The Allahabad High Court has expressed severe displeasure over petitions and paper books presented before it that bore "reddish colour saliva" stains, terming the practice “disgusting” and “condemnable.” Justice Shree Prakash Singh passed the directive in a strict order aimed at curbing the unhygienic handling of court records.
The Court noted, "Prior to deal with this matter, this Court has observed since morning that in more than ten petitions/ applications, reddish colour saliva is used for turning over the pages of the paper book, before placing it to this Court. Possibility of using it at certain level, like the stage of filing of paper book/ petitions/ applications, either by the Clerk, Oath Commissioner or the Officers/ Officials, who are dealing with the matter in the Registry and in the Office of GA and CSC."
The Court emphasized while highlighting the health risks associated with such conduct, that allowing this practice to continue could lead to infections among those coming in contact with the contaminated documents, declaring it “not tolerable at any cost.”
Consequently, the Court directed that no paper books or applications with saliva spots be accepted by the registry. It further ordered, "To prevent such practice, the Senior Registrar and the In-charge Registry including the Officials deployed therewith are directed to ensure that while filing the paper book/ petitions/ applications, this shall be carefully examined and ensured that no paper having such SALIVA SPOT of any kind be entertained or accepted by the Registry."
Additionally, the Court mandated that the Government Advocate and Chief Standing Counsel issue written instructions to restrain such practices across all filing stages.
Case Title: Krishna Vati and Anr. vs. State Of U.P. Thru. Secy. Home Lko. and Ors.
Case No.: Application U/S 482 No. - 7866 of 2025
Coram: Justice Shree Prakash Singh
Advocate for Appellant: Advs. Nirmit Srivastava, Aakchad Nath, Kshitij Gupta
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