D K PARIHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD at the admission stage.

(2.) THIS writ petition under Article 226 of the Constitution of India has been filed by the petitioner, who is a practitioner lawyer of this Court, against the respondents Union of India through Ministry of Law, New delhi and Rajasthan High Court through Registrar General, Jodhpur on 20-9-2004 with the prayer that preventive measures be taken to prevent the falling of human values in this Court and further, the respondent No. 1 Union of India be directed to decide the representation dated 21-6-2004 (Ex. 9) made by the petitioner to the minister of Law, Central Government, New Delhi.

(3.) FROM a bare reading of the present writ petition, it appears that the petitioner has filed this petition aggrieved from the conduct, behaviour and judgments passed by some of the Hon'ble Judges of this Court highlighting some of the instances of them. The petitioner has based his petition on several headings such as human values, fight against injustice, all that glitters is not gold, quality of decision, judicial misbehaviour etc. etc.