NANAK CHAND Vs. UNKNOWN

JUDGEMENT

(1.) THESE suo motu proceedings have been initiated in view of an order dt. Sept. 26, 1987 passed by the Sub Divisional Judicial Magistrate, Theog (hereinafter referred to as "the lower Court"), in the course of a proceeding initiated by him suo motu in the purported exercise of contempt jurisdiction against the Junior Engineer, Telephone Exchange, Theog (hereinafter referred to as "the J.E."). The origin of the proceedings culminating into the said order is to be found in an unfortunate controversy which developed between the lower Court and the J.E. in connection with the alleged non payment of certain trunk call bills and the consequential disconnection of the office telephone of the lower Court.

(2.) IT appears that the following three bills were issued by the telephone authorities for the recovery of charges of trunk calls allegedly booked from the telephone installed in the office of the lower Court.

(3.) THE lower Court appears to have taken cognizance of the report on the judicial side and the following order was passed thereunder on Sept. 22, 1987 :