MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioner; learned Standing Counsel for respondent No. 1 and Sri S.N. Singh for respondent No. 2.
(2.) Considering the ground on which this order is being passed, learned counsel for the contesting respondent does not propose to take time to file counter affidavit and is agreeable for final disposal of this petition, at this stage itself.
(3.) The controversy, in short, which has given rise to the present writ petition can be summarized as follows:;