RITU RAJ AWASTHI, J. - (1.) Notice on behalf of opposite parties no.1 to 5 has been accepted by learned Chief Standing Counsel, whereas Mr. Jai Kumar, Advocate has accepted notice on behalf of opposite party no.6.
(2.) With the consent of parties counsel, writ petition is being heard and is being finally disposed of at this stage without calling for counter affidavit.
(3.) For the orders proposed to be passed, there is no need to issue notice to opposite parties no.7 to 10 as such, notice to opposite parties no.7 to 10 is hereby dispensed with. Heard learned counsel for the parties and perused the records.;