M.Katju, R.S.Tripathi, JJ. - (1.) Heard the learned counsel for the parties.
(2.) This writ petition has been filed against the impugned orders of the respondent Nos. 1, 2 and 3 mentioned in the letter dated 21.3.2003 (Annexure-1 to the writ petition).
(3.) We have heard the learned counsel for the parties.;