LAWS(MEGH)-2016-5-8

FORCE NO S/355581 F HAV/ORL DINESH PRASAD Vs. UNION OF INDIA; DIRECTOR GENERAL, ASSAM RIFLES, DIRECTORATE GENERAL OF ASSAM RIFLES; COMMANDANT

Decided On May 02, 2016
Force No S/355581 F Hav/Orl Dinesh Prasad Appellant
V/S
Union Of India; Director General, Assam Rifles, Directorate General Of Assam Rifles; Commandant Respondents

JUDGEMENT

(1.) The petitioner's case in a nutshell is that:

(2.) Heard Mr. B. Deb, learned counsel appearing on behalf of the petitioner as well as Mr. K. Paul, learned CGC appearing for the respondents. Both the learned counsels submit that, this instant writ petition is covered by a common judgment and order passed by this court in WP(C) No. 12 of 2015 and others dated 15.03.2016 and further contended that, similar judgment and order can be passed in this instant writ petition.

(3.) For ready reference the contents of the said common judgment and order passed by this court in WP(C) No. 12 of 2015 and others dated 15.03.2016 is reproduced herein below: