DHARAM NATH Vs. DISTRICT JUDGE

JUDGEMENT

(1.) This is an application by Babu Dharam Nath, a pleader of Basti, who has been suspended by the District Judge of Basti pending the investigation into certain charges of professional misconduct which have been framed against him under Section 14, Legal Practitioners Act (No. XVIII

(18.) of 1879). These charges were framed on 31 March 1948 and the applicant was told that the acts mentioned in the charges, constitute fraudulent and grossly improper conduct in the discharge of his professional duty and was asked to show cause.

(2.) On 5 April 1948, the learned District Judge suspended the applicant pending investigation into these charges. He says in his order that, after a close study of the matter, he was convinced that he had the authority to pass an interim order of suspension. In the present application, the applicant contends that the District Judge had no such authority and that his order is illegal.