Ritu Raj Awasthi, J. - (1.) NOTICE on behalf of the opposite parties has been accepted by the learned Chief Standing Counsel.
(2.) WITH the consent of partis' counsel, the writ petition is being decided at the admission stage. Heard learned counsel for the parties.
(3.) IT is not disputed at the Bar that the identical controversy has been set at rest vide judgment and order dated 19.5.2006, passed in Writ Petition No. 6368 (S/S) of 1997.;