ABHAY MANOHAR SAPRE - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 09.11.2017 passed by the High Court of Delhi at New Delhi in Writ Petition (C) No. 5734 of 2016 whereby the High Court disposed of the said writ petition filed by respondent No. 3 herein (original writ petitioner before the High Court) against respondent Nos. 1 and 2 herein (Union of India and another) and set aside the order dated 30.06.2016 (notified on 06.07.2016).
(3.) Heard learned counsel on IA No. 16352 of 2018.;