LAWS(ALL)-2022-2-49

JYOTI RAJPOOT Vs. STATE OF U.P.

Decided On February 17, 2022
Jyoti Rajpoot Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) On an oral prayer made by the petitioner, let Additional Chief Secretary/Principal Secretary, Department of Women and Child Welfare, Government of U.P., Lucknow, Director of Women and Child Welfare, U.P., Lucknow, District Probation Officer, Lucknow and Chief Medical Officer, Lucknow be impleaded as respondent Nos. 3, 4, 5 and 6 respectively. The necessary amendment shall be incorporated by the petitioner during course of the day.

(2.) Learned State Counsel on the expenses of the State, shall furnish copy of this petition to the Additional Chief Secretary/Principal Secretary, Department of Women and Child Welfare, Government of U.P., Lucknow, Director of Women and Child Welfare, U.P., Lucknow, District Probation Officer, Lucknow and Chief Medical Officer, Lucknow.

(3.) This petition seeks a prayer to issue appropriate directions ensuring welfare of a mentally retarded young woman who is said to be found roaming around at Tehsil Sarojni Nagar, Lucknow and is said to be unattended. The petitioner has also made a prayer that appropriate directions may be issued to the State Government to take appropriate action promptly in case any such woman is found unattended roaming on the streets or in public places.