No. 2903/2021.
3. By the aforesaid order, a Coordinate Bench directed the respondent No. 7, therein to dispose of the representation dated 27.03.2021 filed by the petitioner within a period of 2 (two) weeks from the date of receipt of the certified copy of Page No.# 3/3 the order.
4. The sole respondent forwarded the aforesaid representation by a communication dated 30.03.2021, to the competent authority for holding DPC in terms of order passed. Subsequently, by a communication dated 07.04.2021, same was again forwarded. Thereafter, the sole respondent also forwarded the similar request on 13.05.2025 and 31.05.2021.
5. During pendency, on 06.07.2021, the petitioner sought for voluntary retirement w.e.f. 01.08.2021, which was duly accepted and all outstanding dues were released.
6. In view of the aforesaid development, this court is of the opinion that there may not be any requirement of further compliance of order dated 10.05.2021 passed by this Court in WP(C) No. 2903/2021.
7. Accordingly, the present contempt petition stands closed.
JUDGE Comparing Assistant