- (1.) Heard learned counsel for the appellant and Shri H.P. Srivastava, learned Additional Chief Standing Counsel for the State-respondents.
(2.) Admit.
(3.) As an interim measure, it is provided that the respondents will not insist upon the appellant to join pursuant to the order dated 16.12.2017 (Annexure-2 to the Writ Petition, page 44) in which the appellant's name finds place as Serial No.8 till further orders of this Court.;