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Judgment
10 paragraphs · 143 wordsA. Muhamed Mustaque, CJ
Admit.
Learned Additional Advocate General appears for the State.
Mr. Aarohi Bhalla, learned Senior Advocate appears for the Sikkim Public Service Commission.
Service is complete. Notice waived.
Taking note of the nature of the issue involved, it is appropriate to permit the Petitioner to provisionally appear for the viva-voce.
Matter stands adjourned for filing of the Counter-affidavit(s).
If results are published in the meanwhile, the same shall be informed to this Court before taking further steps in the matter.
Further, I make it clear that based on this order, Petitioner cannot claim equity in the matter if it is finally found that the Petitioner is not entitled for the relief sought for, and direction to appear for viva-voice will be subject to further order(s) to be passed in the matter.
Post after four weeks, i.e., on 13th May, 2026.