Gauhati High Court
Vishnu Pratap Singh vs Union Of India And 8 Ors on 11 May, 2022
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/3
GAHC010087382022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3016/2022
VISHNU PRATAP SINGH
S/O- SHRI SHIVMURAT SINGH, R/O- VILLAGE- BARGO, P.S. SAHJANWA,
P.O.- BHAISHLA SAHJANWA, DIST.- GORAKHPUR- 273209 (U.P.).
VERSUS
UNION OF INDIA AND 8 ORS.
REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF RAILWAYS,
RAIL BHAWAN, 1 RAISANA ROAD, NEW DELHI- 110001.
2:THE CHAIRMAN
RAILWAY BOARD
RAIL BHAWAN
1
RAISANA ROAD
NEW DELHI-110001.
3:DIRECTOR GENERAL
RPSF
RAILWAY BOARD
RAIL BHAWAN
1 RAISANA ROAD
NEW DELHI-110001.
4:DIRECTOR / SECURITY ( ABE)
RAILWAY BOARD
RAIL BHAWAN
1 RAISANA ROAD
NEW DELHI-110001.
5:INSPECTOR GENERAL
RPSF
Page No.# 2/3
RAILWAY BOARD
RAIL BHAWAN
1 RAISANA ROAD
NEW DELHI-110001.
6:CHIEF SECURITY COMMISSIONER
N.F. RAILWAY
MALIGAON
GHY.-11.
7:SC-CUM-PRINCIPAL
RPF/TC/MKG
MOKAMAGHAT
PATNA
BIHAR- 803303.
8:COMMANDING OFFICER
1ST BN/RPSF/ LMG
DIST.- NAGAON
ASSAM.
9:COMMANDING OFFICER
2BN/RPSF/ GKP
GORAKHPUR- 273001
Advocate for the Petitioner : MR H MAURYA
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : -11.05.2022 Heard Mr. H Maurya, learned counsel for the petitioner who submits that the petitioner has not been paid his stipend/salary for 449 days for the period he was discharged i.e. 19.06.2015 to 09.09.2016.
Issue notice, returnable in 4 (four) weeks. Mr. SK Medhi, learned CGC accepts notice on behalf of all the respondents. Extra Page No.# 3/3 copies of the writ petition be furnished to him.
List the matter after 4(four) weeks.
JUDGE Comparing Assistant