ABHIMANYU Vs. STATE OF M.P.

JUDGEMENT

(1.) THE matters of petition writers, in the district Court compound and for that matter any where else in any of the Courts cannot be over emphasized. Their services rendered to a common litigant who comes to the Court seeking justice can also not be under estimated. They contribute to the redressal of grievances and help dispensation of justice. As; is evident from the return for almost four years an estimate of Rs. 55,200/ - had been pending for providing certain amenities to the petitioner. Their grievances are not many. They do not ask for much. As a matter of fact administration of justice as enshrined in the Constitution is a paramount duty of the State which is an obligation which the State owes to the citizens of this country. But allocation of funds for such small matters as has been ventilated by the petitioner as is unduly delayed resulting in adversely affecting the efficiency of working and unduly delaying from dispensation of justice asking for an almirah to keep type writers in safe custody, is not too much of demand nor providing for fans in corrugated tin sheets and asking for light during the rainy season and the foggy winters is not which the State cannot provide. The pucca out let for flow of rainy water can by no means said to be unjust demand on the part of the petitioner writers.

(2.) IT may not be out of place to note here that the dependency of judiciary constitutes basic structure of the Constitution. Art. 50 of the Constitution provides for separation of judiciary from executive but when dependency for such small items as noted above continues for years and years till the estimates are submitted and administrative sanction accorded, leave much to be desired.

(3.) WE had deliberately waited for considerable time before passing this order to avoid the repetition of the same during the ensuing mansoon.