SAUDAGAR SINGH Vs. EXECUTIVE OFFICER, MUNICIPAL COMMITTEE, TAPPA

JUDGEMENT

(1.) THIS revision petition was admitted by A.L. Bahri, J. The Hon'able Judge simultaneously recorded that one of the questions arising in the case was of great importance i.e. whether non-appearance of the parties or their counsel on the day lawyers go on strike resulting in dismissal of the suit or appeal would be a valid ground for restoration. Two decisions of this Court reference to which is being made hereafter, were said to be conflicting on that question. He thus proposed that the matter be considered by a larger Bench. On such recommendation and under orders of Hon'ble the Chief Justice, this petition has been fixed before us.

(2.) IN S. Maharaj Baksh Singh v. Srimati Charan Kaur, 1986(2) PLR 179, S. S. Sodhi, J. was dealing with a petition of a seasoned member of the Punjab and Haryana High Court Bar Association, seeking expunction of some remarks made against him by the Motor Accident Claims Tribunal in relation to his non-appearance in a case on the day when lawyers had gone on strike. The Hon'ble Judge observed that counsel's abstaining from appearing in Court cannot but be construed as being contrary to the manner and norms of the great and noble profession of practice of law. He further observed that there is no provision in law for a Court working day to be deemed a holiday if the members of the Bar decide to stay away from appearing in Court. Yet further, he observed that Courts are duty bound to proceed according to law regardless of the absence of counsel. The views of the Tribunal making remarks against counsel for his non-appearance were given a tacit approval. Despite such expression of views, the petition was allowed on the ground that the lapse on the part of the lawyer was his first and he was a bound lawyer on the threshold of his career, which facts deserved the impugned remarks to be waived lest they operate to his prejudice in his profession in the years to come. S.S. Sodhi, J. was wrongly advise with regard to the age of the lawyer concerned or to his being on the threshold of a career. The said lawyer is no stranger to this court and the year he has spent in the legal profession are well known. His appearance as a lawyer are a matter of record. See two reported Full Bench cases of mid sixties : (1) The Northern India Transporters Insurance Company Limited v. Smt. Amra Watti and another, 1965 P.L.R. 386 and (2) 1966 P.L.R. 538, bearing the same title. As said before, the petition was allowed but in these circumstances.

(3.) AS we view it, both the expression of the so called statements of law in the aforesaid two cases en passant. They were not the ratio decidendi to dispose of those respective cases. To sum up and repeat, S.S. Sodhi, J. granted the petition on spurted compassion and G.C Mital, J. allowed the petition on bowed concession. We fail in this situation to grasp the conflict which we are supposed to resolve in these two cases. So we drop the exercise at that.