AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 90 wordsBiswajit Palit, J
Learned Counsel Mr. A. Bhaumik is present for the petitioner.
The petitioner has submitted one Government notification dated 07.11.2020.
Keep the same with the record.
Issue notice.
Learned Addl. G.A. Mr. D. Sarma appears for the respondents No.1-3 and accepts notice, issuance of formal notice is thus waived.
The petitioner may take steps for service of notice upon the remaining respondents both by normal process and also by registered A/D post or speed post within seven days and file proof of service.
List this matter on 30.07.2026.
