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Judgment
5 paragraphs · 97 wordsH. S. Thangkhiew, J
Mr. N.D. Chullai, learned AAG for the respondents has submitted on instructions that there is no post available in Nongstoin and Jowai to accommodate the petitioner. The learned AAG has also produced before this Court a letter dated 29th March, 2025, directing the petitioner to join in his new place of posting.
Mr. T. Dkhar, learned counsel on behalf of the petitioner prays for and is allowed some time to obtain instructions.
List this matter on 8th April, 2025.
Copy of the communication be made over to the learned counsel for the petitioner.