- (1.)Heard Sri Mukesh Kumar, learned counsel for the petitioner and Smt. Archana Srivastava, learned Standing Counsel appearing for the State-respondents.
(2.)In pursuance of the order dated 20th September, 2012, learned Standing Counsel has obtained instructions and by consent of the learned counsel for the parties, the writ petition is being finally decided.
(3.)By this writ petition, the petitioner has prayed for quashing the citation dated 30th July, 2012 issued to the petitioner for recovery of an amount of Rs.20,000/- on account of engagement of child labour.