RAJENDRA SINGH CHOUHAN Vs. STATE AND ORS.

JUDGEMENT

(1.) The present case reflects a very sorry state of affairs at the very inception of the case with regard to service of notice before the case can become ripe for hearing.

(2.) Two copies of appeal were directed to be served in the office of the Advocate General/Additional Advocate General within one week and proof of service by way of acknowledgment had to be filed within the same period failing which the appeal would stand dismissed without further reference to the Bench. The Appellant served two sets of the memo of appeal in the office of Additional Advocate General No.1 on 21.10.2016, obtained receipt and filed it in the Registry of the Court on 210.2016. Despite the same the name of the Additional Advocate General No.1 does not appear in the cause list. It was the duty of the Registry to enter the name of the Additional Advocate General No.1 in the software so that his name could be printed in the cause list. Resultantly, on the first call no body appeared on behalf of the Additional Advocate General No.1 and only on the second call there was representation with an apology that the name was not appearing in the cause list.

(3.) The Registrar General is directed to ensure that henceforth in all such matters where acknowledgment in proof of service or appearance is filed by a Counsel, the Registry shall mandatorily ensure that the name of the Counsel/Government Counsel is entered into the software immediately so that it is reflected in the cause list also.