- (1.) We have heard the learned Counsel for the petitioner and the learned Standing Counsel appearing for the respondent Nos. 1 and 2, and perused the record.
(2.) The present Writ Petition was filed on 27.02.2003. Counter affidavit, sworn on 02.07.2004, has been filed on behalf of the respondent No. 1.
(3.) Learned Counsel for the parties are agreed that the controversy involved in the present Writ Petition is covered by various decisions of this Court, referred to hereinafter in the present judgment, and therefore, the present Writ Petition may be decided at this stage itself.;