SAINA BHAI Vs. STATE

JUDGEMENT

(1.) The Petitioner was an acting clerk in the District Munsiffs Court, Thodupuzha. The memo from the High Court appointing her, No. E1-2776/53, dated 18th September 1953, reads as follows:-

(2.) On going through the file, it is quite clear to us that both the order of appointment and the order of termination were passed by the High Court and not by the Government of Travancore-Cochin. The only respondent in the case, however, is the State of Travancore-Cochin and in view of this, the petition has to be dismissed and is hereby dismissed.

(3.) It may be that the High Court was not impleaded as the respondent, because it is not possible for the High Court to issue a writ to itself. As stated in In re Babul Chandra Mitra (AIR 1952 Pat. 309):-