- (1.) Sri V.K. Singh, Advocate has put in appearance on behalf of respondent no.2. It is not necessary to issue notice to respondent no.1.
(2.) Heard V.K. Chandel, learned counsel for the petitioner-State and Sri V.K. Singh, learned counsel for the respondent no.2.
(3.) Learned counsel for the petitioners agree that the present writ petition may be disposed of at this stage itself without calling for any further affidavit specifically in view of the order proposed to be passed today by the Court.;