Gauhati High Court
Page No.# 1/3 vs V. Umashankar And 4 Ors on 13 February, 2026
Page No.# 1/3
GAHC010196952025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/467/2025
GO-4427F PARATALA RAMA KRISHNA GUPTA AND ANR
S/O SHRI PARATALA KANDAIAH NANJUNDA GUPTA, PRESENTLY
SERVING AS SENIOR ADMINISTRATIVE OFFICER, H.Q. CHIEF ENGINEER,
PROJECT UDAYAK, BORDER ROADS ORGANISATION, C/O 99 APO, PIN-
930524, P/R/O PLOT- 99 AND 100, FLA-T 102, NANDANAVANAM
APARTMENTS, SAI BABA NAGAR, P.O.- BOLARAM, P.S. ALWAL, OLD
ALWAL, DISTRICT- MEDCHAL - MALKAJGIRI, TELANGANA, PIN-500010
2: GO-005552X ASHOK KUMAR MISHRA
S/O SHRI RADHESHYAM MISHRA
PRESENTLY SERVING AS ASSISTANT ADMINISTRATIVE OFFICER
BORDER ROADS ORGANISATION
P/R/O VILLAGE PIPARARHI PUNARVAS
P.O. CHANDIHA
P.S. PURNAHIYA
DISTRICT- SEOHAR
BIHAR
PIN-84333
VERSUS
V. UMASHANKAR AND 4 ORS.
SECRETARY TO THE GOVERNMENT OF INDIA, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, TRANSPORT BHAVAN, 1, PARLIAMENT
STREET, NEW DELHI-110001
2:RAJESH KUMAR SINGH
IAS
DEFENCE SECRETARY
GOVERNMENT OF INDIA
MINISTRY OF DEFENCE
101
SOUTH BLOCK
NEW DELHI-110001
Page No.# 2/3
3:MAYANK TEWARI
IRSME
JOINT SECRETARY (BORDER ROADS)
BORDER ROADS DEVELOPMENT BOARD
MINISTRY OF DEFENCE
GOVERNMENT OF INDIA
B WING
4TH FLOOR
SENA BHAVAN
NEW DELHI-110010
4:LT. GENERAL RAGHU SRINIVASAN
PVSM
VSM
DIRECTOR GENERAL
BORDER ROADS ORGANIZATION
SEEMA SADAK BHAVAN
RING ROAD
DELHI CANTONMENT
NEW DELHI-110010
5:DEV KUMAR
IDAS
PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS (BORDER ROADS)
MINISTRY OF DEFENCE
GOVERNMENT OF INDIA
SEEMA SADAK BHAVAN
NARAINA RING ROAD
NEW DELHI-11001
Advocate for the Petitioner : MR. P D NAIR, MS S GOYAL,MR. H ROHMAN,MR G ALAM
Advocate for the Respondent : MR. R K D CHOUDHURY (R-1) (R-4,5), MR. R K D
CHOUDHURY
BEFORE
HONOURABLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
13-02-2026 Page No.# 3/3 (AD Choudhury, J) Let this matter come up for consideration on 22.04.2026 as, by that time, the learned Advocate for the petitioners submits, the SLP would probably have been decided.
JUDGE CHIEF JUSTICE Comparing Assistant