- (1.) Heard the Learned counsel for the petitioners. Respondents No. I and 2 who are the original writ petitioners have not entered appearance. We are told that they have retired from service.
(2.) The Judgment of the High Court in appeal was rendered on 27.12.1972. The operation of the Judgment was stayed by an order of this Court and accordingly status quo has been maintained till now. In the peculiar facts and circumstances of the case we feel that it would be in the interest of all, to set aside the Judgment under appeal without treating this Judgment as a precedent and allow the appeal without any order as to costs. We adopt this unusual course because no one else has during this long passage of time, either got himself impleaded or intervened in this appeal.;