(1.) On 1/10/2024, this Court had passed the following order.
(2.) Thereafter, the matter has been adjourned on numerous occasions. Today, when the matter is taken up for hearing, learned advocate Mr.U.M. Shastri, appearing for the respondent Nos.2 and 4, has submitted that despite best efforts having being made, the respondent-authorities, have failed to trace out the record of the departmental/Tribunal proceedings.
(3.) ADMIT. Learned advocate Mr.U.M.Shastri, waives service of notice of admission on behalf of the concerned respondents.