SASHIKALA CHETTRI Vs. COMMISSIONER CUM SECRETARY

JUDGEMENT

(1.) HEARD Mr. Bhaskar Raj Pradhan, learned Senior Counsel appearing for the writ petitioners and also Mr. J. B. Pradhan, learned Addl. Advocate General appearing for the respondents.

(2.) THE writ petition is directed against the proceeding dated 10.05.2010 of the Certificate Officer, East Sikkim, Gangtok, initiated against the petitioners herein under the provisions of the Sikkim Public Demand Recovery Act, 2006, on the ground that the same is without jurisdiction and violative of principles of natural justice.

(3.) ACCORDINGLY, the Writ Petition is dismissed as infructuous. No Cost.