Narendra Nath Tiwari, J. - (1.) I.A. No. 124 of 2011:
(2.) IN this interlocutory application, the Petitioner has prayed for exemption from affecting personal service of notice on Respondent Nos. 4 and 5. It has been submitted that it is not possible to serve notice personally on the said Respondents. It has been further submitted that the said Respondents, who were below the Petitioner in the panel, have been appointed and they are interested in delaying hearing of the writ petition. Due to said reason, they are deliberately avoiding personal service of notice.
(3.) LEARNED J.C. to A.G. submitted that though learned Counsel for the Petitioner has made the said oral submission, the said ground has not been stated in the application. In fact, no reason has been assigned for making prayer for exemption from personal service of notice on Respondent Nos. 4 and 5, as directed by this Court by order dated 2nd September 2009.;