- (1.) ON the mention being made and while allowing the application for preponing (IA No. 11396/2012), the matter has been taken on board today itself.
(2.) THE subject-matter of this petition is similar and akin to that of CWP No. 7702/2012 : Dr. Pradeep Garg Vs. Union of India & Ors. wherein, by a separate order passed today, we have declined the prayer (A) as made in the petition; and have observed that once the question of vires goes out of consideration, for other prayers and submissions, the matter ought be placed before a learned Single Judge of this Court as S.B. Civil Writ Petition. This petition be also placed appropriately alongwith CWP;