Gauhati High Court
Orai Tuime Daimari vs Union Of India And 4 Ors on 29 October, 2024
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010205602024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5124/2024
ORAI TUIME DAIMARI
S/O- DR. ANJALI DAIMARI, R/O- KANISKA APARTMENT, LANKESHWAR,
P.O. JALUKBARI, P.S. JALUKBARI, DIST. KAMRUP(M), ASSAM, PIN- 781013.
VERSUS
UNION OF INDIA AND 4 ORS
REPRESENTED BY THE SECRETARY, MINISTRY OF DEFENCE, NEW DELHI,
PIN- 110011.
2:THE AIR CHIEF MARSHAL
INDIAN AIR FORCE
AIR HEADQUARTERS (AIR HQ)
VAYU BHAWAN
NEW DELHI-110011.
3:THE CENTRAL AIRMEN SELECTION BOARD (CASB)
REPRESENTED BY PRESIDENT (AIR COMMODORE)
7 ASC (AERONAUTICAL SYSTEMS CENTRE)
7 ASC (AERONAUTICAL SYSTEM CENTRE) NO. 1 CUBBON ROAD
BANGALORE (KARNATAKA)
PIN- 560001.
4:THE APPEAL MEDICAL BOARD
REPRESENTED BY ITS PRESIDENT
AMB
AFS JALAHALLI (EAST)
BENGALURU
PIN- 560015.
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5:THE RECRUITMENT MEDICAL OFFICER
STATION MEDICARE CENTRE
AIR FORCE STATION
YELAHANKA
BENGALURU
PIN- 560063
Advocate for the Petitioner : MR. M SARANIA, MS. R D MOZUMDAR,MR
R.BEZBARUAH,MR A SARANIA,N GOGOI
Advocate for the Respondent : DY.S.G.I.,
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 29-10-2024 Mr. B. Chakraborty, learned CGC appearing for the respondent has questioned the maintainability of the writ petition on the ground of want of territorial jurisdiction.
On instruction from her client, Ms. R.D. Mozumdar, learned counsel for the writ petitioner seeks withdrawal of this writ petition with liberty to file afresh before the appropriate forum.
Since the prayer is not opposed, the same stands allowed. Writ petition stands disposed of on withdrawal with liberty as prayed for. Interim order passed earlier stands vacated.
JUDGE GS Comparing Assistant