Andhra Pradesh High Court - Amravati

AS/67/2022 on 5 July, 2024

        HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

                           A.S. No.67 OF 2022

                          PROCEEDING SHEET

Sl.                                                                      OFFICE
No.     DATE                            ORDER                             NOTE

32.   05.07.2024 AVRB, J:

                         Perused the record, especially the time
                 bound     directions    of   this    Court   in   the
                 Judgment of this Appeal on 09.08.2023,
                 orders    of   this    Court        on   23.02.2024,
                 26.02.2024, the report of the Registrar
                 General, reflected in the order of this Court,
                 dated    18.03.2024,      supplementary       report
                 submitted by the Registrar General and
                 further information submitted by the Registrar
                 General, pursuant to the order in the
                 proceedings      sheet,      dated       04.04.2024.
                 According to the report submitted by the
                 Registrar General Smt. M. Swarnalatha,
                 Section Officer, and Sri V.B.V.S. Prakash
                 Rao, Deputy Section Officer of Vernacular
                 Records Section are responsible for non-
                 forwarding of the trial Court record in O.S.
                 No.804 of 2015, on the file of the Court of
                 Special Judge for trial of cases under SCs &
                 STS (POA) Act-cum-XI Additional District
                 Judge, Visakhapatnam from the Registry.
                      2


       It is a case where when this Court
gave a judicial direction in this Appeal vide
the judgment, dated 09.08.2023, to dispose
of the matter within a period of six months
from the date of receipt of a copy of the
judgment, the concerned in the Registry
failed to comply the directions.

       The circumstances are quietly evident
from      the   letter   in   Dis.No.87,   dated
06.02.2024

, submitted by the learned Special Judge for trial of cases under SCs & STs (POA) Act-cum-XI Additional District Judge, Visakhapatnam to the Registry. The above two persons appears to be responsible for not sending the original record to the trial Court so as to comply the directions of this Court. Though there was a specific direction to send the trial Court record within a specific date, it was not complied by the concerned. Though the aforesaid act, on the part of the concerned in the Registry, attracts contempt but this Court maintaining utmost restraint is of the view that the ends of Justice will meet if the erring persons are subjected to disciplinary action. Further, the Registrar General has to take appropriate remedial measures to curb these type of practices in future.

Having regard to the overall facts and circumstances, Registrar General is directed to subject Smt. M. Swarnalatha, Section Officer, and Sri V.B.V.S. Prakash Rao, Deputy Section Officer of Vernacular Records Section to disciplinary action for the laches on their part in accordance with law.

Further, the Registrar General is directed to take remedial measures by issuing necessary circulars or directions so as to curb these type of practices in future. The Registrar General shall take necessary action so as to initiate disciplinary action within a period of two (2) weeks from the date of receipt of a copy of this order.

____________ AVRB, J

Dsh