JINA MANGER Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Mr. Zangpo Sherpa, learned Counsel for the petitioner submits that in view of the developments, more particularly, issuance of notice dated 25.02.2020 by the Additional Chief Secretary, Education Department, which is annexed as Annexure-P11 to the Additional Affidavit filed on 11.03.2020, the Writ Petition may be disposed of as withdrawn, giving liberty to the petitioners to assail the notice dated 25.02.2020 as well as to seek reliefs which were prayed for in the present Writ Petition.

(2.) Dr. Doma T. Bhutia, learned Additional Advocate General, Sikkim has no objection.

(3.) Reserving liberty as prayed for, the Writ Petition is disposed of on withdrawal.