CHARLES L. LUCKSOM Vs. STATE OF SIKKIM

JUDGEMENT

(1.) On 18/4/2023, this Court had passed the following order:-

(2.) Pursuant thereto, a clarificatory affidavit has been filed before this Court on behalf of the State respondents affirmed by one Marcus Prabal Rai, who has described himself as the Additional Director, Law and Parliamentary Affairs Department, Government of Sikkim.

(3.) In paragraph 2 of the clarificatory affidavit, the following statements have been made (apart from quoting Sec. 14 of the Sikkim Lokayukta Act, 2014):-