C.MOTHICHAND Vs. REGISTRAR GENERAL (VIGILANCE)

JUDGEMENT

(1.) Petitioner seeks issuance of a writ of mandamus to direct respondents to furnish a copy of the report received from the Principal District Judge, Nagapattinam and the explanation received from the Judicial Officer concerned with respect to the complaint dtd. 13/11/2021 lodged by petitioner and the copy of the order passed thereon.

(2.) According to petitioner, he had filed a complaint against the learned Judicial Magistrate-I, Mayiladuthurai, alleging inaction and delay in disposing of criminal complaint under Sec. 138 of the Negotiable Instruments Act, in C.C.No.202 of 2016. He would further state in the complaint that because of the delay, accused had died and, therefore, justice was denied to him.

(3.) On his complaint, the Registry had sought remarks from the learned Principal District Judge and explanation from the Judicial Officer concerned. Registry had circulated the file to the Portfolio Judges (Judges of this Court, who were in-charge of the District). Based on the observations/notings of the Portfolio Judges made after considering the report of the Principal District Judge and the explanation offered by the Judicial Officer concerned, the Registry had communicated to the petitioner herein that further action was directed to be dropped.