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Judgment
Ahanthem Bimol Singh, J
Heard Mr. H. S Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the petitioners.
Issue notice returnable within three weeks.
Mr. S. Niranjan, learned GA enters appearance and accepts notice on behalf of the respondent No. 1 and Ms. Babina, learned counsel assisting Mr. N. Ibotombi, learned senior counsel accepts notice on behalf of the respondents No. 8 & 9, hence, no formal notice is called for in respect of the said respondents.
Petitioners are directed to take steps for service of notice upon the respondents No. 3 to 7 by speed post as well be dasti service. Steps should be taken within one week. Petitioners are also directed to file an affidavit showing proof of service of such notice.
List this case again on 26th April, 2023 for consideration of the prayer for passing interim order. In the meantime, learned GA is directed to produce the relevant Government record in connection with upgradation of the posts in question.
Registry is directed to furnish a copy of this order to the learned counsel for all the parties through their Whatsapp/e-mail.