Gauhati High Court
Rajesh Kumar Roy @ Rajesh Roy vs The Union Of India And 4 Ors on 28 January, 2019
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010285372018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 160/2019
1:RAJESH KUMAR ROY @ RAJESH ROY
S/O- SRI MADAN ROY, VILL- ULUBARI, P.O- THAMNA, P.S- BARBARI, DIST-
NALBARI, ASSAM, PIN- 781377
VERSUS
1:THE UNION OF INDIA AND 4 ORS.
(THROUGH THE SECRETARY HOME, NEW DELHI), PIN- 110001
2:THE DIRECTOR GENERAL OF POLICE
CRPF
DELHI
PIN- 110072
3:THE INSPECTOR GENERAL OF POLICE
WBS
KOLKATA
WEST BENGAL- 734003
4:THE DEPUTY INSPECTOR GENERAL OF POLICE
GC
CRPF (RANGE)
DURGAPUR
WEST BENGAL
PIN- 751011
5:THE COMMANDANT
66BN
CRPF
GOALTORE
DIST- WEST MIDNAPUR
WEST BENGAL
PIN- 72112
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Advocate for the Petitioner : MR. P J PHUKAN
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 28-01-2019 Heard Mr. P. J. Phukan, learned counsel for the petitioner.
Issue notice returnable within three (03) weeks.
Mr. D. C. Borah, learned CGC accepts notice on behalf of all respondents.
Pendency of this petition will not be a bar to the authorities to release arrear as well as the current salaries of the writ petitioner.
List accordingly.
JUDGE Comparing Assistant