Gauhati High Court
Page No.# 1/6 vs Sanjay Mitra And 2 Ors on 3 June, 2022
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/6
GAHC010025602017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/283/2017
GS NO. 170944N DEVI CHARAN SHARMA and 62 ORS.
S/O LATE GAJRAJ SHARMA, JE CIVIL HQ P UDAYAK GREF, J.E CIVIL HQ P
UDAYAK GREF, C/O 99 APO, PIN-931715
2: GS NO. 172577L-SRI SUNIL KUMAR MISHRA
S/O LATE DHARAM DEO MISHRA
J.E. CIVIL
HQ P UDAYAK GREF
C/O 99 APO
PIN-931715
3: GS NO. 162973N-SRI BRIJ BHUWAN RAM
S/O LATE RAM DEO RAM
J.E. CIVIL
479 RMP/103 RCC
C/O 99APO
PIN-930103
4: GS NO. 16445H-SRI SINGH PINGAL
S/O-LATE KISHAN SINGH PINGAL
J.E. CIVIL
HQ P UDAYAK GREF
C/O 99 APO
PIN-931715
5: GS NO.168795M-SRI RAMESH CHANDRA
S/O SRI BHARAT SINGH
JE CIVIL
HQ P UDAYAK GREF
C/O 99 APO
PIN-931715
Page No.# 2/6
6: GS NO.1735517H-SRI C. CHANDRA KUMAR
S/O SRI C CHELLTHURAI
J.E. CIVIL
DETT 1444 BCC GREF
C/O CE P UDAYAK C/O 99 APO
PIN-931715
7: GS NO. 176044A-SRI ASHOK KUMAR
S/O SRI RAM KISHOR VISHWAKARMA
JE CIVIL
HQ P UDAYAK GREF
C/O 99 APO
PIN-931715
8: GS NO.176114N- SRI RAMASHANKAR RAI
S/O LATE MANA RAKHAN RAI
J.E. CIVIL
HQ P UDAYAK GREF
C/O 99 APO
PIN-931715
9: GS NO.182020M-SRI CHANDRA KANT PRASAD
S/O SRI RAMADHAR SAH
JE CIVIL
HQ P UDAYAK GREF
C/O 99 APO
PIN-931715
10: GS NO. 183225N-SRI PRADEEP KUMAR CHATURVEDI
S/O SRI SURENDRA NATH CHAUBEY
SAH
JE CIVIL
HQ P UDAYAK GREF
C/O 99 APO
PIN-931715
11: GS NO. 185164A-SRI REJESH S
S/O SHRI SUBRAMANIYAN
SAH
JE EandM
HQ P UDAYAK GREF
C/O 99 APO
PIN-931715
12: GS NO. 18526M-SRI K. BALU
S/O SRI KANDASWAMY
SAH
Page No.# 3/6
JE E and M
HQ P UDAYAK GREF
C/O 99 APO
PIN-931701
13: GS NO 18195Y-SRI A SANJAY GANDHI
S/O SHRI S ANNASAMY
SAH
JE EandMM 518 SS and TC GREF
C/O 99 APO
PIN-930518
14: GS NO.177085W-SRI BHS ISHWARA RAJU
S/O SRI SURYA NARAYANA RAJU
JECIVIL
47 BRTF
C/O 99 APO
15: GO NO.003858-F-SRI S.D. NAUTIYAL
S/O SHRI B.D. NAUTIYAL
A.E. CIVIL
479 RMPL GREF 103 RCC
C/O APO
16: GS NO. 183433H-SRI RAJENDRA PRASAD PANT
S/O LATE HARI BALLABH PANT
JE CIVIL
339 SPL/63 RCC GREF
C/O 99 APO
17: GS NO 168705A-SRI JAGDISH SINGH
S/O SRI RAM CHANDER SINGH
JE CIVIL
97 RCC GREF
42 BRTF
C/O 99 QPO
18: GS NO. 185570A
SRI MAYANK SAXENA
S/O LATE SHRI HAR SWAROOP SAXENA
JE CIVIL
97 RCC GREF
42 BRTF
C/O 99 APO
19: GS 181089X
SRI ARUN KUMAR B
S/O BABY N.
Page No.# 4/6
JEEandM
HQ 116 RCC
C/O 99 APO
20: GS NO.17399F-SRI DHARMENDRA KUMAR PANDE
S/O LATE VACHAS PATI PANDEY
JE CIVIL
HQ 48 BRTF
C/O 99 APO
21: GS NO. 176824L-SRI RAJESH KAMBOJ
S/O MEHER SINGH KAMBOJ
JEEandM
1061 FWD WKSP
C/O 99 APO
PIN-931711
22: GO NO 003685P-SRI MANORANJAN BRAHMA
S/O NALENDRA BRAHMA
AECIVIL318 SPL/116 RCC
C/O APO
23: GO NO. 004134W-SRI NARENDRA MALVIYA
S/O SRI PANNALAL MALVIYA
AECIVIL
539 RMP/116 RCC
C/O 99 APO
24: GS NO. 162547A- SRI OM PRAKASH VARSHNEY
S/O SRI MAGNI LAL
JE CIVIL
172 FC/116 RCC/48 BRTF
C/O 99 APO
25: GS NO. 196143K-SRI GIREES G
S/O SRI GOPI N. JE EandM
172 FC/116 RCC GREF
C/O 99 APO
26: GS NO 180137M-SRI DINESH KUMAR
S/O SRI SOHAN LAL JE CIVIL
116 RCC GREF
C/O 99 AP
VERSUS
SANJAY MITRA and 2 ORS.
Page No.# 5/6
DEFENCE SECRETARY, MINISTRY OF DEFENCE101-A, SOUTH BLOCK,
NEW DELHI-110001
2:LT GEN SK SHRIVASTAVA
DIRECTOR GENERAL
BORDER ROADS ORGANIZATION
SEEMA SADAK BHAWAN
RING ROAD
DELHI CANTT. NEW DELHI-110010.
3:LT GEN HARPAL SINGH
AVSM
VSM
DIRECTOR GENERAL
BORDER ROADS ORGANIZATION
SEEMA SADAK BHAWAN
RING ROAD
DELHI CANTT.
NEW DELHI-110010.
4:SRI ASHOK KUMAR SINGH
JOINT SECRETARY (BORDER ROADS)
124-A
2ND FLOOR
SOUTH BLOCK
MOD
NEW DELHI-110001
Advocate for the Petitioner : MS.D BORAH
Advocate for the Respondent : MR. S C KEYAL
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
03.06.2022 Ms. G Hazarika, learned counsel appearing on instructions of Shri SC Keyal, learned counsel for the respondent submits that the order of this Court dated 05.05.2015 passed in WP(C)/3169/2014 has been substantially complied with and only the implementation of the cadre review could not be fully done.
Page No.# 6/6 In this connection, the learned counsel has placed before this Court a written communication dated 31.05.2022 with which a copy of the views of the authorities dated 31.05.2022 has been annexed. As per the same, the reason for not being able to effectively implement the cadre review was that the matter of reservation for SC and ST categories was sub judice before the Hon'ble Supreme Court.
The aforesaid facts may be put on record by way of an affidavit so that the petitioner gets an opportunity.
To enable filing of such affidavit, the learned counsel for the respondent prays for and is, accordingly granted time till 3 weeks.
List this case after 3 weeks.
JUDGE Comparing Assistant