- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Allahabad High Court allowing the writ petition filed by the respondents.
(3.) Primary stand in this appeal is that the respondents, without impleading the present appellants, filed a writ petition and without any detailed discussion, the learned Single Judge allowed the writ petition relying on an order dated 21.3.1986 passed by the prescribed authority which did not have any effect so far as the present appellants are concerned.;