Gauhati High Court
Satish Kumar Mishra vs The Union Of India And 3 Ors on 20 June, 2022
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
Page No.# 1/2
GAHC010117282022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4074/2022
SATISH KUMAR MISHRA
S/O SRI HARSH NARAYAN MISHRA, R/O VILL-MADHUBANI, BIHAR, P.O.-
JAYANAGAR, DIST-MADHUBANI, BIHAR, PIN-847226
VERSUS
THE UNION OF INDIA AND 3 ORS
THROUGH THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIRS, GRIHA MANTRALAYA, NEW DELHI, PIN-110001
2:NATIONAL TECHNICAL RESEARCH ORGANIZATION
(UNDER MINISTRY OF HOME AFFAIRS)
GOVT. OF INDIA
REPRESENTED BY THE CHAIRMAN
HEADQUARTERS BUILDING
AYA NAGAR
NEW DELHI-110047
3:THE DEPUTY DIRECTOR
NTRO
HEAD QUARTER BUILDING
AYA NAGAR
NEW DELHI-110047
4:THE DEPUTY DIRECTOR BASE UNIT NTRO
NUMALIGARH
DIST-GOLAGHAT
ASSAM
PIN-78562
Advocate for the Petitioner : MR. I H SAIKIA
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Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
O R D E R
20.06.2022 Heard Mr. IH Saikia, learned counsel for the petitioner and Mr. SS Roy, learned CGC for the respondents in the Union of India through the Ministry of Home Affairs and the National Technical Research Organization.
Issue notice returnable in six weeks.
Extra copies of the writ petition be furnished to the learned counsel within three days.
Respondents to file their affidavits within next returnable date and also to produce the records of the proceeding which led to the order of compulsory retirement of the petitioner dated 09.092020.
List the matter after six weeks.
JUDGE Comparing Assistant