RAJ KUMARI GIRI Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri H.R. Misra, the learned Counsel for the petitioner, the learned Chief Standing Counsel appearing for respondent Nos. 1 and 2 and Sri Ravi Kiran Jain, Senior Advocate assisted by Sri Sanjay Sharma appearing for the respondent No. 4.

(2.) On 1.10.2004, we had directed the learned Chief Standing Counsel to produce the record. The record have been produced today alongwith the order dated 1.10.2004 passed by the Principal Secretary Panchayati Raj, U.P. Government, Lucknow. Shri C.B. Yadav, the learned Chief Standing Counsel has placed the order dated 1.10.2004 which is taken on record.

(3.) Sri C.B. Yadav and the learned Counsel for the respondents submitted that the writ petition could be disposed off finally even without serving respondent Nos. 3, 5 and 6. In any case one of the members of the committee is being represented by Sri Ravi Kiran Jain who has stated that he also does not propose to file counter affidavit and the matter can be decided finally.