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Judgment
3 paragraphs · 94 wordsBhaskar Raj Pradhan, J
On 07.05.2024 the learned Government Advocate had sought time to discuss the proposal of the petitioners for Mediation. Today the learned Government Advocate places communication dated 07.06.2024 addressed to him from the Education Department which request him to seek further time in view of the fact that the decision has to be taken by higher authorities and the Government is yet to be formed. Time as requested is granted. The letter Ref. No.246/DIR/HE/EDN/EIILMI dated 07.06.2024 is taken on record and marked as ‘X’.
List this matter on 06.08.2024.