DR. BANDANA SARDA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) On Mention Memo being filed on 11/11/2025, this matter is taken up today.

(2.) Learned Senior Counsel for the Petitioner submits that this matter has been fixed on 10/12/2025, he seeks preponement of the date in view of the advertisement dtd. 21/7/2025 appended to I.A. No.04 of 2025, for which the last date of submission of applications was 31/8/2025. He apprehends that in the interregnum without giving relief to the Petitioner the unreserved category vacancy may be filled.

(3.) It is submitted jointly by Learned Counsel for Respondents No.1, 2 and 3 that till date no specific date has been fixed for any interview and the apprehension is therefore without basis.