H.R. Panwar, J. - (1.) Mr. Bharat Sankhla appears for respondent No.1. Service of respondent No.2 is dispensed with.
(2.) By the instant writ petition under Art. 227 of the Constitution of India, the petitioner seeks quashing of order Annex. P/6 dt. 14.09.2007 passed by respondent No.2.
(3.) I have heard learned counsel for the parties. Carefully gone through the order under challenge.;