STATE OF U.P. Vs. BHAVNA TIWARI

JUDGEMENT

(1.) We have heard the learned counsel appearing for all the parties and perused the materials placed before us.

(2.) This Special Leave Petition arises from the final judgment and order dtd. 19/1/2018[For short, "the impugned order"] passed by the High Court of Judicature at Allahabad[Hereinafter referred to as "the High Court"] in Civil Miscellaneous Writ Petition No. 28550 of 2017, whereby the High Court disposed of the writ petition with the following observations and directions:

(3.) Aggrieved by the aforesaid order, the petitioners viz., State of U.P., and the Director General of Medical Education & Training, Lucknow, U.P. - who were Respondent Nos.2 and 3 in the writ petition - have approached this Court by way of the present petition.