Suneet Kumar, J. - (1.) Heard Sri Bhawesh Pratap Singh, learned counsel for the petitioner and Sri Adarsh Bhushan, learned counsel appearing for the respondents.
(2.) The petition is being decided on merit at the admission stage, on consent, without calling for counter affidavit as per Rules of the Court.
(3.) The facts, inter se, parties are not in dispute.;