D.P.Mohapatra, C.J. - (1.) Admit.
(2.) With consent of the learned Counsel for parties, the case has been heard for final disposal.
(3.) Heard Sri Ashok Khare for the appellants, Sri N.C. Rajvanshi for the respondent No. 1 and the learned Standing Counsel for respondents Nos. 2 and 3.;