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Judgment
Bhaskar Raj Pradhan, J
Several adjournments have been sought for by the State-respondents to examine if the Government could consider making a policy for the Malis who are the petitioners in the present case. Today the learned Government Advocate submits that the Government having examined the matter is of the view that they would want to stand by the policy formulated by them vide the Sikkim Sub-ordinate (Ministerial and Executive) Service (Amendment) Rules, 2020 by which the method of promotion for Group D employees have been formulated. According to the learned Government Advocate, Malis being Group D employees would be entitled to be considered for promotion as per this amendment.
In view of the stand taken, let this matter be listed for final hearing on 01.05.2023.