REGISTRAR GENERAL Vs. CN

JUDGEMENT

(1.) At the outset, it may be necessary to briefly record the circumstances under which this Special Bench was constituted by the Hon'ble Chief Justice.

(2.) It came to the notice of the High Court that a retired staff member, viz., Dinakaraja, in the III Additional District Court, Pattukkottai, had misappropriated a sum of Rs..00.00.00.00.00.00.00.001,51,30,300.00 of compensation amounts in the MCOP jurisdiction, which resulted in the then Portfolio Judges viz., one of us (PNPJ) and N. Seshasayee, J. constituting the following three Committees:

(3.) The High Court Inspection Committee was directed to go into the records of all the MCOP Courts in Thanjavur District upto the year 2016. Likewise, the 3 Member Sub Judge Committee was also given the same mandate in respect of the period aftermath of 2016. The third Committee was directed to inspect the records of the Principal District Court, Thanjavur, E.C.Court, Thanjavur and PCR Court, Thanjavur, as these Courts were being manned by Judges in the cadre of District Judges, who would resent if their records are scrutinized by the members of the earlier two Committees in view of they being their juniors.