RAVI KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ravi Kumar, the petitioner, appearing in person before us to plead his own case; learned AGA for the State of UP and perused the pleadings of aforesaid writ petition and the prayer sought by the petitioner.

(2.) At the outset we were shocked and stunned to see the array of the respondent parties, whereby, Smt. Mahima Jain, a serving judicial officer, presently posted as Civil Judge (J.D.)/F.T.C.-2, Gautam Budh Nagar is arrayed as respondent no.2 and Smt. Kusumlata Daksh, Bench Secretary (Peshkar) attached to the Court of Civil Judge (J.D.)/ F.T.C.-2, Gautam Budh Nagar as respondent no.3. This Court records its strongest exception to such type of loose and irresponsible drafting of the petition; whereby every man on road (the petitioner) assumes a right to use any number of castic innuendos and pungent remarks upon judicial officer's integrity. Though, this issue would be dealt at the later part of the judgment in more befitting way, but, at this juncture we record our grave concern to such type of pratices.

(3.) Now coming to next issue, whereby Mr. Ravi Kumar, the petitioner himself has drafted the petition in Hindi and sought following prayers. At this stage we may clarify that we have got no hesitation in admitting and entertaining the writ petition drafted in Hindi but it must carry some substance in it. The prayers sought by the petitioner are :