DIPAK MISRA,J. - (1.) Leave granted.
(2.) The present appeal frescoes the scenario where one is tempted to quote a few lines from what has been stated in Quillen v. Board of Education, 115 NYS 2d 122, 126 (1952). It reads thus:- "The distinction between the gourmet and the gourmand is as neat and decisive in the prosaic realm of negotiation as in the festive sphere of gastronomic enjoyment - attempting to satisfy an unrestrained or exaggerated appetite in either field may prove discomforting if not disastrous." The purpose of referring to the same is to highlight the unrestrained and exaggerated appetite. When the factual matrix would be unrolled, the greed in all its colours shall come to the forefront.
(3.) The present appeal by special leave calls in question the legal acceptability of the order dated 01st September 2017 passed by a Division Bench of the High Court of Allahabad, Lucknow Bench in Misc. Bench No.13530 of 2017 whereby the High Court has quashed the order dated 19th August 2017 as well as order dated 31st May 2017 passed by the Central Government and eventually granted permission to the 1st respondent to admit students for the Academic Session 2017-2018.;