STATE OF U P Vs. A K MUKHERJEE

JUDGEMENT

(1.) THIS contempt case was registered against the respondent under the orders of the Court dated 26.8.2014, whereby a notice was directed to be issued to the respondent to show cause as to why proceedings under the Contempt of Courts Act be not initiated against him.

(2.) IN compliance with the said order of the Court, a show cause notice was issued to the respondent.

(3.) THE respondent has filed his reply, wherein he has submitted that on 25.8.2014, some malfunctioning occurred in the ACs installed in Court No. 24. The respondent was summoned by the Court and directed to look into the matter and ensure that all the ACs of the Court function properly. The respondent directed the Registrar (Nazrat), Officer Incharge Air Conditioning of the Court to personally ensure that all the ACs installed in Court No. 24 were attended forthwith. The Registrar (Nazarat) immediately pressed the AC maintenance staff into service and got the work finished by late evening, verified it personally and confirmed the same to the respondent. On 26.8.2014, the respondent was again summoned by the Court and it was brought to his notice that the lower part of fibre panel of cabinet of AC had fallen on one of the litigant/pairokar, who fortunately escaped unhurt. The respondent expressed his sincere apology and showed regret for the inconvenience caused to the Court due to aforesaid incident. The respondent again directed the Registrar (Nazarat) and the concerned Assistant Court Officer to look into the matter and take immediate action so that the problem was attended immediately and such incident did not recur. He also directed the Registrar (Nazarat) to hold a fact finding enquiry into the matter and submit his report by 29.8.2014 suggesting modalities and ways to prevent recurrence of such incidents in future. After enquiry, the Registrar (Nazarat) has submitted his report dated 29.8.2014 before the respondent.