MOHAMMAD QASIM Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard learned counsel for the petitioner, and learned AGA Sri Vimalendu Tripathi and learned G.A. and Dr. Ashok Nigam, learned Additional Solicitor General, Union of India. Dr. S.B. Upadhayay, Director Forensic Science Laboratory, U.P., Sri S.K. Raghuvanshi, Spl. Secretary (Home), U.P. are also present and they have also been heard.

(2.) TWO affidavits of compliance dated 17.1.2012 of the Principal Secretary, Home (U.P.) on behalf of the State of U.P. have been filed today. They are taken on record. The affidavits deal with the progress made on the issues raised in the order dated 1.12.2011 dealing with a) training of medical officers, b) improvement of mortuaries, c) sanction of posts in FSL/Existing laboratories, d) finalization of proforma for developing a standard operating procedure for conducting investigations, e) upgradation of FSL/existing laboratories, f)disposal of old samples of viscera collected in districts, g) meeting of the State level committee and h) with respect of the progress made in solving the sensational criminal cases in Allahabad district mentioned in the order dated 1.12.2012.

(3.) BY this order we intend to highlight a few aspects.