- (1.) This application is filed by the respondent against whom the petitioners have filed this writ petition. The issue involved is for recovery of sum of '7,000/- odd. The prayer made in the application is that the respondent would not have any objection if the writ petition filed by the petitioners is allowed. The reason for this is that the retiral benefits of the respondent have been withheld for this minor recovery.
(2.) Notice of this application is given to the nonapplicants/ counsel for the petitioners. Mr.Anil Rathee, Advocate appears. Obviously, the counsel for the petitioners would not have any objection if the writ petition is allowed.
(3.) In view of the position as noted above, the main writ petition is taken up for hearing and the same is allowed. Order, Annexure P-13, is quashed with necessary consequences to follow.;