College Of Agriculture Engineering And Post Harvest Technology vs State Of Sikkim And Others

Meenakshi Madan Rai, J

Heard Learned Senior Counsel for the Petitioner.

Issue Notice.

Learned Government Advocate for the State-Respondent Nos.1 to 3 is present on advance Notice and waives formal Notice.

Ms. Rachhitta Rai, Learned Counsel enters appearance for the Respondent No.4 and waives formal Notice. Learned Counsel submits that she has not received the requisites.

Learned Senior Counsel for the Petitioner undertakes to make over necessary requisites to the Respondent No.4.

Let Counter-Affidavits be filed within four weeks’. Rejoinder, if any, two weeks’ thereafter.

Since a matter filed by Respondent No.4 is pending before this Court as reflected in the Order dated 07-11-2022 ante, this matter be tagged along with the other matter, which is listed on 24-02-2023 as prayed for by the parties.

List accordingly.