Gauhati High Court - Itanagar
Niranjan Kumar Jha vs The State Of Ap And 4 Ors on 24 November, 2025
Page No. 1/3
GAHC040011742025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
(ITANAGAR BENCH)
Case No. : WP(C)/318/2025
Niranjan Kumar Jha
Son of Shri Siyanand Jha, presently working as Executive Engineer (E), Daporijo
Electrical Division, Department of Power, PO and SP Daporijo, Upper Subansiri
District, Arunachal Pradesh.
VERSUS
The State of AP and 4 Ors
represented by the Chief Secretary, Govt of Arunachal Pradesh PO Itanagar,
Arunachal Pradesh 791111
2:The Secretary
Age: 0
Occupation :
Department of Power
Govt of Arunachal Pradesh
Itanagar
Arunachal Pradesh.
3:The Chief Engineer (Power)
Age: 0
Occupation :
Central Electrical Zone
Department of Power
Govt of Arunachal Pradesh
Itanagar.
4:The Superintendent of Engineer
Age: 0
Occupation :
Electrical at Ziro
Electrical Circle
APEC-5
Page No. 2/3
Ziro
PO and PS Ziro
Department of Power
Govt of Arunachal Pradesh.
5:Er Kajen Tamen
Age: 0
Occupation :
Assistant Engineer (E) Daporijo Electrical sub Division
Department of Power
Daporijo
PO and PS Daporijo
Upper Subanisri District
Arunachal Pradesh
Advocate for the Petitioner : Lentsothe Sangtam, Jambey Tsering Kee,1 S Shah,Biswajit Prasad,M
Hussain,A Sarma
Advocate for the Respondent : GA (AP), S Bayor,Pramod Kr. Gour,SC(Power),Lissing Perme
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 24.11.2025 Mr. B. Prasad, learned counsel for the petitioner; Mr. N. Ratan, learned Additional Advocate General, Arunachal Pradesh for the State respondents; and Mr. P.K. Gour, learned counsel for the respondent no. 4 are present.
Mr. Prasad, learned counsel for the petitioner has submitted that in view of subsequent development in the form of a Review Order dated 13.10.2025 which was issued on 21.10.2025, he needs sometimes to complete his instructions.
As sought for and as agreed to by the learned counsel for the parties, list the case on 02.12.2025.
The affidavit-in-opposition filed on behalf of the respondent no. 5 is to be incorporated Page No. 3/3 in the Index by the Registry.
JUDGE Comparing Assistant