NAVI AHMAD Vs. STATE OF UTTARANCHAL & ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties at length.

(2.) BY the present writ petition, the petitioner has prayed for the issue of a writ, order of direction in the nature of certiorari quashing the order dated 3-10-2003 passed by the respondent No. 3, Annexure-2 to the writ petition.

(3.) IT has been informed to the Court by the Standing Counsel that inquiry is going on in the matter. It will be open for the petitioner to participate in the inquiry and to raise the points of applicability of Section 1121 of U.P. Jail Manual before the inquiry officer. The respondents are directed to complete the inquiry within six weeks after the receipt of certified copy of this order.