Gauhati High Court
Page No.# 1/2 vs The Union Of India And 4 Ors on 12 August, 2024
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/2
GAHC010039912023
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(s): Mr. B Sinha
Advocate for the respondent(s): Ms. R Devi
CGC
BEFORE
HON'BLE MR. JUSTICE DEVASHIS BARUAH
ORDER
12.08.2024 Ms. R Devi, the learned CGC appearing on behalf of the respondents seeks for a further opportunity for filing the reply.
2. It is seen that on the earlier occasion also, time was sought for by the respondents.
3. Under such circumstances, this Court fixes the matter on 25.09.2024.
4. The respondents shall file their affidavit on or before 17.09.2024.
5. The petitioners, if so advised, would be at liberty to file their reply.
JUDGE Comparing Assistant