- (1.) Notice on behalf of opposite parties no.1 to 3 has been accepted by learned Chief Standing Counsel, whereas notice on behalf of opposite parties no. 4 and 5 has been accepted by Mr. Yogesh Singh, Advocate.
(2.) Heard learned counsel for the parties and perused the records.
(3.) Since a trivial question is involved in this writ petition, as such, with the consent of parties' counsel the writ petition is being decided finally at the admission stage.;