RAVI KUMAR Vs. CHAIRMAN

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing on behalf of the respondents.

(2.) BY consent of the parties, the writ petition is taken up for final hearing and disposal.

(3.) RECORDING the submission made by the learned counsel appearing for the respondents, this writ petition stands closed. However, it is open to the petitioner to challenge the proceedings of the third respondent, dated 25.03.2009, in the manner known to law. No costs. Consequently connected M.P. is closed.