Km. Vandana vs State Of U.P. & Others
2011 Latest Caselaw 6519 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 
Case :- WRIT - A No. - 72830 of 2011
 
Petitioner :- Km. Vandana
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.B. Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Petitioner grievance is that in spite of fact that Chief Medical Officer, Ramabai Nagar has written a letter on 27.09.2011 addressed to Medical Superintendent, Primary Health Center, Derapur, Ramabai Nagar, but till today Medical Superintendent, Primary Health Center, Derapur, Ramabai Nagar has not ensure compliance of the aforesaid order.

Consequently, Medical Superintendent, Primary Health Center, Derapur, Ramabai Nagar is directed to see and ensure that appropriate decision is taken on the same as per directive given by Chief Medical Officer, Ramabai Nagar on 27.09.2011 preferably within two weeks from the date of presentation of certified copy of the order passed by this Court.

With the above direction present writ petition is disposed of.

Order Date :- 15.12.2011

Dhruv