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Judgment
Bhaskar Raj Pradhan, J
I.A. No. 02 of 2023
The amendment application has been preferred by the petitioner to challenge the subsequent Order No.820/G/DOP dated 14.02.2023 by which the State Government withdrew the Office Order No.6001/G/DOP dated 27.02.2019 in terms of Rule 11 of the Sikkim Government Servants’ (Discipline and Appeal) Rules, 1985 and penalty imposed vide Office Order No. 1615/G/DOP dated 25.09.2018 was restored. This subsequent order directly affects the writ proceedings and is relatable to the same cause. This Court is of the view that the amendment of the writ petition ought to be allowed. Accordingly it is so ordered. The amended writ petition may be filed within four weeks.
List it after the reopening of the ensuing winter vacation.