NARAYAN SHUKLA, J. - (1.) HEARD Shri Kr. Mridul Rakesh, Senior Advocate assisted by Shri Murli Manohar Srivastava, Advcoate for the petitioner, Shri V.K. Shahi, Advocate for the Opposite Party No. 3 and Shri Rajendra Kumar Dwivedi, learned Additional Government Advocate, for the State.
(2.) IN compliance of the order dated 11.5.2011, the respondent No.3 has produced Riya Singh before this Court. The mother Mrs. Sudha Singh as well as the father Mr. Mahaveer Singh are also present before this Court. The dispute relates to custody of Riya Singh who is the daughter of Mrs. Sudha Singh and Mr. Mahaveer Singh. At present she is under custody of her father Mr. Mahaveer Singh. Mrs Sudha Singh, being mother claims her custody to look into her welfare properly with the submission that being a mother she can look after her properly. She is school going child. Since Mahaveer Singh is posted at Shahjahanpur being under his custody, she is studying at Shahjahnpur.
(3.) DURING course of introduction, I find her very much innocent. Therefore, looking into welfare of the child, I hereby issue direction to her parents to keep her in the Boarding School for her continuous study within three days from today, instead of keeping her under custody of either of them. I am informed that 'La Martinere Girls College, Lucknow' maintains Boarding houses. Though the admission may be over there, but keeping in her interest, I hereby request the Principal of La Martinere Girls College, Lucknow to admit her in appropriate class and this Court provides that the expenses of study in Boarding shall be borne by Mr. Mahaveer Singh, father of the child, who is Engineer in PWD Shahajanpur. He being earning person is directed to bear the whole expenses of Riya Singh in the School including fooding, lodging and clothing etc.;