(1.) Heard.
(2.) Learned counsel for the petitioner would submit that the issue involved in the present writ petition has already been considered and decided by this Court in WPS No.2971 of 2021 therefore, the same order may be passed in the present writ petition also.
(3.) This Court in WPS No.2971 of 2021 on 28.06.2021 has passed the following order:-