- (1.) Heard Mr. Ashok Pandey, learned Counsel appearing for the Petitioner and Dr. Ashok Nigam, learned Additional Solicitor General of India.
(2.) The Petitioner is said to be an social activist associated with different organisations and wife of a police officer, has approached this Court under Article of the Constitution of India for the following reliefs: (a) Issue a writ of mandamus commanding the Respondents to kindly direct the concerned Respondents to initiate suitable legal and Constitutional actions to remove all those Judges of the High Court of Allahabad, including its Lucknow Bench against whom complaints have been received by Hon'ble Supreme Court of India as mentioned in its judgment dated 26.10.2010 in Civil Appellate Jurisdiction in Special Leave Petition (Civil) No. 31797 of 2010 Raza Khan v/s. U.P. Sunni Central Waqf Board and Anr. (b) Issue a writ of mandamus commanding the Respondents that all those Judges against whose conduct serious complaints have been received to the Supreme Court be not allotted any judicial work during the pendency of the enquiry and impeachment process. (C) Issue a writ of mandamus commanding the Respondents to stop all the pension and other benefits of those of the retired Judges who are found to be gravely indicted in such enquiries by these Enquiry committees. (d) Issue a writ of Mandamus commanding the Respondents to initiate criminal proceedings against all those Judges who are found to be gravely indicted to the extent of criminal misconduct in such enquiries by these Enquiry committee. (e) Issue any other order or direction as this Hon'ble Court may deem fit in the circumstances of the case.
(3.) It appears that the Petitioner had taken note of the recent judgment of Hon'ble Supreme Court passed in Special Leave Petition (Civil) No. 31797 of 2009 Raja Khan v/s. U.P. Sunni Central Waqf Board and another. It has been submitted by Mr. Ashok Pandey, the Petitioner's counsel that since the Hon'ble Supreme Court has made certain observations with regard to Allahabad High Court and its Lucknow Bench, appropriate action may be taken against all such Judges against whom some material exists. He further submits that all those Judges against whom observation has been made by Hon'ble Supreme Court raising doubts upon their integrity may be removed.;