Anil R. Dave, J. - (1.) LEAVE granted.
(2.) BEING aggrieved by the order dated 28 April, 2015, in W.P. (C) No. 7207/2014 passed by the High Court of Judicature at Allahabad, Lucknow Bench at Lucknow, the Appellant has approached this Court. We have heard the learned Counsel and have perused the impugned order as well as the relevant record.
(3.) WE find that the Respondents had been aggrieved by an order dated 11.07.2014 passed by the Appellant -Council and therefore, the said order was challenged before the High Court. The High Court has quashed the said order by virtue of the impugned order.;