A.M.KHANWILKAR, J. - (1.) Leave granted.
(2.) This appeal challenges the decision of the Division Bench of the High Court of Judicature at Allahabad, Lucknow dated 16 th July, 2012 in Writ Petition No.5744 of 2012.
(3.) The appellant had filed writ petition under Article 226 of the Constitution of India as Public Interest Litigation praying for implementation of the recommendation/report of the Lokayukta Uttar Pradesh, dated 22nd February, 2012. Following reliefs were prayed in the said writ petition: "Wherefore, it is most respectfully prayed that the Hon'ble Court may kindly be pleased, in the interest of justice, to i) Issue a writ, order or direction in the nature of mandamus, directing the Opposite Parties Nos.1, 2 and 3 to implement the recommendations/report of the Opposite Parties No.4 by getting the issue enquired by the opposite party Nos.7 and 8. ii) To issue a writ, order or direction in the nature of mandamus directing the Opposite Parties No.7 and 8 to carry out an enquiry into the misdeeds of the Opposite Parties Nos. 5 and 6, in terms of the recommendation of the Opposite Party No.4. iii) Issue any other writ, order or direction as may be deem fit and proper by this Hon'ble Court for giving just, proper and effective relief to the petitioner. iv) Award the costs of the writ petition to the petitioner. ;