(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, petitioner has challenged the order dated 05.07.2018 passed by respondent No.2 .
(2.) Looking to the issue involved in the present petition, petition is taken up for final disposal at the request of learned advocates appearing for the parties. Hence, Rule. Learned advocate Mr. Dipak N. Joshi appearing for the respondent authorities waives service of Rule for and on behalf of the respondents.
(3.) Heard learned advocate Mr. Vimal A. Purohit for the petitioner and learned advocate Mr. Dipak N. Joshi for the respondents.