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Judgment
Ahanthem Bimol Singh, J
Heard Mr. Ch. Robinchandra, learned counsel appearing for the petitioner.
Issue notice, returnable within 4 weeks.
Mr. Th. Vashum, learned GA entered appearance and accepts notice on behalf of respondents No. 2, 3 & 4 and Mr. S. Jasobanta, learned counsel entered appearance and accepts notice on behalf of respondent No. 1, hence, no formal notice is called for.
It has been submitted by the learned counsel appearing for the petitioner that the issue raised in this writ petition is squarely covered by the judgment and order dated 16.12.2022 passed by the Division Bench of this Court in W.A. No. 121 of 2022 which was subsequently upheld by the Hon’ble Supreme Court vide order dated 20.03.2023 passed in SLP (C) No(s). 4798/2023 and as such, the present writ petition can be disposed of by granting similar relief.
Mr. Th. Vashum, learned GA and Mr. S. Jasobanta, learned counsel seek some time to examine and to get instruction.
As prayed for, list this case again on 23.02.2026.