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
11 paragraphs · 223 words[1] Heard Mr. H.S. Paonam, Ld. Sr. Counsel for the petitioners in W.P.(C) No.601 of 2020; Mr. A. Golly, Ld. Counsel for the petitioner in W.P.(C)
No.666 of 2017; Mr. H. Debendra, Ld. GA for the Government respondent; Mr. Mahesh, junior counsel to Mr. R.K. Deepak Singh and Mr. R.S.
Reisang, Ld. Sr. Counsels for the MPSC in both the writ petitions.
[2] Mr. H. Debendra, Ld. GA represented that due to some personal inconvenience, he has not filed his counter affidavit in W.P.(C) No.601 of 2020
and after getting instruction from the respondent, he is ready to file counter affidavit. Therefore, he seeks further time for filing counter affidavit.
[3] Mr. R.S. Reisang, Ld. Sr. Counsel for the MPSC also seeks time for filing counter affidavit.
 [4] Mr. Mahesh, junior counsel to Mr. R.K. Deepak Singh, Ld. Counsel for the MPSC represented that he has already filed counter affidavit on
behalf of the MPSC whereas the other respondents in W.P.(C) No.666 of 2017 seek time to file counter affidavit.
[5] Therefore, post these matters on 09.03.2021.
[6] Mr. A. Golly, Ld. Counsel for the petitioner in W.P.(C) No.666 of 2017 represented that he has to file rejoinder, if it is necessary, in the meantime.
[7] Registry is directed to issue copy of this order to both the parties through their whatsapp/e-mail.