(1.) These suo motu contempt proceedings have been initiated against respondent - Manoj Kumar Shrivastava who is an Advocate as per the order by the then Hon'ble Chief Justice dtd. 10/1/2013.
(2.) The respondent herein is a petitioner in Writ Petition No.7247 of 2007 seeking a direction to the respondent No.1-Vikram University to quash the appointment of respondent No.2-Dr. Pratishtha Sharma to the post of Lecturer in Language (Lab) and to appoint the petitioner on that post. He was consistently making allegations in writing against Hon'ble Judges at Indore Bench submitting repeated applications/ communications which were prima facie baseless and mischievous.
(3.) Therefore, in pursuance to the direction issued by the court on 14/9/2012 in Writ Petition No.7247 of 2007 to prepare an index of the complaints made from time to time by the respondent and to be placed before the Hon'ble Chief Justice, along with the record, for orders. Pursuant thereto, the matter was placed before the Hon'ble Chief Justice along with copy of 14 complaints, as reflected from the order sheet dtd. 9/1/2013. However, the said writ petition was dismissed vide order dtd. 10/11/2009 and it was challenged in Writ Appeal No.427 of 2009. The same was allowed and the matter was remanded back for fresh hearing. In pursuance thereto, the same was placed before the Single Bench of this Court and vide order dtd. 4/3/2011, the concerning Judge had directed the matter to be placed before another Bench. Thereafter, vide order dtd. 23/9/2011, it was again directed to be placed before another Bench. In pursuance to the order of Hon'ble Acting Chief Justice dtd. 5/11/2011, the matter was placed before Hon'ble Shri Justice N.K. Mody.