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 09.10.2017 passed by respondent No. 2-Prescribed Authority.;