- (1.) Heard counsels representing the Petitioner and the contesting-Respondent Nos. 1 to 4.
(2.) Respondent No. 5/Central Administrative Tribunal, Allahabad Bench, Allahabad through its Registrar, is a redundant non-contesting Respondent. No notice need be given to said Respondent.
(3.) Considering the nature of the case, we proceed to decide this petition finally at the admission stage itself as contemplated under Chapter XXII, Rule 2 (1), II proviso of Rules of Court, 1952. The issue of jurisdiction (as primary issue) is to be adjudicated on the basis of undisputed facts on record.;