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Judgment
4 paragraphs · 94 wordsK. Somashekar, CJ
Learned counsel for the petitioner, Mr. Sh. Athoi is present before this Court physically.
Learned Deputy Advocate General, Manipur for the State, Mr. H. Devendra is present before this Court physically and seeks a short accommodation in this matter wherein the office noting indicates to quash impugned order dated 10.05.1999 in respect of the thepost of Sawyer of the Department of Works, Government of Manipur.
Keeping in view of the submission made by the learned Deputy Advocate General, Manipur, it is deemed appropriate that this matter would be listed on 29.07.2025.