SURYA PRAKASH KESARWANI, J. - (1.) Heard learned counsel for the petitioner and Sri R.K. Chauhan, the learned Chief Standing Counsel for the State respondents.
(2.) Pursuant to the order dated 24.03.2017, the respondent No.2 has filed his personal affidavit and is also present in court.
(3.) Learned Chief Standing Counsel refers to paragraphs 2 and 3 of the affidavit and submits that the respondent No.2 has committed mistake in passing the impugned order dated 12.01.2017 and therefore he has recalled that order suo motu on 28.03.2017.;