VIJAY BISHNOI,J. - (1.) Pursuant to the order passed by this Court on 15.09.2017, Mr. Ganesh Bansal, Mr. Sumit Kumar and Mr. Anil Kumar, Councillors of Ward Nos. 1, 12 and 25 of the Municipal Council, Hanumangarh respectively are present in person, though, notice for their personal appearance before this Court has not been served upon them.
(2.) Learned counsel Mr. Manoj Bhandari appearing for the above named three persons undertakes that Mr. Ganesh Bansal, Mr. Sumit Kumar and Mr. Anil Kumar are going to file an undertaking along with their unconditional apology before this Court assuring that in future the happenings, which have been noted down by this Court in the order dated 15.09.2017, will not be repeated by them.
(3.) Mr. Manoj Bhandari learned counsel for the above named three persons has stated that his clients are also aggrieved with the action of the State Government of handing over the charge of the post of Commissioner, Municipal Council, Hanumangarh to the respondent No. 5 and, therefore, they are supporting the cause of the petitioner.;