S.S. Chauhan, J. - (1.) HEARD Learned Counsel for the parties.
(2.) NOTICE on behalf of opposite party No. 1 has been accepted by learned Standing Counsel while notice on behalf of U.P. Jal Nigam has been accepted by Sri I.P. Singh, who pray for and are allowed four weeks' time for filing counter affidavit. Petitioners may file rejoinder affidavit within two weeks thereafter. List after expiry of the aforesaid period.
(3.) THE judgment in regard to the validity/vires of the Rules of 2005 has been reserved by a Division Bench of this Court. Learned Counsel for the petitioners argues that since the judgment has not been rendered, as such the petitioners may be allowed to continue. The said argument if accepted will lead to only one conclusion that the Court has to presume that the Regulations of 2005 are ultra vires . This presumption unless Regulations are declared ultra vires cannot be drawn by the Court.;