SRI P SUBRAYA NAIK Vs. HONBLE CHIEF JUSTICE

JUDGEMENT

(1.) The question of law that is referred for the opinion of this Bench is as follows:

(2.) When these petitions were filed, office objections were raised stating that the Hon'ble Chief Justice cannot be impleaded as a party in view of the order passed in W.P. No. 26158/2005 dated 29-9-2006.

(3.) After hearing the learned Sr. counsel appearing for the Petitioners in W.P. No. 35072-111/2009, the Division Bench of this Court held that the question as to whether the Hon'ble Chief Justice is a proper and necessary party to the writ petitions has to be considered and in view of the sensitivity of the matter and other legal consequences they may entail, the said office objection was kept in abeyance and if need be, be referred to the Larger Bench. Accordingly the said question of law has been referred to this Larger Bench by order of the Hon'ble Chief Justice.