Gauhati High Court
C Chandra Kumar vs The Union Of India And 8 Ors on 28 November, 2025
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/3
GAHC010060872024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Review.Pet./4/2025
C CHANDRA KUMAR
S/O LT. C. CHEILATHURAI
RESIDENT OF HOUSE NO. 2-71/A
THATTANVILAI
PO NORTH SOORANKUDY
DIST KANYAKUMARI
TAMIL NADU
629501
VERSUS
THE UNION OF INDIA AND 8 ORS
REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAWAN NO. 1
PARLIAMENT STREET
NEW DELHI 110001
2:THE DIRECTOR GENERAL
BORDER ROADS SEEMA SADAK BHAWAN
RING ROAD DELHI CANTT. NEW DELHI 110010
3:THE SECRETARY
BORDER ROADS DEVELOPMENT BOARD
B WING
4TH FLOOR
SENA BHAWAN
NEW DELHI 110011
4:THE SECRETARY
DOPT. NORTH BLOCK
PMO NEW DELHI 110001.
Page No.# 2/3
5:THE CHAIRMAN
UPSC DHOLPUR HOUSE SHAJAHAN ROAD NEW DELHI 110069
6:THE COMPTROLLER AND AUDITOR GENERAL OF INDIA ( C AND AG)
DEEN DAYAL UPADHAYAY MARG
NEW DELHI 110124
7:THE CHIEF ENGINEER
PROJECT UDAYAK (GREF) CE (P) UPAYAK
C/O 99 APO
931715
8:THE COMMANDANT
48 BRTF(GREF) C/O 99 APO
930048
9:THE OFFICER COMMANDING
1444 BCCC (GREF) C/O 99 APO
931444
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Advocate for : MR. I H SAIKIA
Advocate for : DY.S.G.I. appearing for THE UNION OF INDIA AND 8 ORS
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : 28/11/2025 Mr. I.H. Saikia, learned counsel for the review petitioner submits that the petitioner may be allowed to withdraw the review petition and allow him to file a fresh writ petition, in respect of the subsequent pay hikes and pay revision that has not been paid to him, in consequence to the pay and allowances that the petitioner is presently enjoying in terms of the judgement and order dated 18/02/2020 passed by this Court in WP(C) No. 1537/2015. He also submits that the recommendations of the 5th CPC need to be explained in the fresh writ petition to be filed by the petitioner.
Mr. R.K.D. Choudhury, learned DSGI, appearing for the respondents submits that he has got no objection to the same.
Page No.# 3/3 The prayer of the petitioner's counsel is allowed.
The review petition stands dismissed with liberty, as prayed for.
JUDGE Comparing Assistant