- (1.) Heard learned counsel for the petitioner.
(2.) Let notice be issued to respondent nos. 6,7,8 and 9 fixing 27th July, 2017, as the date. Steps by speed post within one week. Counsel for the petitioner is permitted to make necessary correction in the description of respondent no. 9, by correcting the name as Shashipal Rao in place of Chandrapal Rao today itself.
(3.) Appointment of Shashipal Rao was the subject matter of consideration before Division Bench of this Court in Special Appeal No. 970 of 2010 decided on 12th July, 2010. Copy of the judgement is enclosed as Annexure 2 to the present PIL.;