Meghalaya High Court
Hav/Gd Ravindra Ray vs . Union Of India & Ors. on 12 February, 2020
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
Serial Nos. 16 HIGH COURT OF MEGHALAYA
Regular List AT SHILLONG
WP(C) No. 282 of 2015
Date of order: 12.02.2020
HAV/GD Ravindra Ray Vs. Union of India & Ors.
Coram:
Hon'ble Mr. Justice Mohammad Rafiq, Chief Justice
Appearance:
For the Petitioner/Appellant(s) : Mr. H. Bezbarua, Adv.
For the Respondent(s) : Mr. K. Paul, CGC
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication Yes/No in press:
Oral:-
1. This writ petition under Article 226 of the Constitution of India filed by the petitioner assailing the order dated 14.08.2015 passed by the Commandant, 15 Assam Rifles whereby, the petitioner has been ordered to compulsory retire from service on completion of thirty years w.e.f. 01.05.2016.
2. Mr. K. Paul learned CGC appearing for the respondents - Assam Rifles submitted that in view of the standing order passed on 03.03.2007 by the Ministry of Home Affairs, people suffering from HIV and mineral surveillance shall not be discharged from service on account of such ailment. The said order is placed on record.
3. In view of the statement made by the learned counsel that the respondents on their own, have decided to withdraw the order dated 14.08.2015, present writ petition has been rendered infructuous and as such is disposed of.
4. Since the respondents have decided to withdraw the order, the order shall cease to have an effect from the original date which was passed WP(C) No. 282 of 2015 Page 1 on 14.08.2015 so as to entitle the petitioner to avail all the consequential benefits. The petitioner shall report back to the respondents on duty on or before 16.03.2020.
(Mohammad Rafiq) Chief Justice Meghalaya 12.02.2020 "Sylvana PS"
WP(C) No. 282 of 2015 Page 2