Virendra Kumar, J. - (1.) Heard. Mr. Rajiv Singh Chauhan, learned Additional Chief Sanding Counsel for appellants and Mr. Vikas Singh, learned counsel for respondents.
(2.) This appeal was preferred by the appellants with delay of five months and ten days. The delay in preferring this appeal has been condoned vide order dated 22.07.2015 passed by this Court. Therefore, defect in preferring this appeal has been removed by the appellants.
(3.) The appellants-State of U.P. and others have preferred this intra court Special Appeal assailing the judgment and order dated 15.05.2014 passed by learned Single Judge in Writ Petition No. 8597 (SS) of 2010 (Smt. Neelima Srivastava Vs. State of U.P. and others). Vide impugned judgment and order dated 15.05.2014 writ petition instituted on behalf of respondent No.1-Smt. Neelima Srivastava has been allowed and order dated 29.01.2007 passed by Joint Director Education VI Region, Lucknow has been quashed. The appellants/respondents in writ petition were directed to pass order for regularization of petitioner within six weeks from the date of a certified copy of this order produced before him. It was also directed that consequential benefits will also be made available to the petitioner within the said period.;