H.S. Thangkhiew, J
Pursuant to the order dated 30.01.2024, the State respondents have filed an affidavit bringing on record the status of the Departmental Proceedings initiated against the Charged Officer. It appears from the last order of the proceedings that the next hearing is fixed on 13.02.2024, for supply of additional documents, as prayed for by the Charged officer.
Mr. P. Yobin, learned counsel for the respondent No. 7/Charged officer has also submitted that the entire proceedings are on the right path, and that no useful purpose will be served by prolonging the instant petition.
Be that as it may, list this matter on 06.03.2024, for further orders.
