NAND LAL PANT Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Rule DB

(2.) With consent of the parties we propose to dispose of the petition today.

(3.) Having heard learned counsel for the parties and gone through the respective stand taken on behalf of respondents 1 to 3 and respondent No.4 in their respective counter affidavits, we are of the view that the petition deserves to be allowed and the reliefs prayed for in the petition deserve to be granted.