Ajoy Kachhua vs Union Of India And 5 Ors on 3 January, 2025

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Gauhati High Court

Ajoy Kachhua vs Union Of India And 5 Ors on 3 January, 2025

Bench: Suman Shyam

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GAHC010278602024




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

                         Case No. : WP(C)/7065/2024

         AJOY KACHHUA
         S/O LATE SOHARAI KACHHUA, CONSTABLE/01SF0816074, NO. 1ST
         BN/RPSF/LUMDING, R/A HOUSE NO. 096, ADALPUR LINE, CHAMTA, NEW
         CHUMTA, MATIGARA, DARJEELING, WEST BENGAL, PIN-734009



         VERSUS

         UNION OF INDIA AND 5 ORS
         SERVICE THROUGH THE SECRETARY, MINISTRY OF RAILWAYS,
         GOVERNMENT OF INDIA, HAVING ITS OFFICE AT 266-A, RAISINA ROAD,
         RAJPATH AREA, CENTRAL SECRETARIAT BUILDING, RAILWAY BHAVAN,
         NEW DELHI, PIN-110001

         2:THE CHIEF SECURITY COMMISSIONER
          RK ROAD
          RAILWAY COLONY
          PAHARGANJ
          NEW DELHI-100055

         3:THE APPELLATE AUTHORITY CUM THE PRINCIPAL CHIEF SECURITY
         COMMISSIONER
          RPSF
          FORCE HQ
          DAYA BASTI
          NEW DELHI-110035

         4:COMPANY COMMANDER
         A COY
          1ST BATTALION
          RPF
          LUMDING
         AT DHANSIRI
                                                                                          Page No.# 2/3

               ASSAM
               PIN-782447

               5:THE COMMANDING OFFICER
                1ST BATTALION
                RPF
                LUMDING
               AT DHANSIRI
               ASSAM
                PIN-782447

               6:THE OFFICE SUPERINTENDENT
                1ST BATTALION
                RPF
                LUMDING
               AT DHANSIRI
               ASSAM
                PIN-78244

Advocate for the Petitioner     : MR S DAS, P J DAS

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




                                     BEFORE
                        HONOURABLE MR. JUSTICE SUMAN SHYAM

                                               ORDER

Date : 03/01/2025 Heard Mr. P.J. Das, learned counsel for the writ petitioner. Perused the averments made in the writ petition.

The petitioner was serving as a Constable in the Railway Protection Service Force (RPSF) when his service was terminated vide order dated 30/04/2024. Assailing the order of termination from service dated 30/04/2024, the instant writ petition has been filed. Mr. H. Gupta, learned CGC, appearing for the respondents, prays for some time to obtain instruction and file affidavit.

Issue notice of motion returnable in four weeks. Since Mr. H. Gupta, learned CGC, has appeared and accepted notice on behalf of all the respondents, Page No.# 3/3 no formal notice is required to be sent in this case. However, extra copies of the writ petition, requisite in numbers, be furnished to the learned departmental counsel within a week from today. List accordingly.

JUDGE Sukhamay Comparing Assistant

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