Gauhati High Court
Orai Tuime Daimari vs Union Of India And 4 Ors on 25 October, 2024
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010205602024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5124/2024
ORAI TUIME DAIMARI
S/O- DR. ANJALI DAIMARI, R/O- KANISKA APARTMENT, LANKESHWAR,
P.O. JALUKBARI, P.S. JALUKBARI, DIST. KAMRUP(M), ASSAM, PIN- 781013.
VERSUS
UNION OF INDIA AND 4 ORS
REPRESENTED BY THE SECRETARY, MINISTRY OF DEFENCE, NEW DELHI,
PIN- 110011.
2:THE AIR CHIEF MARSHAL
INDIAN AIR FORCE
AIR HEADQUARTERS (AIR HQ)
VAYU BHAWAN
NEW DELHI-110011.
3:THE CENTRAL AIRMEN SELECTION BOARD (CASB)
REPRESENTED BY PRESIDENT (AIR COMMODORE)
7 ASC (AERONAUTICAL SYSTEMS CENTRE)
7 ASC (AERONAUTICAL SYSTEM CENTRE) NO. 1 CUBBON ROAD
BANGALORE (KARNATAKA)
PIN- 560001.
4:THE APPEAL MEDICAL BOARD
REPRESENTED BY ITS PRESIDENT
AMB
AFS JALAHALLI (EAST)
BENGALURU
PIN- 560015.
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5:THE RECRUITMENT MEDICAL OFFICER
STATION MEDICARE CENTRE
AIR FORCE STATION
YELAHANKA
BENGALURU
PIN- 560063
Advocate for the Petitioner : MR. M SARANIA, MS. R D MOZUMDAR,MR
R.BEZBARUAH,MR A SARANIA,N GOGOI
Advocate for the Respondent : DY.S.G.I.,
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
25.10.2024 Mr. B. Chakraborty, learned Central Govt. Counsel appearing for the respondents has questioned the maintainability of the writ petition on the ground of want of territorial jurisdiction by contending that all the respondents are from Bangaluru and therefore, it is the High Court of Judicature at Karnataka which will alone have the jurisdiction to entertain the writ petition. Responding to the above, Ms. R. D. Mazumdar, learned counsel for the petitioner has prayed for posting this case again on 29.10.2024 so as to enable her to obtain instruction.
Prayer allowed.
List this matter again on 29.10.2024 as a fixed item. Interim order passed earlier to continue till the next date.
JUDGE Comparing Assistant