KUMAR TAMANG Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. A. Moulik, learned Senior Advocate for the petitioner and Mr. S.K. Chettri, learned Government Advocate, for the State respondents.

(2.) The present writ petition requires examination.

(3.) As requested by Mr. S.K. Chettri, four weeks' time is granted to file counter-affidavit and two weeks thereafter, is granted to the petitioner to file rejoinder, if required.