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Judgment
H. S. Thangkhiew, J
By this Misc. application, the writ petitioner/applicant prays for directions to issue to the respondents to furnish a copy of the complaint, if any with regard to the spot enquiry, which is proposed to be held on 13.12.2024.
Mr. K. Paul, learned Senior counsel assisted by Mr. S. Chanda, learned counsel for the writ petitioner/applicant submits that the proposed spot enquiry is not to the knowledge of the writ petitioner/applicant nor was a copy served on him. He further submits that as the matter is pending before this Court, some interim protection is necessary so that the writ petitioner/applicant be not prejudiced in the proposed enquiry.
Accordingly, it is provided that before any spot enquiry is conducted, the respondent District Council to furnish a copy of the complaint along with the other connected materials to the writ petitioner/applicant. As the enquiry is fixed on 13.12.2024, the same shall stand deferred to any suitable date to be fixed by the respondents, after complying with this Court’s order.
It is understood that the writ petitioner/applicant shall be afforded adequate opportunity of hearing, in such enquiry.
Misc. Case stands disposed of.