- (1.) Leave granted.
(2.) We have heard learned counsel for Respondent 1 who is the only contesting respondent in these proceedings. Respondents 2 and 3 are deemed to have been served on expiry of 30 days from the date of issuance of notice, as seen from office report of 5/5/1998/21/5/1998.
(3.) In our view, in the writ petition when the dismissal order passed by respondent 1 was challenged he can be treated to be the contesting party.;