DELHI JUDICIAL SERVICE ASSOCIATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. G. Ramaswamy, learned Additional Solicitor General, appearing for the State of Gujarat, states that the State Government will transfer the Superintendent of Police, Deputy Superintendent of Police and all other persons connected with the Police Station in which the incident took place to a place outside the Kheda District and they would also transfer the Police Inspector, Mr. Chauhan against whom certain strictures had been passed by the Chief Judicial Magistrate, Mr. N.L. Patel. These transfers will be given effect to from 5th Oct., 1989.

(2.) We appoint Mr. Justice Ram Manohar Sahai, the seniormost puisne Judge of the Allahabad High Court, as a Commissioner of this Court to hold an enquiry into this matter an to submit his Report to this Court within four weeks from today. All persons who are interested in filing any statement, may file their statement in writing before the Registrar of the High Court of Gujarat within one week from today.

(3.) The High Court of Gujarat shall make the services of Additional Registrar of the Gujarat High Court available to the Commissioner. The Commissioner is permitted to take his own Private Secretary from the High Court of Allahabad or any other officer of his choice as his Secretary to assist him in the course of his work.