Saurabh Lavania,J. - (1.) Heard learned Counsel for the appellant and learned Counsel for the respondent.
(2.) This appeal is preferred to the question of correctness of the judgment dated 07.12.2017 passed by learned Single Bench in Writ Petition No.-2528(S/S) of 1991(Bhanu Dutta Tiwari Versus State of U.P. and Others).
(3.) By the judgment impugned learned Single Bench while accepting the petition for writ, quashed the order dated 15.3.1991 passed by the disciplinary authority imposing the penalty of dismissal upon the petitioner.;