- (1.) This Special Appeal arises in respect of a judgment and order dated 22nd April, 2019, passed by a learned Single Judge in Writ-A No.3767 of 2019 (Dharm Wati Vs. State of Uttar Pradesh and two others).
(2.) By the impugned judgment and order, the writ petition was disposed of with certain directions upon the third respondent, namely, the Chairman, Uttar Pradesh Police Recruitment and Promotion Board.
(3.) This appeal has been preferred by the State of Uttar Pradesh, the Deputy Inspector General Police, Establishment, Police Headquarter, Allahabad, and the Uttar Pradesh Police Recruitment and Promotion Board through its Chairman (who was the third respondent in the writ petition).;