Gauhati High Court
Plaban Kumar Biswas vs Union Of India And 5 Ors on 23 September, 2020
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/3
GAHC010123442020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3627/2020
1:PLABAN KUMAR BISWAS
S/O-..............................., 120 BN CRPF, DAKOPGRE, TURA, WEST GARO
HILLS, P.S. TURA, MEGHALAYA- 794001
VERSUS
1:UNION OF INDIA AND 5 ORS.
REP. BY SECY., MINISTRY OF HOME AFFAIRS, GOVT. OF INDIA, NORTH
BLOCK NEW DELHI- 110001
2:MINISTRY OF PERSONNEL
PUBLIC GRIEVANCES AND PENSIONS
REP. BY SECY. (PERSONNEL) DEPTT. OF PERSONNEL AND TRAINING
GOVT. OF INDIA
NORTH BLOCK
NEW DELHI- 110001
3:THE DIRECTOR GENERAL
CENTRAL RESERVE POLICE FORCE
BLOCK NO. 1
CGO COMPLEX
LODHI ROAD
NEW DELHI- 110003
4:THE INSPECTOR GENERAL OF POLICE
NORTHERN SECTOR
CENTRAL RESERVE POLICE FORCE
R.K. PURAM
NEW DELHI-
5:THE DY. INSPECTOR GENERAL OF POLICE (DIGP)
CENTRAL RESERVE POLICE FORCE
RANGE
NEW DELHI-
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6:DIG RANGE
GUWAHATI
GC CENTRAL RESERVE POLICE FORCE
9TH MILE
AMERIGOG
GHY
ASSAM
PIN- 78102
Advocate for the Petitioner : MR. JYOTIRMOY ROY
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 23-09-2020 Heard Mr. J. Roy, learned counsel for the petitioner and Mr. S.S. Roy, learned CGC appearing for all the respondents.
The petitioner is a member of the Central Reserve Police Force. The case projected by the petitioner is that the members of Central Armed Police Forces (CAPFs) are entitled to benefit of "Non-Functional Financial Upgradation (NFFU)".
Issue notice, returnable in 6 (six) weeks.
As Mr. Roy, learned CGC has accepted notice on behalf of all the respondents, no formal notice need to be issued to the respondents. The learned counsel for the petitioner shall, however, furnish extra copies of the writ petition in requisite numbers to Mr. Roy within 5 (five) working days.
List the case after 6 (six) weeks.
JUDGE Page No.# 3/3 Comparing Assistant