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Judgment
Ahanthem Bimol Singh, J
Heard Ms. Th. Babita, learned counsel appearing for the petitioners.
Issue notice, returnable within 4(four) weeks.
Mr. S. Vijayanand Sharma, learned senior panel counsel, entered appearance and accepts notice on behalf of respondent No. 1; and Mr. B.P. Sahu, learned senior counsel assisted by Ms. Asha, learned counsel, entered appearance and accepts notice on behalf of respondent Nos. 2 & 3. Hence, no formal notice is called for.
I have heard the submission advanced by the learned counsel appearing for the petitioners with regards to the prayer for passing interim order.
Mr. B.P. Sahu, learned senior counsel, on the other hand, submitted that the petitioners have approached this Court at the last moment and all the necessary process for holding the selection process is in place and accordingly, no interim order may be passed.
As prayed for by the learned counsel appearing for the parties, list these cases again on 07.03.2025 for consideration of the prayer for passing interim order.
In the meantime, it is made clear that if any selection process is held, the result of the same should not be declared without the leave of this Court.