- (1.) Mr. R. K.Porwal, Advocate, appeared for the petitioner and learned Standing Counsel on behalf of respondent.
(2.) Heard learned counsel for the parties and perused the record. Judgement was reserved on 8.3.2013.
(3.) The present writ petition has been filed with the prayer to issue writ of certiorari quashing the impugned order dated 21.3.1998 and 14.2.2000 passed by respondent no.2 and 1 respectively (annexure nos.1 and 2 respectively to this petition).;