BHABANI SHANKAR TRIPATHY Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The High Court, the apex Court of the State, is not a mere lifeless edifice of bricks and mortar standing on a parcel of land. It is a living entity - -the Bar being its heart and soul; the other adjuncts are its limbs assisting in dispensation of justice.

(2.) HIGH Court is a temple; its presiding deity is justice. Lawyers are its priests. Rest are votaries discharging their assigned role. Entertaining ah idea of shifting a temple is considered a sacrilege except in exceptional circumstance and when it is unavoidable. Only compelling, cogent and convincing grounds may justify shifting of a temple. But entertaining a desire to shift a temple in a cavaliar fashion or on whim or caprice or to please a group of people is neither wholesome nor desirable. If there be deficiency, cure the same; if it needs improvement or beautification, carry out the same, but desist from acting thoughtlessly.

(3.) TRADITION of the Cuttack Bar rolls back to ancient times growing and gathering strength from generation to generation of lawyers, its interaction with the High Court having commenced with the functioning of the Circuit Bench of the Patna High Court at Cuttack. The aforesaid would be the answer of a lay man to the questions of locus standi and shifting of the seat of the High Court involved in this case.