SANTANU CHATTOPADHYAY Vs. JOYMALYA BAGCHI & ORS

JUDGEMENT

(1.) In re: C.A.N. 2121 of 2018

(2.) After hearing Dr. Chattopadhyay on March 26, 2018 and April 2, 2018, we requested Dr. Chattopadhyay to restrict his argument initially with regard to the maintainability of this writ application as it appeared before us prima facie upon consideration of the contention in the writ application as also the prayers made therein that the subject matter of challenge in this writ application was an individual cause of the petitioner and further the subject matter of challenge in this writ application is an order dated December 12, 2017 passed by a coordinate bench of this Court consisting of the Hon'ble Justice Joymalya Bagchi and the Hon'ble Justice Rajarshi Bharadwaj dismissing the writ application in the matter of Dr. Santanu Chattopadhyay Vs. The Hon'ble The Acting Chief Justice of High Court & Ors. (In re|: W.P. 26643(W) of 2017). There was another reason to request Dr. Chattopadhyay to argue on the scope of maintainability of this writ application as the reason for making as many as three learned Judges of this High Court as party respondents to the writ application including the Hon'ble Acting Chief Justice and further impleading the learned Registrar General of this High Court, the learned Registrar Administration, the Deputy Registrar(Administration) of this High Court, the Hon'ble Prima Minister of India, the Hon'ble Cabinet Minister, Minister of Law and Justice, Government of India, the Secretary(justice) Department of Justice, Ministry of Law & Justice, Union of India and the Registrar of Supreme Court of India as party respondents to this proceeding was not clear. At that stage a prayer was made by Dr. Chattopadhyay for adjourning the hearing of this matter, in order to enable him to file an application.

(3.) Today, Dr. Chattopadhyay appears before us with an application bearing C.A.N. 2121 of 2018 making the aforesaid high dignitaries attached to the Government of India as also the learned judges of this High Court as also making both of us, namely, Hon'ble Justice Debasish Kar Gupta and the Hon'ble Justice Shampa Sarkar as parties in the same.