SRI JADAV SARDAR Vs. SRI BASUDEB TARAFDER

JUDGEMENT

(1.) This matter, although not appearing in the list as per my specific direction to appear on the next working day at the top of the list, the matter is treated to be on the day's list for the limited purpose of passing this order which does not pertain to the merits of the case.

(2.) By a judicial order dated July 16, 2021, this court had, apart from directing the matter to be returnable on the next working day, had specifically directed the Central Project Coordinator (CPC) to show-cause by 3 p.m. in my chamber as to why the virtual hearing disruptions were going on. Such showcause reply was filed much after 3 p.m. and was handed over not in my chamber but to my A.C.O. on the said date. The latter was kind enough to immediately convey the same to me. Such report, which is a part of CO No.1237 of 2021, which is also appearing in the list today, discloses merely that endeavour is going on to increase the bandwidth of connectivity for the virtual hearing facilities of this court from 2 mbps to 100 mbps. Such excuse has been put forwarded by the administration at least for the past month. However, since I was a part of a twoJudge Recruitment Committee previously, I personally know that at least 150 posts had been sanctioned by the Government and due procedure for the appointment to fill up the posts was undertaken by this court. Such posts covered the virtual hearing issues as well, since those included Data Entry Operators, System Analysts and Programmers.

(3.) However, due to some unknown reasons, the said recruitments have not taken place as yet. The bandwidth issue was also discussed previously. If the aforesaid issues are remedied, most of the woes of the litigants and the Bar regarding virtual hearings would be resolved. Unfortunately, no such steps have been disclosed in the reply to the show-cause.