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Judgment
Ahanthem Bimol Singh, J
Heard Mr. H. S Paonam, learned senior counsel assisted by Ms. Lekhakumari, learned counsel appearing for the petitioner.
Issue notice returnable within four weeks.
Mr. Armananda, learned counsel assisting Mr. Kh. Samarjit, learned DSGI enters appearance and accepts notice on behalf of the respondents, hence, no formal notice is called for.
I have heard the argument advanced by the learned senior counsel appearing for the petitioner with regard to passing of interim order for staying the impugned order.
Mr. Armananda, learned counsel appearing for the respondents submitted that the prayer for passing interim order may be considered just after the Holi vacation as the conducting counsel is out of station.
As prayed for by the learned counsel for the respondents, list this case again on 13th March, 2023 for consideration of the prayer for passing interim order.
As an interim measure and till the next date, it is hereby directed that the petitioner should be allowed to continue in service till 13th March, 2023.