- (1.) Heard counsel for the petition and learned Additional Advocate General through video conferencing.
(2.) Issue notice to the respondents.
(3.) Counsel for the petitioner is directed to supply a copy of the petition to Mr. R.D. Rastogi, learned Additional Solicitor General for Respondent No.1 and Mr. S.S. Raghav, learned Additional Advocate General for Respondents No.2 to 5.;