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Judgment
4 paragraphs · 90 wordsA. Muhamed Mustaque, CJ
It is submitted by the learned Additional Advocate General that the similar matter (W.A.No.61 of 2021) is being heard before the Gauhati High Court and the case is now listed on 24.03.2026.
Let the case be adjourned and await the outcome of the appeal filed before the said Court.
In the meanwhile, if any written examination takes place, the Petitioner shall be permitted to take part in the written examination, subject to the outcome of the case and further orders to be passed in the matter.