Meenakshi Madan Rai, J
1. On Mention Memo being filed by the Respondent No.1 on 11-12-2025, this matter is taken up today.
2. I.A. No.02 of 2025 is an application filed on behalf of the Respondent No.2, Sikkim Public Service Commission (SPSC), seeking disposal of the instant Writ Petition.
3. It is submitted by Learned Senior Counsel for the Respondent No.2 that, this Court vide Order dated 18-11-2025, in I.A. No.01 of 2025, had directed the Respondent No.2 to permit the Petitioner to appear for the Viva-Voce which were scheduled to take place on 18-11-2025, 19-11-2025 and 20-11-2025. In compliance to the Order of this Court, the Petitioner was allowed to appear for the Viva-Voce and her interview conducted on 20-11-2025 along with other candidates. The final results of the said selection process is yet to be declared by the Respondent No.2. That, as all the prayers of the Petitioner before this Court were to permit her to appear in the Viva-Voce which has accordingly been complied with, this Writ Petition has thereby become infructuous and is liable to be disposed of.
4. Learned Counsel for the Petitioner submits that the Petitioner having been allowed to appear in the Viva-Voce, in terms of the prayers made in the Writ Petition and the I.A. No.01 of 2025, she has no objection to the submissions advanced by the Learned Senior Counsel for the Respondent No.2.
5. Considered submissions.
6. In light of the foregoing submissions, the Writ Petition is disposed of as nothing further remains for adjudication.
7. In such circumstances, nothing restrains the Respondent No.2 from declaring the final results of the selection process.
8. Pending applications, if any, also stand disposed of.
