ALAPATI GIRIDHAR Vs. D. VENKATA RAMANA

JUDGEMENT

(1.) This writ appeal has been preferred aggrieved by the observations made by learned single Judge in the order dtd. 18/11/2020 in W.P.No.20600 of 2020, which are as under:

(2.) In the impugned order, it was observed that the registry is not listing the matters on the dates fixed by the Court and as per the orders of the Court. But, no specific instances have been quoted in the order. It was further observed that this very unfortunate situation is seen as per the representation of the learned counsel even in the admission cases. No such specific instances are on record. It was also observed that it was the complaint of the advocates that mention slips, whatever forwarded to the Registrar (Judicial) as per the procedure in vogue, are not being attended to. No instances have been quoted in the impugned order. The court further observed that continuous complaints are being received right from 10.30 a.m. on that day, therefore, the observation has been made that Registrar (Judicial) shall look into all these things, otherwise, certain steps will be taken on judicial side, which are quite unwarranted. It is not on record that prior to making those observations, Registrar (Judicial) was called and explanation was taken from him. The judicial note can be taken that the Registrar (Judicial) vide circular dtd. 28/10/2020 directed the staff concerned to list the court dated cases on the date so fixed after taking feed back from the court officer of every court. It be also noticed that when Chairman and members of the bar council and the advocates from the bar came up with complaint to the Chief Justice for redressal of their grievance, appropriate orders have been passed by issuing circulars. Therefore, the observations as made by learned single Judge against the Registrar (Judicial), without affording opportunity are uncalled for, due to non-observance of principles of natural justice in discharge of official duties.

(3.) In view of the foregoing discussion, the observations made in the order dtd. 18/11/2020 passed by learned single Judge in W.P.No.20600 of 2020, are hereby expunged and accordingly, set aside.