JUDGEMENT
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(1.) Dr. Atul Darbari is before this Court for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 4.2.2016 passed by respondent no.1.
(2.) This Court, on the presentation of the writ petition in question on 8th March, 2016, had proceeded to pass the following order:-
"Supplementary affidavit filed today be accepted and taken on record.
Put up this matter on next Tuesday i.e. 15.3.2016 in computer list and on the next date fixed apart from obtaining requisite instructions relevant record be also produced."
(3.) On the matter being taken up on 15.3.2016, in compliance of the order of this Court dated 8.3.2016, Shri Pankaj Rai, Additional Chief Standing Counsel has produced the original record.;
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