Rinki vs State Of Sikkim And Others

Meenakshi Madan Rai, J

I.A. No.02 of 2024 is an application filed by the State-Respondents No.1 to 4 seeking adjournment. A copy of Notification bearing No.FIN/DSSL/111/803/2019-20/117, dated 10-04-2024, issued by the Principal Director, Sikkim State Lotteries, Government of Sikkim, has also been annexed to the I.A. which is taken on record.

It is submitted by the Learned Additional Advocate General that the Committee has been constituted as undertaken by them and reflected in the Order of this Court dated 03-04-2024. That, the Notification supra elucidates the composition of the committee so constituted; comprising of (1) Secretary, Finance Department, Government of Sikkim, as the Chairperson; (2) Principal Director of Sikkim State Lottery, Government of Sikkim, as the Member Secretary; (3)    Mr. Naresh Mangal, Representative of Marketing Agent, as a Member and (4) Ms. Nirmala Tamang, Independent person, as a Member. It is further submitted by the Learned Additional Advocate General that although the Notification supra provides that the committee will continue to function as the instant matter demands, he seeks one month’s time to take necessary steps.

Considered.

The State-Respondents No.1 to 4 shall complete all necessary steps within two months from today.

I.A.02 of 2024 stands disposed of accordingly.

List on 30-07-2024.