Sunita Singh vs State Of U.P. And Others
2012 Latest Caselaw 373 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 48002 of 2011
 

 
Petitioner :- Sunita Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Deepak K. Jaiswal,S.K.Singh Paliwal
 
Respondent Counsel :- C.S.C.,R.D.Tiwari,Sanjay Kumar Srivastava
 

 
Hon'ble Rajes Kumar,J.

This Court vide order dated 8.11.2011 directed the Director, Bal Vikas Evam Pushtahar, Lucknow to make an inquiry in the matter, for the reasons referred in the order. The learned Standing Counsel filed the inquiry report dated 2.12.2011 of Joint Director, Administration along with supplementary affidavit sworn by Sri Ajay Singh, Law Officer, Director of Bal Vikas Sewa Evam Pushtahar, U.P. Government, Lucknow. No report of the Director, Bal Vikas Sewa Evam Pushtahar, U.P. Government, Lucknow has been filed.

It is unfortunate that when this Court, having regard to the seriousness of the matter, has directed the Director, Bal Vikas Evam Pushtahar, Lucknow to make a detailed inquiry and submit the report, in stead of making the inquiry himself he has got inquiry conducted by the Joint Director, which is clear from the report of the Joint Director. In the affidavit, it has not been explained that when a direction has been issued to the Director, Bal Vikas Evam Pushtahar, Lucknow to make an inquiry why he has not made inquiry himself and delegated the inquiry to the Joint Director. The allegation of the parties is that the Joint Director has given the report without giving any opportunity to the aggrieved parties. I am not going into this issue at this stage. The Director of Bal Vikas Sewa Evam Pushtahar, U.P. Government, Lucknow (wrongly stated in the order as Director, Bal Vikas Evam Pushtahar, Lucknow) is directed to show cause that why he himself has not made the inquiry and delegated the Joint Director to make the inquiry when the Court has specifically asked him to make the inquiry. Is it not amount non-compliance of the order of the Court.

In the circumstances, the Director of Bal Vikas Sewa Evam Pushtahar, U.P. Government, Lucknow is hereby directed to make an inquiry himself and submit the report within a period of four weeks and to show cause that when a direction has been issued by this Court to him to make the inquiry why he has delegated the inquiry to Joint Director to make the inquiry.

List this case on 22.5.2012.

Order Date :- 16.4.2012

OP