RANJEET SINGH RAISIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter comes up for consideration of the second stay application.

(2.) In spite of the direction given by this Court to list this case along with SBCWP No. 2811/2022, the said case has not been listed by the Registry. Surprisingly rather brazenly enough, concerned clerk has not listed the matter with following noting:-

(3.) This Court takes a serious exception to the approach of the concerned clerk - once the Court directs to list the matter, he cannot refuse to list a matter for any reason, much less that the writ petition is tagged with the record of the contempt petition.