Dilli Ram Dahal And Another vs State Of Sikkim And Others

Meenakshi Madan Rai, J

Heard Learned Senior Counsel for the Petitioners.

Learned Counsel for Respondent No.6 submits that he has no submissions to put forth as no reliefs are claimed from him and he relies on his pleadings.

Learned Senior Counsel for Respondent Nos.2, 4, 7, 8 and 9 concedes that he has no submissions to make in view of the fact that the Petitioners seek no reliefs from Respondent Nos.2 and 4 as their action is not assailed and neither are the Petitioners aggrieved by the selection of Respondent Nos.7, 8 and 9.

Learned Counsel for Respondent No.5 submits that he is the affiliating university and has no submissions to make in the matter as there is no challenge to his role.

Mr. S. K. Chettri, Learned Government Advocate submits that he requires some time to prepare the matter.

Considered, this is a matter of 2018, list on 28-03-2023 on which date he is expected to come prepared.