UMA RANI PATEL Vs. PRAVEEN KRISHNA

JUDGEMENT

(1.) TODAY , counsel for respondents No.5 and 6 are present and they are seeking time to file reply in the matter. We enquired from them why they are present. It is stated by Shri Rusia that they have received a letter from the Chief Medical and Health Officer, Jabalpur communicating him a copy of the letter written by Government Advocate Shri S.M.Lal in this regard. Copy of the letter of Shri S.M.Lal, Government Advocate is also enclosed with the letter of the Chief Medical and Health Officer. For ready reference, we quote the letter of Shri Lal, which reads thus:-

(2.) FROM the perusal of the aforesaid, it appears that all the six officers were intimated by the office of the Advocate General that this Court has issued notice to them and they are required to contact the Government Advocate and to file reply. While factual position is that neither any notice was issued nor any reply was directed to be filed. On the contrary, Shri Vijay Pandey, learned Dy.AG was directed to seek instructions from respondent No.1 and to apprise this Court in respect of compliance of the order dated 4.11.2009 in W.P.No.4006/2009, by which a Division Bench of this Court issued following directions:-