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Gauhati High Court

The Regional Director (North Eastern ... vs Asmot Ali And 5 Ors on 17 July, 2023

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010093042023




                        THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : Review.Pet./59/2023

         THE REGIONAL DIRECTOR (NORTH EASTERN REGION)
         STAFF SELECTION COMMISSION, HOUSEFED COMPLEX, LAST GATE
         BASISTHA ROAD, P.O. ASSAM SACHIVALAYA, DISPUR, GUWAHATI- 6.



         VERSUS

         ASMOT ALI AND 5 ORS.
         S/O- ABDUL ROSHID, VILL. 2 NO. JARAGURI, P.O. SIDAL TALI, P.S.
         MANIKPUR, DIST.- BONGAIGAON, ASSAM, PIN- 783383.

         2:THE UNION OF INDIA
          REP. BY THE SECRETARY TO THE GOVT. OF INDIA
          MINISTRY OF HOME AFFAIRS (MHA)
          NEW DELHI- 110003.

         3:THE DIRECTOR GENERAL CRPF (RECRUITMENT BRANCH)
          EAST BLOCK-7
          LEVEL-4
          SECTOR- 01
          RK PURAM
          NEW DELHI- 110066.

         4:THE ASSISTANT COMMANDANT
          BORDER SECURITY FORCE
          DHUBRI
          BSF CAMPUS ALOMGANJ
          P.O. ALOMGANJ
          DIST.- DHUBRI
         ASSAM
          PIN- 783339.

         5:THE COMMANDANT-CUM-PRESIDING OFFICER
                                                                         Page No.# 2/2

             CENTRAL ARMED POLICE FORCES (CAPFS) BOARD
             GROUP CENTRE
             CRPF
             NINE MILE
             GUWAHATI- 22.

            6:THE DETAILED MEDICAL EXAMINATION BOARD
             HEADED BY ITS PRESIDING OFFICER
             GROUP CENTRE
            CRPF
             NINE MILE
             GUWAHATI- 22

Advocate for the Petitioner   : MRS. A GAYAN

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

17.07.2023 It is submitted that Ms. A. Gayan, learned counsel for the Review Applicant is out of Station and therefore, an adjournment has been sought for. In the interest of justice, matter is adjourned to be listed after a week.

JUDGE Comparing Assistant