Gauhati High Court
Thang Khan Tuang Hatzaw vs The Union Of India And 4 Ors on 3 September, 2020
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/2
GAHC010107022020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3147/2020
1:THANG KHAN TUANG HATZAW
S/O. KHAM KHAN PAU, PRESENTLY POSTED AS CMO (NFSG) 31ST BN. SSB,
GOSSAIGAON, P.O. GOSSAIGAON, DIST. KOKRAJHAR, ASSAM.
VERSUS
1:THE UNION OF INDIA AND 4 ORS.
REP. BY THE SECRETARY, MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
NEW DELHI-110001.
2:DIRECTOR GENERAL
SASHASTRA SEEMA BAL (SSB)
FHQ
EAST BLOCK-V
R.K. PURAM
NEW DELHI-110066.
3:INSPECTOR GENERAL (MEDICAL)
SSB
FHQ
EAST BLOCK-V
R.K. PURAM
NEW DELHI-110066.
4:INSPECTOR GENERAL
FTR HQ
SSB
GUWAHATI
NIKITA COMPLEX
KHANAPARA GUWAHATI-781022
ASSAM.
5:COMMANDANT
31ST BN.
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SSB
GOSSAIGAON-783360
KOKRAJHAR
ASSAM
Advocate for the Petitioner : MR. K PAUL
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
03-09-2020 Heard Shri K. Paul, learned counsel for the petitioner, who is aggrieved by the delay in the process of release of financial benefits under the Dynamic Assured Career Progression Scheme (DACP). It is the case of the petitioner that in an earlier occasion, this Court had passed an order dated 02.02.2017 in WP(C) No. 4361/2016 to take a decision within a period of 2(two) months.
Issue Notice.
Shri Bora, learned CGC accepts notice on behalf of respondent nos. 1 to 5. Extra copies of the writ petition be served upon him by tomorrow. The Notice is made returnable by 4(four) weeks. It is needless to observe that pendency of this case shall not be a bar for payment of the admissible dues to the petitioner.
JUDGE Comparing Assistant