ARUN CHETTRI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The Petitioner is aggrieved by his non-selection as Under Secretary in the Junior Grade of the Sikkim State Civil Service for which written examinations were held in the month of July, 2017, viva-voce examination held in November, 2017 and result published in the month of December, 2017, the Petitioner is before this Court.

(2.) The facts pertaining to the matter were detailed by this Court in the Order dated 05-02-2021, nevertheless, for clarity in the matter they are being reiterated herein.

(3.) **