- (1.) Order dated 28.7.2009, having been recalled vide order of date passed on Recall Application, writ petition is restored to its original number.
(2.) Since this writ petition is pending from 1992, and the counter and rejoinder affidavits have been exchanged, as requested by leaned counsel for petitioner and learned Standing Counsel, I proceed to decide the matter finally after hearing arguments of learned counsels for parties.
(3.) Heard Sri Shashi Nandan, Senior Advocate, assisted by Sri P.K. Singh, Advocate, for petitioner and learned Standing Counsel for respondents.;