- (1.) Service upon Respondent No. 5 is deemed sufficient in view of the office report dated 19th May, 2010 under Chapter VIII, Rule 12 of the High Court Rules. Nobody is present on behalf of Respondent No. 5.
(2.) Heard Sri Y.K. Saxena, learned Counsel for the Petitioner, Sri S.C. Dwivedi, learned Counsel for Respondent No. 4 and learned standing counsel for State-Respondents.
(3.) Affidavits have been exchanged between the parties present. The present writ petition is being disposed finally with the consent of the parties.;