(1.) IT is contended by Learned Counsel for the respondent No. 4 that arguing counsel is not available, therefore the matter may be taken in the next week. It is seen that this is not a service matter and as per the roster it is not to be listed before this Bench. However, it appears that because of certain reasons the case has been placed before this Bench without there being any specific order of Hon'ble the Chief Justice.
(2.) THE Registry is directed to place the case before Hon'ble the Chief Justice for the purposes of assigning a Bench to hear this Writ Petition. List in the week commencing 17th September 2012.