Anjani Kumar, J. - (1.) Heard learned Counsel for the petitioner and Sri D. R. Sharma who has accepted notice on behalf of respondents 1 and 2.
(2.) In view of order proposed to be passed it is not necessary to invite a counter-affidavit and both the counsels have agreed that the matter may be disposed of at this stage itself.
(3.) The petitioner approached this Court by means of this writ petition for quashing the order dated 10th March, 2005, passed by the prescribed authority whereby an application filed by the petitioner for setting aside the;