Gauhati High Court
Page No.# 1/3 vs V. Umashankar And 4 Ors on 27 October, 2025
Page No.# 1/3
GAHC010196952025
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/467/2025
GO-4427F PARATALA RAMA KRISHNA GUPTA AND ANR
S/O SHRI PARATALA KANDAIAH NANJUNDA GUPTA, PRESENTLY
SERVING AS SENIOR ADMINISTRATIVE OFFICER, H.Q. CHIEF ENGINEER,
PROJECT UDAYAK, BORDER ROADS ORGANISATION, C/O 99 APO, PIN-
930524, P/R/O PLOT- 99 AND 100, FLA-T 102, NANDANAVANAM
APARTMENTS, SAI BABA NAGAR, P.O.- BOLARAM, P.S. ALWAL, OLD
ALWAL, DISTRICT- MEDCHAL - MALKAJGIRI, TELANGANA, PIN-500010
2: GO-005552X ASHOK KUMAR MISHRA
S/O SHRI RADHESHYAM MISHRA
PRESENTLY SERVING AS ASSISTANT ADMINISTRATIVE OFFICER
BORDER ROADS ORGANISATION
P/R/O VILLAGE PIPARARHI PUNARVAS
P.O. CHANDIHA
P.S. PURNAHIYA
DISTRICT- SEOHAR
BIHAR
PIN-84333
VERSUS
V. UMASHANKAR AND 4 ORS.
SECRETARY TO THE GOVERNMENT OF INDIA, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, TRANSPORT BHAVAN, 1, PARLIAMENT
STREET, NEW DELHI-110001
2:RAJESH KUMAR SINGH
IAS
DEFENCE SECRETARY
GOVERNMENT OF INDIA
MINISTRY OF DEFENCE
101
SOUTH BLOCK
NEW DELHI-110001
Page No.# 2/3
3:MAYANK TEWARI
IRSME
JOINT SECRETARY (BORDER ROADS)
BORDER ROADS DEVELOPMENT BOARD
MINISTRY OF DEFENCE
GOVERNMENT OF INDIA
B WING
4TH FLOOR
SENA BHAVAN
NEW DELHI-110010
4:LT. GENERAL RAGHU SRINIVASAN
PVSM
VSM
DIRECTOR GENERAL
BORDER ROADS ORGANIZATION
SEEMA SADAK BHAVAN
RING ROAD
DELHI CANTONMENT
NEW DELHI-110010
5:DEV KUMAR
IDAS
PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS (BORDER ROADS)
MINISTRY OF DEFENCE
GOVERNMENT OF INDIA
SEEMA SADAK BHAVAN
NARAINA RING ROAD
NEW DELHI-11001
For the petitioner : Mr. A. Chetry, Advocate
For the respondents : Mr. R.K.D. Choudhury, Advocate
For the respondent Nos.1, 4 and 5
Page No.# 3/3
-BEFORE-
HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 27-10-2025 (Ashutosh Kumar, C.J.) This Court has been informed that an SLP against the judgment of this Court has been filed vide Diary No.46393/2025.
Let this matter, therefore, come up for consideration on 09.02.2026, by which time, the learned counsel for the parties state, the SLP would have been disposed off.
JUDGE CHIEF JUSTICE Comparing Assistant