PREETI HIRANWAL Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) The petitioners in both the petitions seek quashing and setting aside of their respective posting/transfer orders dated 29.11.2017 and 30.11.2017 in W.P.(C) No.11539/2017 and W.P.(C) No.11568/2017, respectively.

(2.) At the outset, we have asked learned counsel for the petitioners to explain the need to file the photographs collectively marked as Annexure P-5 (colly) in W.P.(C) No.11539/2017 and Annexure P-4 (colly) in W.P.(C) No.11568/2017. His submission is that the said photographs had to be filed to establish that they do not pertain to either of the petitioners in the present petitions, but relate to third parties. We are not inclined to accept the said submission. At best, the petitioners could have placed the said photographs, that are patently sleazy and scandalous, in a sealed cover for the perusal of the Court. Similarly, the photographs sought to be handed over across the board by learned counsel for the petitioners for substantiating his submission that some indecent video clips/whatsapp chats have been wrongly attributed to the petitioners and have been made viral on the social media, ought to have also been filed in a sealed cover. No such procedure has been followed by learned counsel for the petitioners which, in our view, is most inappropriate.

(3.) At this stage, Dr.Hooda, learned counsel for the petitioners tenders an unqualified apology and assures us that he shall be more careful in the future. In view of the apology tendered by learned counsel for the petitioners, we shall let the matter rest here. However, directions are issued to the Registry to place the above annexures in a sealed cover.