- (1.) HEARD Sri Neeraj Tripathi, learned counsel for the petitioners, Sri U.N. Sharma learned counsel for the contesting respondents no. 7 to 12 and Sri Vivek Verma, learned counsel for the respondent no. 2 and 3. Learned Standing Counsel has been heard for the respondent no. 4.
(2.) IN spite of time having been granted, no counter affidavit has been filed by respondent no. 4, whose order is under challenge.
(3.) PETITIONERS , who are five in number, have assailed the order of allotment dated 7.1.2010 on the ground that they were not heard prior to the passing of the impugned order and as such the order is in violation of principles of natural justice. There is no relief claimed in the prayer clause for quashing the order of the Director Information dated 27.11.2009 even though oral submissions have been raised. The said order recites that all the parties have been noticed and the order has been passed in compliance of the order of the High Court.;