- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against order dated 5.11.2007 passed by the learned Single Judge of the Allahabad High Court whereby he disposed of the writ petition filed by the Respondent by relying upon the judgment of that Court in Smt. Indira Devi v. State of U.P., 2005 3 AWC 2879.;