ASIF AZAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the reliefs claimed for in this writ petition are curious, the same are extracted at the threshold itself. They are:

(2.) Respondents 3 to 38 are public servants. They include the Chief Secretary, the Home Secretary, the Law Secretary, the Director General of Police, the Additional Director Generals of Police and various Police Officers of different ranks. As evident from relief No.1, petitioner requires the Union Government and the State Government to suspend these officers. As far as relief No.2 is concerned, petitioner desires for a direction to the Registrar of this Court not to intervene in the rights guaranteed by the Constitution and to register the writ petitions based on their merits without being influenced by the nomenclature or the prayers.

(3.) Petitioner alleges that respondents 3 to 38 are influencing others to destroy his life and is even deceiving this Court multiple times. Supporting his claim, it is alleged that, petitioners signature has been forged in some government security documents and respondents 3 to 38 had disobeyed the directions of law and violated his fundamental rights. Petitioner also alleges that respondents 3 to 15 and 35 and 36 are influencing others and destroying the course of justice. Allegations are levelled against Government Pleaders of this Court alleging that they are arguing for the accused and pointing out defects. The pleadings also refer to the petitioner noticing the influence of respondents 3 to 38 even inside this Hon'ble Court when he saw government pleaders arguing for accused. Exhibit P3 affidavit filed by the petitioner in another writ petition- W.P (Crl) No. 719/2022 is also produced, wherein wanton allegations have been levelled against a government pleader. Though detailed pleadings have been made, there is no reference to any specific act as committed by respondents 3 to 38 for even seeking directions to suspend them.