Gauhati High Court
3The Ndrf Assam Rifles C/O Apo vs The Union Of India And 4 Ors on 8 February, 2023
Author: Suman Shyam
Bench: Suman Shyam
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 SUMAN SHYAM
ORDER
08.02.2023 Ms. S. Bora, learned counsel is present on behalf of the writ petitioner. Mr. B. Deka, learned Central Govt. Counsel is present on behalf of the respondents, who seeks posting of this matter again on 17.02.2023 so as to enable him to obtain instruction and respond to the specific query made by the Court as to whether, the adverse entries i.e. below average remarks given in the ACR of the writ petitioner for the relevant years, were communicated to him and if so, the date, mode and manner of such communication. List again on 17.02.2023.
JUDGE Comparing Assistant