Gauhati High Court
Page No.# 1/3 vs Smt Zanghring Anal on 9 January, 2025
Page No.# 1/3
GAHC010079622024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2258/2024
UNION OF INDIA AND 3 ORS.
REPRESENTED BY THE SECRETARY, MINISTRY OF DEFENCE,
GOVERNMENT OF INDIA, NEW DELHI-110011.
2: THE OFFICER-IN-CHARGE
DEFENCE SERVICE CORPS RECORDS
PIN- 901277
C/O- 56 APO.
3: THE ADDITIONAL DIRECTORATE GENERAL OF PERSONNEL SERVICES
PS- 4 (D)
ADJUTANT GENERALS BRANCH
IHQ OF MOD (ARMY)
CHURCH ROAD
P.O. NEW DELHI-110011.
4: THE PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS (PENSION)
ALLAHABAD
PIN 211014
UTTAR PRADESH
VERSUS
SMT ZANGHRING ANAL
W.O- NO 43467 94A EX NK 9LATE), KOLOVESON ANAL, VILL.- JAPHOU
BZAR, P.O. CHAKPIKARONG, DIST. CHANDEL, MANIPUR-795102.
Advocate for the Petitioner : MR UJJAL KUMAR GOSWAMI,
Advocate for the Respondent : ,
Page No.# 2/3
BEFORE
JOINT REGISTRAR (JUDL.) MR. CHINMOY BARUAH
ORDER
Date : 09.01.2025 Case taken up before the Lawazima Court.
None appears on behalf of the petitioners. Perused the records.
Perusal of the office notes dated 09.05.2024, 10.05.2024 & 08.01.2025 reveals that notice was issued to the sole respondent by registered post with A/D as well as through dasti mode on 09.05.2024 & 10.05.2024 respectively.
Now, in respect of the above mentioned notices issued to the sole respondent, the following facts have been observed:-
In respect of the notice issued by registered post with A/D: - It appears that neither the A/D card nor the un-served notice has been received by the concerned section as of yet. Besides the aforesaid, the postal track consignment details regarding service of the said notice upon the respondent are also not available at the India Post Website.
In respect of the notice issued through dasti mode: - Now, in this regard, it has been observed that the petitioners have filed an affidavit, wherein, it has been inter alia stated that the petitioners have served a copy of the instant petition upon the sole respondent by hand on 05.06.2024 and the said respondent has acknowledged the receipt of Page No.# 3/3 the notice by putting her signature on the return copy of the notice.
From the above, it has been discerned that the notice issued through dasti mode has been served upon the sole respondent. As such, it may be said that service in respect of the sole respondent has been completed.
In view of the above, the matter may be placed before the Hon'ble Court.
Joint Registrar (Judicial) Comparing Assistant