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Judgment
8 paragraphs · 178 wordsArindam Lodh, J
Heard Mr. T. Halam, learned counsel appearing for the petitioner. Also heard Mr. D. Sarma, learned Addl. G.A. appearing for the respondent nos.1 to 3 and Mr. Raju Datta, learned counsel appearing for the respondent no.4.
Let a notice be issued calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order/s should not be passed as to this court may seem fit and proper.
Notice is made returnable within 6(six) weeks.
Since Mr. D. Sarma, learned Addl. G.A appears and accepts notice on behalf of respondent nos.1, 2 and 3 and Mr. Raju Datta, learned counsel appears and accepts notice on behalf of respondent no.4, issuance of formal notice on those respondents is waived.
The petitioner shall take steps for causing service of notice upon the respondent nos.5 and 6 by registered post with A/D within 7(seven) days from today.
Any promotion, in the meantime, shall be subject to the decision of this case.
List the matter on 24.04.2023.