Pradeep Kant, J. - (1.) THE petition raises arguable questions, both of facts and law, which makes out a case for admitting the writ petition.
(2.) ADMIT . Notices on behalf of the respondents have already been accepted by the learned Chief Standing Counsel.
(3.) RESPONDENTS may file counter affidavit within three weeks. Petitioner may file rejoinder, if any, within a week thereafter.;