Madhya Pradesh High Court
Rohit Saxena vs The Registrar General, on 10 December, 2015
1
W. P. No.5668/2012
10.12.2015
Petitioner - Rohit Saxena appears in person.
Shri B. K. Nigam, Registrar (Vigilance and Litigation)
appears for respondent/High Court of M.P.
Petitioner - Rohit Saxena submits that he may be permitted to address the Court in person, as his Advocate on record has expressed inability to appear before the Court - presumably because of the boycott call given by the Bar Associations. The Court, however, is obliged to proceed with the matter, as observed by the Supreme Court in the case of Ex-Capt. Harish Uppal Vs. Union of India and others - 2003(2) SCC 45 (Para 35).
We have acceded to his oral request to discharge the Advocate on record and to allow him to address the Court.
Heard.
One of the argument canvased before us is that the impugned order dated 17.2.2012 suffers from the vice of no reason recorded in the order.
The reply filed by the High Court mentions the reasons which were considered while considering the application. Nevertheless, we deem it appropriate to admit this petition.
Shri B. K. Nigam, waives notice for Respondent No.1/High Court.
2Writ petition to proceed for final hearing under caption "Writ (Civil): High Court Expedited Cases, Other Than Above(3.iii)/Service Matters: Compassionate Appointment(17.ii)", whichever is earlier, as per its turn.
(A. M. Khanwilkar) (C.V. Sirpurkar)
Chief Justice Judge
psm/Anchal