INDRAJEET PRAJAPATI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned State Counsel for the respondent nos. 1 to 6.

(2.) On our request, Sri Vimal Kumar Srivastava, learned Government Advocate has also addressed the court.

(3.) By means of this writ petition, challenge has been made to the order dtd. 24/2/2021 passed by the state government, whereby the Regional Assistant Director of Education(Basic), Devi Patan Mandal, Balrampur has been directed to get the name of the petitioner included in the array of accused persons mentioned in the F.I.R. lodged against one Smt. Mamta Singh and Others.