SANTOSH KUMAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Interference declined by the learned Single Judge with regard to the prayer raised by the Appellant/Writ Petitioner to cause his representation Annexure P/1 suggesting some amendment to the High Court of Chhattisgarh Rules, 2007 and the High Court of Chhattisgarh (Contempt of Court Proceedings) Rules, 2007 (hereinafter referred to as 'the Rules') be considered, is put to challenge in this appeal.

(2.) Heard the Appellant appearing in person, who is a Lawyer of this Court, at length.

(3.) It is the case of the Appellant/Writ Petitioner that, he having come across some inadequacies in the existing Rules was desirous of causing to make some amendment to the Rules and framing some guidelines; who accordingly submitted Annexure P/1 representation dated 20.01.2020 addressed to the Chief Justice of this Court. Thereafter, a writ petition was filed seeking to direct the 3rd Respondent to consider and decide Annexure P/1 representation according to law within a specified time and inform the Petitioner accordingly.