PREMLATA SHRIVASTAVA Vs. PROJECT OFFICER

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution, the petitioner has called in question the validity of order dated 26.4.2006 and order dated 31.5.2006.

(2.) BRIEF facts necessary for adjudication of this matter are as under :-

(3.) PER contra, Smt. Sangeeta Pachauri, learned Deputy Govt. Advocate for the State, submits that orders, Annexure P/1 and P/10, are in accordance with rules. Since the order passed by the Writ Court in W.P.No.879/99 was not complied with, a contempt petition was filed by the petitioner. When the respondents/contemners were noticed, under the pressure of the Court, District Women and Child Development Office issued Annexure P/6 to comply with the order and after dismissal of the contempt petition, it was found that the said order could not have been passed and accordingly on the directions of Law Department and on the directions of higher authorities/secretariat, the impugned order, Annexure P/6, is rightly cancelled. She submits that the aforesaid action is in accordance with law and no interference is warranted by this Court.