POOJA Vs. STATE OF U.P.

JUDGEMENT

(1.) In pursuance of my order dtd. 19/9/2022 mediation between the parties were held and the Mediation Centre has sent a report dtd. 11/11/2022 by which it has reported that Mediation was completed and the agreement was enclosed with a report as per the agreement entered into between the parties the following settlements has been arrived at:-

(2.) The settlement arrived at has been made part of this order, the writ petition has been disposed of with a direction to the parties to ensure that the agreement arrived at is represented in letter and spirit by both the parties.