- (1.) THIS is an application under Article 215 of the Constitution of India made by the petitioner/s of the main writ petition for the purpose of due compliance of the order passed on 25th May, 2007. The operative portion of the judgment and order dated 25th May, 2007 is as follows : "court is a place where people come for divine justice. No wrong message should go to the people from such place. Therefore, justice is required to be done more prudently to the people who are connected with such place. So far as Sri Diwakar Mishra, Registrar (Establishment) is concerned, he should not be allowed to remain scot-free. We recommend a disciplinary proceeding against him under the aforesaid circumstances. Now it is entirely upto the Hon'ble Chief Justice to take action accordingly. Let a copy of the order be sent to the Registrar General for necessary action. Thus, the writ petitions are disposed of. However, no order is passed as to costs. "
(2.) THE aforesaid order was passed due to lapses on the part of the Registry of this High Court, as aforesaid. However, the applicant/writ petitioner again complained about the further lapses on the part of the High Court by way of the present application. We are really embarrassed.
(3.) THE case of the applicant is that in spite of. the order dated 25th May, 2007 no step was taken by the Registrar General of this Court till the date of filing of the present contempt application to comply the same. The contempt application was filed on 24th September, 2007 and vide order dated 25th September, 2007 the Hon'ble Chief Justice has been pleased to pass the following order : " (i) The further enquiry against Sri V. B. Johri, Sri Azizullah and Sri Chhotey Lal be held and the matter regarding releasing consequential service benefits be kept in abeyance till then and be put up for consideration after conclusion of the enquiry. (ii) The disciplinary proceeding, as recommended by the Hon'ble Court, be initiated against Sri Diwakar Misra, Registrar (Establishment ). Both the enquiries to be conducted by the Special Officer (Vigilance), Sri Nirvikar Gupta. ";