Dinesh @ Dinesh Kumar @ Dinesh ... vs The High Court Of Judicature At ...
2021 Latest Caselaw 4887 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.17564 of 2021
     ======================================================

Dinesh @ Dinesh Kumar @ Dinesh Singh Son of Late Akhileshwar Singh Resident of Kurthaul Rajputana, P.S. - Parsa Bazar, District- Patna.

... ... Petitioner/s

Versus

1. The High Court of Judicature at Patna through the Registrar General.

2. The Registrar General, Patna High Court, Patna.

3. The Registrar, Vigilance, Patna High Court, Patna.

4. Pandey Rishikant Sinha Son of Late Pandey Shambhu Sharan Sinha, Resident of Village Kalhwar, P.S. - Marhuara, District- Saran, Presently Principal Judge, Family court, Banka.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Dinesh Kumar (In Person) For the Respondent/s : Mr.Piyush Lall, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 05-10-2021

Petitioner has prayed for the following relief(s):

"(i) For the issuance of a writ of mandamus, and/or, any other appropriate writ/direction/order commanding the respondents no. 2 and 3 to conduct an inquiry into the acts of judicial indiscipline committed by the respondent no. 4.

                      (ii)       For the issuance of a writ of mandamus,
                                 and/or       any      other       appropriate
                                 writ/direction/order     commanding        the

respondent no. 1 and 3 to take stern action against the respondent no. 3 who has committed a grave and serious act of judicial indiscipline by violating the order dated 19.03.2020 passed in Cr. Misc. No. 10362/2020 by an Hon'ble Singh Judge of Patna High Court CWJC No.17564 of 2021 dt.05-10-2021

this Hon'ble Court.

(iii) For the issuance of a writ of mandamus directing the respondents no. 1, 2 and 3 to take immediate and effective steps to strengthen and improve the vigilance mechanism of Bihar Judiciary so that judicial or non-judicial personnel do not get away with acts of corruption and indiscipline."

By way of present PIL, petitioner raises an issue of

non-implementation/inaction of a judicial order passed by a

Judge on the judicial side.

In view of the nature of relief prayed for, we do not

find the petition to be maintainable in its form.

As such, the petition is dismissed.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

K.C.Jha/-

AFR/NAFR
CAV DATE
Uploading Date          07.10.2021
Transmission Date