Supreme Court of India
Sukh Deo Narain vs State Of Rajasthan on 20 July, 1984
Equivalent citations: 1984 AIR 1571, 1985 SCR (1) 199, AIR 1984 SUPREME COURT 1571, 1984 WLN(UC) 557 1984 (4) SCC 235, 1984 (4) SCC 235
Author: O. Chinnappa Reddy
Bench: O. Chinnappa Reddy, Misra Rangnath
PETITIONER:
SUKH DEO NARAIN
Vs.
RESPONDENT:
STATE OF RAJASTHAN
DATE OF JUDGMENT20/07/1984
BENCH:
REDDY, O. CHINNAPPA (J)
BENCH:
REDDY, O. CHINNAPPA (J)
MISRA RANGNATH
CITATION:
1984 AIR 1571 1985 SCR (1) 199
1984 SCC (4) 235 1984 SCALE (2)61
ACT:
Supreme Court Rules 1966-Order XXXVI-A-Inserted by
G.S.R. 1024 dated 19-8-1978-Application for transfer under
Clause (1) of Article 139A of the Constitution-Requirements
of valid petition.
Practice-Drafting and filing petition in casual and
careless manner-Whether proper discharge of duty by advocate
to court and client.
HEADNOTE:
A petition for withdrawing a writ petition pending in
the High Court to the Supreme Court under Article 139A (1)
of the Constitution mentioned nothing else except that the
writ petition pending in the High Court raised exactly the
same questions as those raised in a special leave petition
pending in the Supreme Court. What the questions were and
what the facts of the cases were was not disclosed.
Dismissing the petition,
^
HELD: It is most discourteous and disrespectful to the
highest court in the country to file such indifferent
petitions. The advocate; is not discharging his duty either
to the court or to the client. [200 C]
JUDGMENT:
ORIGINAL JURISDICTION: Transfer Petition (Civil) No. 344 of 1983.
Under article 139A of the Constitution of India for transfer of Writ Petition No. 475 of 1983 pending before the Rajasthan High Court.
D. Bhandari for the Petitioner (Not Present) B. D. Sharma for the Respondent.
The Order of the court was delivered by 200 CHINNAPPA REDDY, J. This petition is totally bereft of any statement of facts. It has been drafted and filed in a most casual and careless manner. All that is stated in the petition is that the Writ Petition pending in the Rajasthan High Court raises exactly the same questions as those raised in SLP (Civil) No. 7561/83 pending in this Court and the writ petition may, therefore, be transferred to this Court. Nothing else is mentioned. No facts relating to either case are mentioned. Even the alleged common questions are not stated. We can only say that it is most discourteous and disrespectful to the highest court in the country to file such indifferent petitions. The advocate is not discharging his duty either to the court or to the client.
Transfer petition is dismissed.
H.S.K. Petition dismissed.
201