Gauhati High Court
Page No.# 1/2 vs The Union Of India And 4 Ors on 19 February, 2026
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/2
GAHC010039912023
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1360/2023
SRI SRI RADHAMADHAB JEW SEBA PARICHALANA SAMITY SINGLA
ANCHALIK COMMITTEE AND ANR
SINGLA, P.O. ANIPUR, 788734, KARIMGANJ DIST., ASSAM, (REP. BY THE
SECRETARY OF THE AFORESAID COMMITTEE)
2: SHRI TUSHAR KANTI SINHA
S/O- LT. RAJAMANI SINHA
THE SECRETARY
RADHAMADHAB JEW SEBA PARISHALANA SAMITY
SINGLA ANCHALIK COMMITTEE
P.O. ANIPUR
788734
DIST.- KARIMGANJ
ASSA
VERSUS
THE UNION OF INDIA AND 4 ORS
(REP. BY THE SECRETARY TO THE GOVT. OF INDIA, DEPTT. OF POST, THE
MINISTRY OF COMMUNICATION AND TECHNOLOGY, NEW DELHI, INDIA)
2:THE DIRECTOR GENERAL (POSTS)
DAK BHAWAN
NEW DELHI- 110001
3:THE CHIEF POST MASTER GENERAL
ASSAM CIRCLE
GUWAHATI- 781001
4:THE SR. SUPERINTENDENT OF POSTS
CACHAR DIVISION
SILCHAR- 788001
5:THE SUB-POST MASTER
Page No.# 2/2
SUB-POST OFFICE
ANIPUR- 788734
DIST.- KARIMGANJ
ASSA
Advocate for the Petitioner : MR B SINHA,
Advocate for the Respondent : DY.S.G.I., MRS. R DEVI (C.G.C.)
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
19.02.2026 On a request made on behalf of the petitioner, the matter is adjourned by 2(two) weeks.
List on 09.03.2026.
JUDGE Comparing Assistant