Gauhati High Court
The Union Of India And 3 Ors vs Tapas Kumar Chakraborty on 7 December, 2020
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010170112020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5046/2020
THE UNION OF INDIA AND 3 ORS
REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA,MINISTRY
OF COMUNICATION AND IT, DEPARTMENT OF POSTS, NEW DELHI 110001
VERSUS
TAPAS KUMAR CHAKRABORTY
S/O SRI HEMENDRA KUMAR CHAKRABORTY, THE THEN ASSISTANT
SUPERINTENDENT OF POSTS (HQ).CACHAR DIVISION, SILCHAR 788001
AND NOW DESIGNATED ASSISTANT SUPERINTENDENT OF POSTS (PG)
DARRANG DIVISION, TEZPUR, 784001
2:THE DIRECTOR GENERAL (PA-ADMN
)
DEPARTMENT OF POSTS
PA WING
DAK BHAWAN
NEW DELHI 110001
3:THE CHIEF POSTS MASTER GENERAL
ASSAM CIRCLE
GUWAHATI 781001
4:THE SUPERINTENDENT OF POST OFFICES
CACHAR DIVISION
SILCHAR
78800
Advocate for the Petitioner : MR. B CHAKRAVARTY
Advocate for the Respondent :
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BEFORE
HONOURABLE THE CHIEF JUSTICE (ACTING) MR. N. KOTISWAR SINGH
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 07.12.2020 (N. Kotiswar Singh, CJ (Acting) List again on 11.12.2020, as prayed for.
JUDGE CHIEF JUSTICE (ACTING) Comparing Assistant