- (1.) Heard Dr. H.N. Tripathi learned Counsel for the Petitioner and Sri R.K. Ojha for the Respondent No. 5 and learned standing counsel has been heard for the Respondents No. 1 to 3.
(2.) In view of the fact that the Committee of Management has not chosen to contest this petition, it is no longer to await any service of further notice on the Respondents. The Respondent No. 6 Mahendra Kumar Gupta is a formal party inasmuch as the contest is between the Petitioner and the Respondent No. 5.
(3.) Accordingly with the consent of the parties the matter is being disposed of finally at this stage under the rules of the Court.;