RINKI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Learned Counsel for the parties.

(2.) Learned Additional Advocate General for the State-Respondents No.1 to 4 concedes that the constitution of the erstwhile Committee which submitted its report dtd. 3/12/2019, [Annexure 'P26 (collectively)], was not in terms with the Sikkim On-line Network Lottery Rules, 2001 (Rules of 2001), which mandates that the Committee shall comprise of;

(3.) Learned Senior Counsel for the Petitioner, Learned Counsel for the Respondent No.5 and Learned Deputy Solicitor General for the Respondent No.6 have no objection to the submissions put forth and to the constitution of a fresh Committee after duly quashing and setting aside the report of the earlier Committee, dtd. 3/12/2019.