ABRAR AHMAD Vs. ADHIKSHAK KENDRIYA KARAGAR, SHEOPUR VARANASI

JUDGEMENT

(1.) THIS petition is of the year 2010 and in spite of the same being listed is not being prosecuted by the petitioners, as none appears on their behalf on each day, the same is being called out, as such, we are forced to hear Sri Sudhir Saxena, who has been assisting the Court as the counsel of the High Court of Judicature at Allahabad.

(2.) THE prayers which have been made in the present petition are as under :-

(3.) IT is true that the petitioners have shown their concern about pendency of different petitions or matters yearwise before this Court but the petitioners lack of courage to point out that the sanctioned strength of this Court being of 160 judges, just one month prior from today, our number was only 75 which has now been increased to 86. This Court is still functioning almost under half of its strength and the pendency which has been pointed out by the petitioners simply appear a particular task as regards the number of Judges which this Court is having today on its bench. Pendency is not the creation of the Judges. This petition should itself be an example as to how the pendency is increased because after having filed the petition in 2010, the petitioners have not been at pains to ensure that the petition is properly prosecuted and the court is allowed to pass a proper order. This petition remained pending for two years, might be for some reasons, but since last week or so we had been grappling with the situation of not having before with us the learned counsel for the petitioners so as to hearing the petition and disposing it of and could, legitimately, point out that this petition at least remained pending before us since the day it was listed before us. Only because the learned counsel was not appearing, the absence of the counsel has forced us to hear the matter finally and decide it.