- (1.) Heard. Delay condoned.
(2.) Permission granted.
(3.) In view of the fact that this Court has affirmed the view, taken by the High Court in the relied upon judgment dated 20.04.2009 in Dr. Vishwajeet Singh and Ors. v. State of U.P. and Ors., (2009) 3 AWC 2929, vide order dated 19th January, 2017 in C.A. No(s).6385-6386 of 2010, Sanjeev Kumar Etc. v. State of U.P.& Ors. Etc., we do not find any ground to interfere with the impugned order.;