- (1.) Heard learned counsel for the parties and perused the record.
(2.) This intra court appeal under Chapter VIII, Rule 5 of the Allahabad High Court Rules, 1952, has been filed by the State against the order dated 07.11.2012 (as corrected vide order dated 20.11.2012) passed by learned Single Judge in Civil Misc. Writ petition No.36809 of 2008 (U.P. Senior Basic Shikshak Sangh Vs. State of U.P. And others), whereby the writ petition filed by petitioner was allowed.
(3.) By means of this appeal, respondents-appellants have prayed for seting aside the impugned judgment and order dated 07.11.2012 and to dismiss the writ petition with costs throughout.;