- (1.) Heard learned counsel for the parties.
(2.) This appeal is directed against the order of the Learned Single Judge dated 20th October, 2016, wherein the judgment and order of the Regional Level Committee dated 14th September, 2016 has been kept in abeyance.
(3.) Learned counsel for the parties agree that the order impugned in the writ petition dated 14th September, 2016 was made by the Regional Level Committee in compliance to the order of the Writ Court dated 1st March, 2016 passed in Writ Petition No's. 3930 of 2016 and 6089 of 2016.;