AMBIKASHWAR PRASAD DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) ON being questioned, how the Union of India has been shown as respondent No. 1 in this petition, the learned counsel fairly conceded that no relief has been claimed against it and accordingly wanted to delete the name of respondent No.1 from the array of respondents. Accordingly, we direct that the name of respondent No.1 be deleted from the array of respondents during the course of the day.

(2.) AFTER deleting the name of the respondent No.1, Union of India, in pursuance of the order earlier made today, the learned counsel for the petitioner made a prayer for taking up the case for admission. Prayer allowed and arguments heard on admission.

(3.) THE learned counsel for the petitioner, relying on clause 1 of Chapter VII of the High Court Rules and Orders, submitted that roster is required to be prepared on the 20th each month according to this rule, which is being not followed by the respondents. It was further argued that having once nominated the places of sitting of the aforesaid Judges of this Court, the Chief Justice had lost his powers in making changes in places of sitting of the said Judges.