INDU MISHRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The matter has been put up for consideration of the request made by the Special Judge (SC/ST Act), Deoria, Uttar Pradesh for grant of additional time to conclude the trial of the case.

(2.) The information obtained by the Registry of this Court under orders of the Chief Justice on the administrative side shows that the dates mentioned by the learned Presiding Officer in his letter showing dates fixed for arguments, are not correct. That apart, the information obtained by the Registry from the National Judicial Data Grid would go to show that from 29.1.2019, seven adjournments have been granted by the Presiding Officer on different grounds, details of which are available. This would prima facie show serious lack of concern on the part of the Presiding Officer to adhere to the time bound schedule for conclusion of the case that this Court had ordered.

(3.) We, therefore, issue notice to the Registrar General of the Allahabad High Court and to the Presiding Officer to explain what the Court perceives to be a serious lapse on the part of the Presiding Officer to abide by the orders of this Court.