Court No.2

HIGH COURT OF SIKKIM

Record of Proceedings

Page 1 of 2

WP(C) No.73 of 2025

DR. RUCHITA BHUJEL PETITIONER

VERSUS

STATE OF SIKKIM AND OTHERS RESPONDENTS

Date: 12.12.2025

CORAM : THE HON’BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE

For Petitioner

For Respondents

1, 3, 4 & 5

2

Ms. Neha Gupta, Advocate.

Mr. Thinlay Dorjee Bhutia, Government Advocate.

Ms. Pema Bhutia, Assistant Government Advocate.

Mr. Aarohi Bhalla, Senior Advocate.

Mr. Bhusan Nepal, Advocate.

ORDER

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.

Court No.2

HIGH COURT OF SIKKIM

Record of Proceedings

Page 2 of 2

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.

Judge

12.12.2025

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