D.P.Mohapatra, R.R.K.Trivedi, J. - (1.) Heard Sri K.P. Shukla for the appellant, Sri Ashok Khare for the respondents 1 & 2 and Sri Sabhajeet Yadav, standing Counsel for the respondents 3 & 4.
(2.) Being aggrieved by the order dated 21.8.1998 of Civil Misc. Writ Petition No. 14984 of .1997 in which the learned Single Judge disposed of the writ petition with certain observation and direction, the respondent No. 4 of the writ petition has filed this-appeal assailing the said order.
(3.) The relevant portion of the impugned order reads; "In the circumstances the petition is disposed of with a direction to the D.I.O.S. to send the papers forwith to the U.P. Secondary Education Services Selection Board and the Board shall pass final order on the said proposal within two months from the receipt of the papers from the D.I.O.S. in accordance with law. Till the decision of the Board the impugned order shall remain stayed. Petition is finally disposed of.";