Puspa Mishra And Others vs State Of Sikkim And Others

Meenakshi Madan Rai, J

I.A. No.03 of 2023 is an application seeking adjournment by the State-Respondent Nos.1 and 2 on grounds that the services of Learned Advocate General have since been dispensed with by the Government and the Learned Additional Advocate General, Dr. Doma T. Bhutia is unable to address this Court, as she had previously appeared in a similar subject matter before this Court viz., WP(PIL) No.05 of 2017 (Basanti Rai and Others vs. State of Sikkim and Others) for the Petitioners.

Not objected to.

Considered, in view of the circumstances, list on 25-05-2023 to enable the State-Respondents to take appropriate steps.