Gauhati High Court
3The Ndrf Assam Rifles C/O Apo vs The Union Of India And 4 Ors on 27 February, 2023
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/2
GAHC010096662022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3405/2022
TENZING SHERPA
S/O. LT. PASSANG SHERPA, SERVING AS A HAVILDAR/GD IN THE 1ST
ASSAM RIFLES C/O. 99 APO, PIN-932001, PRESENTLY ON DEPUTATION AT
13THE NDRF ASSAM RIFLES C/O APO.
VERSUS
THE UNION OF INDIA AND 4 ORS
REP. BY THE SECRETARY, THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIR NEW DELHI-110001.
2:THE DIRECTOR GENERAL
ASSAM RIFLES
HEAD QUARTER DIRECTORATE GENERAL
ASSAM RIFLES SHILLONG-11.
3:THE COMMANDANT 1ST ASSAM RIFLES
C/O. 99 APO
PIN-932001.
4:THE COMMANDANT 13TH NATIONAL DISASTER RESPONSE FORCE
ASSAM RIFLES C/O. 99 APO.
5:G/01110880K WO/GD GOVERDHAN SINGH
C/O. COMMANDANT 1ST ASSAM RIFLES
C/O. 99 APO
PIN-932001
Advocate for the Petitioner : MS. S BORA
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Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 27.02.2023 Heard Ms. S. Bora, the learned counsel appearing on behalf of the petitioner and Mr. B. Deka, the learned CGC appearing on behalf of the respondents.
Mr. B. Deka, the learned CGC submits that pursuant to the order dated 08.02.2023, the respondents have duly instructed him to apprise this Court that the ACR of the petitioner for the year 2018-19 had not been communicated to him by his reporting officers or unit which aspect of the matter is clear from paragraph No. 25 of the affidavit-in-opposition.
Taking into account the same and the pleadings being completed, let the matter be listed on 10.04.2023 on which date, an attempt shall be made to dispose of the writ petition.
JUDGE Comparing Assistant