Ritu Raj Awasthi, J. - (1.) Notice on behalf of opposite party no.1 has been accepted by learned Chief Standing Counsel, whereas Mr. Manoj Kumar Dwivedi, Advocate has accepted notice on behalf of opposite party no.2 and Mr. Durga Prasad, Advocate has accepted notice on behalf of opposite party no.1.
(2.) Heard learned counsel for the parties and perused the records.
(3.) Since only a trivial question of law is involved in this writ petition, with the consent of parties' counsel it is being heard and decided finally at this stage itself without calling for counter affidavit.;