Gauhati High Court
F/No.881560015 vs The Union Of India And 5 Ors on 8 May, 2024
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/2
GAHC010147072021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5049/2021
F/NO.881560015, PHARMACIST (NON COMBATISED), JANARDAN SINGH
R/O- PRESENTLY POSTED AT COMPOSITE HOSPITAL, CENTRAL RESERVE
POLICE FORCE, DAYAPUR, P.O. UDHARBOND, SILCHAR, DIST.- CACHAR,
ASSAM, PIN- 788030
VERSUS
THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIRS, NEW DELHI- 110001
2:THE DIRECTOR GENERAL
CENTRAL RESERVE POLICE FORCE
CGO COMPLEX
LODHI ROAD
NEW DELHI 110003
3:THE DIRECTOR (MEDICAL) CENTRAL RESERVE POLICE FORCE
AT EAST BLOCK-07
SECTOR-01
R K PURAM
NEW DELHI- 110066
4:THE INSPECTOR GENERAL OF POLICE
SOUTHERN SECTOR
CENTRAL RESERVE POLICE FORCE
ROAD NO 10 C
MP AND MLAS COLONY
JUBALEE HILLS
HYDERABAD
(TELANGANNA)
PIN- 500005
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5:THE DY. INSPECTOR GENERAL OF POLICE
GROUP CENTRE
CENTRAL RESERVE POLICE FORCE
SRISAILAM HWY
DASTIGIR NAGAR
MAHESWARAM LINES CHANDRYANGUTTA
HYDERABAD (TELANGANA)- 500005
6:THE INSPECTOR GENERAL (MEDICAL)/MEDICAL SUPERINTENDENT
COMPOSITE HOSPITAL
CENTRAL RESERVE POLICE FORCE
GHY
ASSAM
78102
Advocate for the Petitioner : MR. R MAZUMDAR
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
08.05.2024 Shri K. Gogoi, learned CGC by referring to the affidavit-in-opposition dated 26.04.2022 has submitted that the claim of the petitioner cannot be granted as the same is not legally tenable. He has also submitted that the issue has been settled by this Court as well as the Hon'ble Meghalaya High Court.
Shri Mazumdar, learned counsel for the petitioner prays for and is granted a weeks' time to obtain the instructions.
List this case on 16.05.2024 for admission hearing.
JUDGE Comparing Assistant