PLR PROJECTS PVT. LTD Vs. MAHANADI COALFIELDS LIMITED

JUDGEMENT

(1.) We are happy to note that the resolution to go on strike has been withdrawn thus giving access to justice to the common man for which this institution exists. Qua the petitioner in question, the chapter is really over because the appearance of his counsel before the High Court was facilitated.

(2.) We have perused the affidavit filed by the Registrar of the Orissa High Court and the annexures to the same. The situation is alarming. The loss of working days in the High Court in 2018 was 65.5 out of 210 days and in 2019 up to date 18 working days have been lost. The position is even more alarming insofar as the districts are concerned and in some of the districts the institution of Courts have been brought to a complete standstill.

(3.) These districts are reflecting zero working days. The effect is that there is no judicial institution available for persons to seek redressal and this is an invitation to chaos.