Gauhati High Court
3The Ndrf Assam Rifles C/O Apo vs The Union Of India And 4 Ors on 17 February, 2023
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010096662022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3405/2022
TENZING SHERPA
S/O. LT. PASSANG SHERPA, SERVING AS A HAVILDAR/GD IN THE 1ST
ASSAM RIFLES C/O. 99 APO, PIN-932001, PRESENTLY ON DEPUTATION AT
13THE NDRF ASSAM RIFLES C/O APO.
VERSUS
THE UNION OF INDIA AND 4 ORS
REP. BY THE SECRETARY, THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIR NEW DELHI-110001.
2:THE DIRECTOR GENERAL
ASSAM RIFLES
HEAD QUARTER DIRECTORATE GENERAL
ASSAM RIFLES SHILLONG-11.
3:THE COMMANDANT 1ST ASSAM RIFLES
C/O. 99 APO
PIN-932001.
4:THE COMMANDANT 13TH NATIONAL DISASTER RESPONSE FORCE
ASSAM RIFLES C/O. 99 APO.
5:G/01110880K WO/GD GOVERDHAN SINGH
C/O. COMMANDANT 1ST ASSAM RIFLES
C/O. 99 APO
PIN-932001
Advocate for the Petitioner : MS. S BORA
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Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
17.02.2023 Heard Ms. S. Bora, learned counsel for the petitioner. Also heard Mr. B. Deka, learned Central Govt. Counsel appearing for the respondents, who submits that he be granted one week's further time to seek instruction as per the order dated 08.02.2023.
In view of the prayer made by Mr. Deka, this matter is directed to be listed again on 27.02.2023 as a fixed item.
JUDGE Comparing Assistant