KAMAL KISHORE SHARMA Vs. GIRISH CHOPRA AND OTHERS

JUDGEMENT

(1.) This Special Appeal has been filed by Sri Kamal Kishore Sharma, District Judge, Lucknow only for expunging/setting aside the observations/remarks and order to place the remark in the personal file of the appellant vide order dated 23.5.2013 passed by the learned Single Judge in Writ Petition No. 136 (R/C) 2012 in re: Girish Chopra Vs. District Judge, Lucknow and others .

(2.) We have heard learned counsel for the appellant and Shri J.N. Mathur for respondent no.2.

(3.) At the very outset, we make it clear that that we are neither concerned with the justifiability of the order passed by the District Judge, nor are we required to dwell upon the legal pregnability of the order passed by the learned Single Judge as far as it pertains to the dislodging of the order passed by the District Judge, Lucknow. We are only inclined to address the issue: Whether the aforesaid remarks and the directions have been made in consonance with the principles that have been laid down by the various pronouncements of the Apex Court and is in accord with judicial decorum and propriety-