JUDGEMENT
VIJAY BISHNOI,J. -
(1.) AND ORDER - Despite service of notice, nobody is appeared on behalf of the respondents.
(2.) Mr. P.R. Singh-AAG is directed to accept notice on behalf of all the respondents. Copy of the writ petition be supplied to Mr. P.R. Singh.
(3.) The matter comes up for consideration of application (APPLW No. 6046/17) preferred on behalf of the petitioner for early listing of the writ petition, however, with the consent of the learned counsel for the parties, the matter is heard finally. Hence, the application (APPLW No. 6046/17) stands disposed of.;
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