REGISTRAR HIGH COURT CALCUTTA Vs. BIJOY GHOSH

JUDGEMENT

(1.) The Registrar, Original Side, of this Court preferred this appeal against the order dated 12/06/1995, passed by the learned Trial Judge, in so far as permitting the writ petitioner, opposite party, to move Application without routing it through Computer Department which had been very recently set up.

(2.) Previously, so long it was a practice in the Original Side of this Court to move the Applications before the learned Judges merely by presenting the same directly to the Court. There was no standing rule on the Original Side of this Court which prescribed moving of an application or filing a petition without numbering thereof as the same was the practice in this Court so long.

(3.) In order to keep it on records, the particulars of the Applications or petitions to be filed in the Court and giving a number thereon, a Computer Section had been set up with the approval of the learned Chief Justice, who is the Administrative Head of this Court, who duly approved such procedure of routing of applications and petitions through computer department. There is no rule to the contrary in the Original Side of this Court and the practice that has been introduced is not in conflict to any of the rules of the Original Side of this Court.