EX. CONSTABLE, ALAUDDIN AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. N. Tamuli, the learned counsel appearing on behalf of the petitioner and Mr. S. Borthakur, the learned counsel appearing on behalf of the Respondent Nos. 1 to 5.

(2.) Mr. S. Borthakur, the learned counsel submitted that he has been specifically instructed by Mr. S. S. Roy, the learned CGC to appear today in the instant matter. It is further relevant to take note of that this matter was heard by this Court on 26/11/2024, 16/12/2024 as well as on 9/1/2025 wherein Mr. S. S. Roy, the learned CGC was heard.

(3.) Today, the matter was only fixed taking into account that Mr. S. N. Tamuli, the counsel for the petitioner pursuant to the observations so made in the order dtd. 9/1/2025 sought to place before this Court certain judgments.