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Judgment
7 paragraphs · 120 wordsA. Guneshwar Sharma, J
[1] Heard Mr. Leo Rommel S, learned counsel for the petitioner.
[2] By the present petition, the petitioner approaches this Court for appointment under a suitable post on humanitarian ground in place of her mother, who died due to bullet injury in an exchange of fire broke out between the security forces and militants and she has submitted representations in this regard and the same are still pending before the authorities.
[3] Issue notice.
[4] Mr. Th. Vashum, learned GA accepts notice on behalf of respondent nos. 1 & 2. Hence, service is complete on the respondents.
[5] The learned GA prays for 2(two) weeks' time for filing counter affidavit.
[6] List this case on 03.08.2026.