S. P. Mehrotra, J. - (1.) Issue notice pending admission. Notices on behalf of the respondents Nos. 1 to 3, 6 and 7 have been accepted by the learned Standing Counsel.
(2.) NOTICES will be issued to the respondent Nos. 4 and 5 fixing 10-5-2007. Shri P. S. Baghel, Advocate has filed caveat on behalf of Dr. Shyam Lal Yadav, Principal of the College in question. Counter-affidavit on behalf of the respondent Nos. 1 to 7 may be filed within four weeks.
(3.) WITHOUT prejudice to the contention of the petitioners that the caveator is neither necessary party nor proper party in the Writ Petition, Shri P. S. Baghel, learned Counsel for the caveator is also permitted to file counter-affidavit within the same period. Rejoinder affidavit on behalf of the petitioners may be filed by the next date fixed in the matter.;