MANOJ MISRA,J. - (1.) Heard counsel for the petitioner; and Sri B.P. Singh, learned Senior Counsel, assisted by Sri Manoj Kumar Sharma for the contesting respondent no. 1.
(2.) Sri B.P. Singh does not pray for time to file counter affidavit. Therefore, considering the nature of the order that is being passed as also ground on which it is being passed this Court does not find it necessary to issue notice to the second respondent, accordingly, with the consent of the learned counsel for the represented parties, this petition is being disposed of finally.
(3.) Brief facts giving rise to the present petition are as follows:;