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Judgment
4 paragraphs · 84 words
Ahanthem Bimol Singh, J
Mrs. H. Bisheshwari, learned counsel appeared for the petitioners.
Mr. Y. Ashang, learned Government Advocate appearing for the respondents submitted that he may be given some time to get instructions as to why the authorities are not allowing the petitioners to compete in the selection process despite the interim order passed by this Court.
As prayed for by the learned Government Advocate, list this case again on 10.02.2023. In the meantime, learned Government Advocate is directed to get necessary instructions.