- (1.) Heard Sri Arvind Srivastava, Advocate, for petitioner and Sri Pradeep Kumar, Advocate, for respondents 3/1 to 3/5.
(2.) Since pleadings are complete, as requested by learned counsels for parties, it was heard finally and being decided at this stage under the Rules of the Court.
(3.) The facts set out in the writ petition are as under.;