KURIAN JOSEPH, J. - (1.) Heard Mr. M. Shoeb Alam, learned counsel for the petitioner extensively.
(2.) Though we find it difficult to agree with some of the view of the learned Single Judge,going by the materials specifically considered by the Division Bench of the High Court inthe impugned order, we find it difficult to take a different view than one taken by theDivision Bench.
(3.) Therefore, we decline to exercise our jurisdiction under Article 136 of the Constitutionof India. The special leave petition is, accordingly, dismissed. Pending application(s), ifany, shall stand disposed of.;