Prakash Padia, J. - (1.) Heard Sri Ashok Khare, learned Senior Counsel, assisted by Sri Vinod Kumar Singh, learned counsel for the petitioner, learned Standing Counsel who has accepted notice on behalf of respondent nos.1 and 2 and Sri J. K. Tiwari, learned counsel who appeared on behalf of respondent no.3.
(2.) In the facts and circumstances of the case and in view of the order proposed to be passed, it is not necessary to issue notice to the respondent no. 4, at this stage.
(3.) With the consent of parties the present writ petition is being disposed of at the admission stage itself without calling for any counter affidavit.;