RAKESH KUMAR JAIN, J. - (1.) CM No.6701 of 2016 Application is allowed. CM No.6702 of 2016 This application is filed to place on record corrected copy of Annexure P -19. Application is allowed.
(2.) CWP No.10890 of 2016 Contesting respondents are on caveat.
(3.) I have heard learned counsel for the parties. One of the arguments raised by learned counsel for the petitioner is that the impugned order dated 23.5.2016 (Annexure P -24) has been passed without hearing the petitioner. No Objection Certificate was earlier issued and has now been withdrawn.;