- (1.) Taken on board.
(2.) Defects pointed out in the office report are waived of. Respondent No.4 will be WP(C) No.... D 18351/2013 represented by the Chief Secretary, State of Uttarakhand.
(3.) Heard learned counsel for the petitioner, the learned Additional Solicitor General appearing for respondent Nos. 1, 2 and 3 and the Standing Counsel for the State of Uttarakhand for respondent Nos. 4 and 5. Since the respondents have already entered appearance through their respective counsel, no formal notices be issued and notices be treated as served on the respondents.;