AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 103 words
Bhaskar Raj Pradhan, J
1.
An application has been filed by the respondents seeking to place on record various documents which is in defect. At the outset, it is stated by the learned Additional Advocate General that the documents filed therein relates to the promotion of various persons to the post of LDA, record-keeper and typist. However, the issue in the present writ petition is only ‘Malis’. In such view of the matter the learned Additional Advocate General is permitted to withdraw the application and file only the relevant documents, if necessary. The application stands withdrawn.
2.
List on 21.05.2025 for final hearing.