UMA KANT Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal challenges the judgment and final order dtd. 1/5/2024 passed by a Division Bench of the High Court of Judicature at Allahabad [Hereinafter, "High Court"], whereby the intracourt [Special Appeal No. 441 of 224] appeal filed by the appellants herein was dismissed and the judgment and order dtd. 12/3/2024 passed by a learned Single Judge of the High Court, dismissing the Writ Petition [Writ - A No. - 17951 of 2018] filed by the appellants, was affirmed.

(3.) The facts, in brief, giving rise to the present appeal are as under.