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Judgment
Ahanthem Bimol Singh, J
Heard Mr. Ajoy Pebam, learned counsel appearing for the petitioner, Mr. Shyam Sharma, learned Government Advocate appearing for the respondents No. 1 and 3 and Mr. A. Jagjit, learned counsel appearing for the respondent No. 2.
It is submitted by Mr. A. Jagjit, learned counsel that the authorities are actively considering the case of the petitioner for appointment under the Die-in-Harness Scheme and that he requires some time to get the update position from the authorities.
The learned counsel, accordingly, prayed for taking up this matter after two weeks.
As prayed for, list this case again on 10-06-2022, on which date the learned counsel should place the required information before this court.
Registry is directed to show the name of Mr. A. Jagjit as counsel for the respondent No. 2 in the cause list.