ANJANI KUMAR MISHRA,J. - (1.)Heard Shri Rahul Mishra, learned counsel for the petitioners and Shri Arun Kumar, learned counsel for the respondent Nos. 3, 4, 6 and 8.
(2.)Shri Arun Kumar, learned counsel, has stated that although he tried to obtain instructions on behalf of other respondents but due to paucity of time, their Vakalatnama could not be obtained.
(3.)In view of the above, this Court is deciding the writ petition finally without issuing any notice to the unrepresented respondents. It shall, however, be open to them to file for recall of this order, in case, they feel aggrieved by it.