- (1.) Leave granted.
(2.) We have heard learned Counsel for the parties.
(3.) The impugned judgment emanates from the final judgment and order dated 24th January, 2011 passed by the learned Single Judge of High Court of Judicature at Allahabad, Lucknow Bench, Lucknow, whereby the order dated 06.01.2011 of the Special Secretary, Government of Uttar Pradesh was set aside and the matter was remitted to the Chief Secretary, Government of Uttar Pradesh. The learned Single Judge has not given any reasons for setting aside the order and remitting the matter.;