SUDHIR AGARWAL,J. - (1.) This appeal was heard on 17.11.2016 and judgement was reserved. Learned counsel for parties stated before Court that already a bunch of appeals led by First Appeal No.665 of 1999 was heard and reserved on 02.11.2016 and since this appeal involves similar question, therefore, learned counsel adopted arguments advanced in the aforesaid bunch of appeals and requested that this matter may also be connected and decided with First Appeal No.665 of 1999. Hence following order was passed on 17.11.2016 on separate sheet : "1. Heard Sri Madan Mohan, learned counsel for appellants, learned Standing Counsel for State - Respondent No. 1 and Sri Anurag Yadav holding brief of Sri Mahendra Pratap for respondent No. 2. 2. It is stated that similar issue has already been argued in First Appeal No. 665 of 1999 and judgement has been reserved. Learned counsel for the parties adopted arguments raised therein and submitted that this appeal may also be decided along with the same. 3. Connect with First Appeal No. 665 of 1999. 4. Judgement reserved."
(2.) However, Private Secretary, who took aforesaid dictation kept the file of this appeal with him and did not bring it to the notice of Court. In the meantime, First Appeal No.665 of 1999 connected with eight other First Appeals was decided vide judgment dated 06.01.2017 but since the record of this case was neither placed before us nor it was brought to our notice that First Appeal No.665 of 1999 is already notified or decided, the present appeal could not be decided and remained pending.
(3.) We find that Judgment Writer Sri L.B.Yadav, who took dictation on 17.11.2016 is directly responsible for this lapse and since it is a serious misconduct, we find it appropriate to direct Registrar General of this Court to take appropriate disciplinary action in accordance with relevant Rules and inform the Court about final outcome by completing proceedings within three months.;