- (1.) As there is no objection from the respondents to the application for condonation of delay, being allowed, it is hereby allowed and the period of delay as pointed out by the Registry is, thus, condoned.
(2.) Heard learned counsel for the appellant, Sri Sarvesh Kumar Dubey, learned counel for the respondent no. 1 and Sri Manish Mishra, learned Standing Counsel for the respondent-State.
(3.) This intra Court appeal has been filed assailing the correctness of the interim order dated 12.12.2017 passed by the learned Single Judge in Writ Petition No. 29922 (SS) of 2017, Smt. Madhu Bala Srivastava vs. State of U.P. and others whereby the learned Single Judge stayed the operation and implementation of the order impugned in the writ petition dated 29.11.2017 till the next date of listing.;