M C PANT Vs. UNION OF INDIA

JUDGEMENT

(1.) MR . M. C. Pant, a practicing Advocate of this Court and former President of the High Court Bar Association, petitioner, in person, submits that he is not challenging the vires and legality of the Constitution (Ninety -ninth Amendment) Act, 2014 and the National Judicial Appointments Commission Act, 2014.

(2.) MR . M.C. Pant, petitioner, in person and Mr. P.S. Bisht, Standing Counsel for Union of India, stated at bar that in other matters pending before the Hon'ble Apex Court, vires of both the Acts are under challenge and Mandamus sought in the present case is not subject matter of those petitions pending before the Hon'ble Apex Court.

(3.) MR . M.C. Pant, petitioner, in person, submits that he is seeking a writ of Mandamus commanding the respondents to make appointment of Judge(s) in this Court only in the light of recommendations made by the National Judicial Appointments Commission and not to adopt any other method except the one given in the Constitution (Ninety -ninth Amendment) Act, 2014 read with the National Judicial Appointments Commission Act, 2014. Petitioner is seeking further writ of Mandamus commanding the respondent to frame relevant Rules and Regulations to give effect to the provisions of the National Judicial Appointments Commission Act, 2014.