SIDDARTH BHUJEL Vs. STATE OF SIKKIM

JUDGEMENT

(1.) All the parties have appeared. I also have the advantage of hearing learned Counsel for the petitioner and learned Additional Advocate General for Respondent Nos.1, 2, 3 and 5 and learned Senior Advocate for Respondent No.4.

(2.) Having heard all the learned counsels, I am of the view that an interim order can be passed as follows:-

(3.) The application of the writ petitioner shall be accepted provisionally subject to further order to be passed by this Court. It is submitted by the learned Additional Advocate general that question involved in this case is similar being heard in Writ Appeal No.61 of 2021 before Guwahati High Court and is listed on 10/2/2026 for final disposal. I make it clear that application shall not be rejected for want of Certificate of Identification (COI) and it is further subject to order to be passed by this Court at appropriate stage. In the light of the fact that Sikkim Public Service Commission is having mandatory online submission of application, in the case of petitioner, he shall be allowed to submit physically and the petitioner shall comply with all other formalities before the deadline 31/1/2026.