Sibghat Ullah Khan, J. - (1.) Through judgment and order dated 21.04.2008 passed in writ petition no.8646 of 2004 Shailendra Kumar v. D.D.C. connected with writ petition no.46780 of 2005 Shailendra Dwivedi v. State of U.P. this Court directed the C.O. to decide the matter and it was further directed that name of Smt. Shanti Devi should continue to be recorded in the reference in place of Jagdish Narain Dwivedi.
(2.) This writ petition is directed against an order dated 12.06.2009 passed by S.O.C. Mirzapur directing the C.O. to comply with the order of the High Court dated 21.04.2008 expeditiously. However, what is objectionable in the said order is that it refers to some letter of Chief Minister. Chief Minister is not supposed to interfere in such matters .
(3.) However, the fact remains that the order of the High Court deserves to be complied with promptly.;