(1.) Heard Mr. Gautam Joshi, learned Senior Advocate assisted by Mr. Vyom Shah, learned advocate for the petitioners and Ms. Jyoti Bhatt, learned AGP for the respondent.
(2.) The present petition is taken up for final disposal with the consent of the learned advocates for the parties as the issue involved moves in a narrow compass.
(3.) The petitioners have preferred the present petition under Articles 14, 16 and 226 of the Constitution of India praying for the following substantive reliefs: