KALZANG DORJEE LEPCHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. Mingma L. Sherpa, learned Counsel for the petitioner.

(2.) Also heard Ms. Yeshi W. Rinchen, learned State Counsel for the respondents.

(3.) I.A No.01/2020 is an application filed by the petitioner seeking withdrawal of the Public Interest Litigation (PIL) on the ground that on going through the counter affidavit filed by the respondent no.1, the petitioner is satisfied with the measures taken by the State for creating awareness on Sarva Siksha Abhiyaan in the State of Sikkim and that State is also following Kasturba Gandhi Vidyalaya Manual as the Hostel Manual for residential hostels.