Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. Rajesh Lala, learned counsel for the petitioner, Mr. Atanu Banerjee, learned counsel for respondent nos. 1, 2 and 3 and Mr. Prashant Vidyarthy, learned counsel for respondent no.5.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.
(3.) Nobody appeared on behalf of respondent no.4;