- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the opposite party nos.1 to 3 and Shri Ratnesh Chandra, learned counsel for the opposite party no.4.
(2.) Since the point involved in the present writ petition is trivial in nature, so with the consent of parties' counsel, the writ petition is being decided at the admission stage.
(3.) Notice to the opposite party no.5 is dispensed with.;