- (1.) Before coming to the factual matrix of the present case, it is necessary to state the circumstances in which the aforesaid matters have come up before this Bench after nomination from Hon'ble The Chief Justice in pursuance of the order of the Apex Court dated 5.1.2015.
(2.) The aforesaid writ petition No. 14941 of 2014 for the first time come up before this Bench (hereinafter referred to as 'the Court') on 6.1.2015 in compliance of an order passed by another Bench of this Court on 23.12.2014.
(3.) On 6.1.2015, the following order was passed by the Court:- "Case called out in the revised list. None appears on behalf of the petitioner to press this writ petition. Learned AGA for the State is present. The matter has been sent as unlisted today in the additional cause list. It has been informed that on the resolution of Bar Association, the lawyers are abstaining from judicial work since 12.12.2014 after recess which still continues. List on 19.1.2015.";