RAJESH Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court is finding that except in an odd case or two, the CWCs have failed to comply with the directions of this Court in (Junaid Vs State of U.P. and another) and have not implemented the mandate of provisions of the POCSO Act, 2012 read with POCSO Rules, 2020. The Principal Secretary, Department of Women & Child Development, Government of U.P. and Director General of Police, Government of U.P. Lucknow have been directed to file their affidavits by order dtd. 4/1/2022.

(2.) The affidavits have not been filed today.

(3.) M.C.Chaturvedi, learned Additional Advocate General prays for and is granted two weeks and no more time to file counter affidavits in this regard.