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Judgment
Meenakshi Madan Rai, J
Heard on I.A. No.11 of 2022 which is an Application filed by Respondents No.4 to 10, 12 and 13 under Order I, Rule 10(2) read with Section 151 of the Code of Civil Procedure, 1908, wherein it is submitted that the names of Respondents No.4 to 10, 12 and 13 be struck off from the array of Respondents, as they have been appointed as Health Educators under the Sikkim State Subordinate Allied and Health Care Services, Health and Family Welfare Department, Government of Sikkim, and have also joined their respective places of posting.
Not opposed by Learned Counsel for the Petitioner and other Respondents.
Accordingly, the names of Respondents No.4 to 10, 12 and 13 are struck off from the array of Respondents.
I.A. No.11 of 2022 disposed of.
Learned Government Advocate for State-Respondents No.1, 2 and 14 submits that he seeks to adopt the Counter-Affidavit already filed on behalf of the State-Respondent No.14, for State-Respondents No.1 and.
In view of the Respondents No.4 to 10, 12 and 13 being struck off from the array of the Respondents, let the Registry take steps and renumber the Respondents who are before this Court.
Respondent No.11, who is also to be renumbered, shall file his Counter-Affidavit within two weeks from today. Two weeks thereafter for Rejoinder, if any.
List on 15.06.2022, as found convenient by the parties.