Gauhati High Court
Md. Ayub Hussain vs The Union Of India And 7 Ors on 11 January, 2024
Author: Soumitra Saikia
Bench: Soumitra Saikia
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GAHC010015142017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1404/2017
MD. AYUB HUSSAIN
S/O. MD. AMIR HUSSAIN, VILL. NA-ALI-MUR, P.O. PURANIGUDAM, P.S.
SAMAGURI, DIST. NAGAON, ASSAM, PRESENTLY RESIDING AT R.C.
NAGAR, TRIPURA.
VERSUS
THE UNION OF INDIA and 7 ORS
REP. BY THE SECRETARY, MINISTRY OF POWER, NEW DELHI.
2:CHAIRMAN CUM MANAGING DIRECTOR
NORTH EASTERN ELECTRIC POWER CORPORATION LOWER NEW
COLONY
BOOKLAND COMPOUND
SHILLONG.
3:THE EXECUTIVE DIRECTOR
PERSONAL and ADMINISTRATION
NEEPCO LTD. SHILLONG.
4:SENIOR PERSONAL OFFICER
NEEPCO LTD. SHILLONG.
5:THE DIRECTOR PERSONNEL
NEEPCO LTD. SHILLONG.
6:DEPUTY MANAGER PandA ESST.
NEEPCO LTD. SHILLONG.
7:THE SR. MANAGER P and A
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AGTP
NEEPCO LTD. R.C. NAGAR
TRIPURA W.
8:THE SR. MANAGER HR
AGTP
NEEPCO LTD. R.C. NAGAR
TRIPURA W
Advocate for the Petitioner : MR.A CHOUDHURY
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 11.01.2024 The learned counsel for the respondent submits that the matter be adjourned for 2 (two) weeks as the arguing counsel for NEEPCO is indisposed.
He further submits that the consent of the learned counsel for the petitioner has also been obtained.
Accordingly, prayer is allowed. List this matter again after 2 (two) weeks.
JUDGE Comparing Assistant