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Judgment
Heard Mr. A. Mohendro, learned counsel appearing for the petitioner and Mr. H. Debendra, learned Government Advocate appearing for the
respondents.
On 21.01.2021, the learned Advocate General, Manipur submitted before this Court that necessary process for appointment of the petitioner is going
on and accordingly, the learned Advocate General(AG) has prayed for granting 2(two) months time to complete the process. As prayed for by the
learned Advocate General(AG), Manipur, this Court granted 2(two) moths time.
When the matter is taken up today, it is informed by the learned Government Advocate that the authorities have not intimated any instructions as to
the stage of the process being taken up by the authorities for giving appointment to the petitioner.
In view of the above, the learned Government Advocate is directed to get necessary instructions from the authorities in that regard.
List this case again on 08.04.2021 on which date, the learned Government Advocate is directed to place the necessary instructions before this Court.
Copy of this order be furnished to the learned counsel appearing for the parties through their respective Whatsapp/E-mail.