NEERAJ TIWARI,J. - (1.) Heard Sri Narendra Kumar Chaturvedi, learned counsel for the petitioners, Sri Kundan Rai, learned counsel for respondent No. 4 and learned standing counsel for respondent Nos. 1 and 2.
(2.) With the consent of learned counsel for the parties, without calling for counter-affidavit petition is being disposed of at the admission stage itself.
(3.) By means of this writ petition, petitioner is challenging the order dated 9.10.2017 passed by respondent No. 2-Prescribed Authority.;