AI Structured Summary
Not yet generated for this judgment
Judgment
Biswanath Somadder, CJ
This Intra-Court mandamus appeal arises in respect of a judgment and order rendered by a learned Single Judge on 10th July, 2023 in W.P.(C) No.32 of 2018 and W.P.(C) No. 43 of 2022. Upon perusing the records, it appears that the respondent no.4 herein, namely, the Dean, College of Agriculture Engineering & Post Harvest Technology, Central Agricultural University, Ranipool, East Sikkim, has not been served. As such, we are left with no option but to adjourn this matter till 13th October, 2023, for further consideration.
In the meanwhile, the learned Advocate-on-Record of the appellant shall ensure effective service of notice together with a copy of all the appeal papers which are before this Court upon the respondent no.4 and file an affidavit of service, indicating service as directed herein, on or before the next date.