AVINANDAN SHARMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Learned counsel Mr. Tsewang Namgyal appearing for Respondent No. 5 seeks permission to withdraw his Vakalatnama. Permission granted.

(2.) Mr. N. Rai, learned Senior Counsel, appears on behalf of Respondent No. 5 to argue the matter. The submission is recorded. It is submitted that Respondent No. 5 proposes to challenge the decision of the Scrutiny Committee in respect of the OBC (State List). The decision of the Scrutiny Committee is on board.

(3.) I.A. No. 1 of 2026 filed by the learned Counsel for the petitioner is allowed. Additional documents are taken on record.