(1.) This Writ Petition is heard through Video Conferencing.
(2.) The petitioner has filed the present Writ Petition for the following reliefs :
(3.) Respondent No.1 is represented through Mr. Rakesh Thapliyal, learned Assistant Solicitor General. At the stage, when hearing of the Writ Petition was being conducted, respondent Nos.2 to 5 are not represented. But looking to the emergent contingency in the matter due to the date of superannuation of the petitioner, this Court is proposing to dispose of the Writ Petition, with the following directions :