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Judgment
Bhaskar Raj Pradhan, J
On 15.05.2024 the matter was part heard and listed for hearing today. The matter concerns the argument of the learned Senior Counsel for the petitioners that in spite of years of service as Malis they do not have any promotional avenue. On a query from this Court as to how they were initially appointed, it has been informed that the initial appointment orders have not been filed by the petitioners except for petitioner no.2.
In such view of the matter, an adjournment is sought to produce relevant appointment orders.
The learned Additional Advocate General for the respondents is also requested to ensure that the appointment orders, which must be with the Government and all other relevant documents pertaining to their appointments are produced before this Court.
The matter is released from the part heard. Four weeks time is granted to produce all relevant documents.
List on 04.07.2024.