LAXMI JAIN Vs. COLLECTOR

JUDGEMENT

(1.) Shri Shreyas Pandit learned counsel for the intervenor. Shri Aman Gupta learned counsel for the respondent. W.P No.11270/2012 has been taken up for further orders on I.A No.11690/2019, for intervention bringing to the notice of this Court the fact that Shri Lakhan Ghanghoriya, who is at present Minister of Social Justice and Disable Persons Welfare, Scheduled Caste Welfare, had held a public meeting and had not just instigated the public to break the law but had also stated that he would ensure that the orders of the Court are not implemented.

(2.) Before this Court could take up or initiate any proceedings for contempt against Shri Lakhan Ghanghoria, who is at present Minister of Social Justice and Disable Persons Welfare, Scheduled Caste Welfare, he himself appeared before this Court by filing I.A No.11937/2019 for intervention tendering unconditional apology for his act. He also voluntarily undertook before this Court that he would convene further public meetings to ensure that the damage that he has done to the law, administration and the dignity of this Court is repaired to the knowledge of the public. This Court had also given time to the State to submit its response and make its stand clear in respect of the statement made by the Minister Shri Lakhan Ghanghoria.

(3.) The State has filed a reply to I.A No.11690/2019 today. In the said reply the State has made it clear that the State Government does not stand by any statement made by the Minister Shri Lakhan Ghanghoria which is in violation of the law and the directions issued by this Court and any such statement made by him should be treated to be a statement in his personal capacity. It has been clarified that the State does not endorse any such opinion or statement of Shri Lakhan Ghanghoria. It has further been stated that the Committee, constituted by this Court, is working independently in accordance with law for implementing the law and the orders passed by this Court without being influenced by any comments made by Shri Lakhan Ghanghoria or any other political interference. It has been stated that the Committee is bound by law and the directions of this Court and that it shall continue to implement the same without any political intervention.