(1.) THE petition has been filed on the following prayer vide para 7 (a) :
(2.) IN the reply, filed on behalf of respondents No.1 to 3, the following stand has been taken vide para 6 :
(3.) IN view of the above, in case the petitioner still has any surviving grievance with regard to the factual and legal position, he may certainly point out the same by way of appropriate representation before the second respondent/competent authority within a period of one month from today along with copy of this judgment and the second respondent/competent authority shall decide the same within another three months after affording an opportunity of being heard to the petitioner and the private respondent, if so desired.