Anurag Verma S/O Shri Alok Kumar ... vs The High Court Of Judicature For ...
2021 Latest Caselaw 6417 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        D.B. Writ Miscellaneous Application No. 169/2020

                                       In

               D.B. Civil Writ Petition No. 11205/2018

Anurag Verma S/o Shri Alok Kumar Verma, Aged About 36 Years,
R/o C-96, Mahesh Nagar, Jaipur (Rajasthan).
                                                                   ----Petitioner
                                   Versus
1.     The High Court Of Judicature For Rajasthan, Jaipur
       Through Its Registrar General, Rajasthan High Court,
       Jodhpur.
2.     The Registrar (Vigilance), Rajasthan High Court, Jaipur
       Bench, Jaipur, Bhagwan Das Road, Jaipur - 302005.
3.     Smt. Anuradha Dadhich W/o Shri Anurag Verma, ACJM
       Balotra, Balotra Court Campus, Phone No. 02988-227182,
       District Barmer - 344022.
4.     State Of Rajasthan, Through Principal Secretary, Law And
       Legal    Affairs       Department,         Government        Secretariat,
       Rajasthan, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Anand Sharma, Advocate with Mr. Akshay Jain, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

12/11/2021

Heard.

This petition has been filed by the petitioner seeking revival

and restoration of D.B. Civil Writ Petition No. 11205/2018, which

was disposed of vide order dated 30.10.2018.

(2 of 2) [WMAP-169/2020]

The petitioner is the husband of respondent No.3-Smt.

Anuradha Dadhich, Judicial Officer. He earlier filed a petition

seeking issuance of directions for taking appropriate disciplinary

action against his wife, respondent No.3 alleging that she has

obtained employment by suppressing material facts. That writ

petition was dismissed as having become infructuous taking note

of the fact that the chargesheet has already been issued to

respondent No.3 by the High Court.

Present petition has been filed raising a grievance that since

the petitioner happens to be a material witness in the

Departmental Inquiry, copy of the chargesheet has not been given

to him. It has also been vehemently urged that the inquiry,

though initiated, has remained inconclusive till date and therefore,

appropriate direction be issued to the official respondents to

conclude the inquiry at the earliest.

We are afraid, this petition is utterly misconceived. The

petitioner has no locus standi to seek directions against the

respondents in the matter. He is a witness in the Departmental

Inquiry. Which of the rights of the petitioner have been violated,

has not been stated in the writ petition.

The petitioner has not suffered any legal injury caused to any

of his rights, therefore, no direction at his instance can be issued.

The petition is frivolous and is hereby dismissed.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /19

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