S.P.Srivastava, J. - (1.) Heard the learned counsel for the appellant as well as the learned counsel representing the respondents.
(2.) Perused the record.
(3.) The present appellant, who had been impleaded as respondent No. 4 in the writ petition giving rise to this appeal, feels aggrieved by the judgment and order passed by the learned single Judge allowing the writ petition filed by Sunil Kumar Mishra - the respondent No. 4 herein, quashing the resolution passed by the Regional Selection Committee recommending the cancellation of the promotion granted to Sunil Kumar Mishra - the respondent No. 4 and the consequential order dated 6.3.2003 passed by the Joint Director, 7th Region, Gorakhpur, and requiring the Regional Selection Committee to consider afresh the case of promotion against the vacancy in question in accordance with law in the light of the observations made in the body of the judgment within a period of one month from the date of production of a certified copy of the order before the concerned authority.;