MAIBAM KIRANMALA DEVI Vs. PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) Heard Mr. Ch. Robinchandra, learned counsel appearing for the petitioner.

(2.) Issue notice, returnable within 4 weeks.

(3.) Mr. Th. Vashum, learned GA entered appearance and accepts notice on behalf of respondents No. 2, 3 and 4 and Mr. S. Jasobanta, learned counsel entered appearance and accepts notice on behalf of respondent No. 1, hence, no formal notice is called for.