- (1.) Heard learned counsel for the petitioner and learned Standing Counsel who has accepted notice on behalf of respondent nos. 1 to 3.
(2.) By means of this writ petition filed under Article 226 of the Constitution of India, a prayer has been made for quashing the orders dated 2.12.2009 and 17.6.2009 passed by respondent nos. 2 and 3 respectively.
(3.) Since counter and rejoinder affidavit have been exchanged, this writ petition is being finally disposed of at this stage.;