R.B.Misra, J. - (1.) Heard Sri R.D. Agarwal learned Counsel for the petitioner and the learned Standing Counsel.
(2.) With the consent of the parties, this writ petition is being disposed of at this stage in view of Second Proviso to Rule 2 of the Chapter XXII of the Allahabad High Court Rules, 1952.
(3.) In this petitioner prayer has been made to quash the order dated 16.2.1999 (Annexure-1 to the writ petition). Further, prayer has been made for directing the respondents not to disturb or interfere in the peaceful working of the petitioner at Zonal Office Bareilly, till the final disposal of this petition.;