QAMAR AHMAD Vs. VIKAS KUNWAR SRIVASTAVA

JUDGEMENT

(1.) Heard Shri Qamar Ahmad, the applicant in person and perused the record of the case.

(2.) This application under Article 215 of the Constitution of India has been filed by the applicant with the prayer to summon, try and punish the Senior Registrar of this Court, Shri Vikas Kunwar Srivastava for criminal contempt in accordance with Article 215 of the Constitution of India.

(3.) In the application, it has been stated that the applicant submitted a letter to the Senior Registrar for listing Review Application No.39455 of 2016 on 29.08.2017 and thereafter sent reminder dated 06.09.2017 and that the Senior Registrar did not take appropriate steps for listing of the review application/petition. It has also been averred that the applicant sent another letter dated 14.01.2018, which was not received by the official concerned and thereafter the said letter was sent on 17.01.2018 through Speed Post and despite the aforesaid three letters, the Senior Registrar willfully and deliberately did not ensure the listing of the review application/petition.