(1.) Mr. Arpit Patel, learned advocate appears for respondent no. 1. He is permitted to file his vakalatnama before the Registry.
(2.) Heard learned advocates appearing for the parties.
(3.) Considering the averments made in the petition and having heard learned advocates for the parties, this court would not enter into an inquiry of an inquisitorial nature in context of the prayers made in the petition. It will be in the fitness of things if the petitioner is left with the liberty to approach the competent authority in order to settle his grievances with regard to the grievances raised in this petition.