(1.) Heard Sri G.K. Singh, learned Senior Counsel assisted by Sri S.K. Singh Paliwal, for the petitioners; learned Standing Counsel for the respondents 1 and 2; and Sri Irshad Ali along with Sri Bhawesh Pratap Singh for the third respondent.
(2.) As there is not much factual dispute in respect of the ground on which this order is being passed, the learned counsel for the parties are in agreement that this petition be finally disposed at this stage itself.
(3.) The brief facts giving rise to the present case are summarized as follows:-