B.A.ZAIDI, J. - (1.) IT is being increasingly observed that Lawyers are misbehaving with Presiding Officers in District Courts. The malice is getting deeper because no effective steps are being taken to stop the same.
(2.) WE have an example of the same here before us. The contemner advocate Awadh Narain Yadav, shouted, thundered and thumbed the Presiding Officer (Sri Sita Ram Nigam) in the Court of Addl. Chief Judicial Magistrate, Etawah and declared that he will not allow him to work.
(3.) THE Hon'ble Administrative Judge called for the report of the lawyer con­cerned, who is said to have taken to the profession after he was dismissed, as a po­lice constable. The report submitted to him translated into English was as hereunder: "The general reputation of Sri Awadh Narain Yadav, is not good. In order to coerce into submission, the Pre­siding Officers, he threatens and quarrels with them and makes false complaints against them. He is part of a noisy group of advo­cates. He is a Member of District Bar Association. On enquiry in this regard from the Bar Association, the Secretary of the Bar has in­formed in writing that Sri Awadh Narain Yadav, advocate is a dis­missed Sepoy from U.P. Police. He is temperamentally aggressive and subscribes to groupism and castism. His behaviour in the Court is insulting and his conduct leaves much to be desired. He has nomi­nal work and seldom appears in the Courts. Bar Association has also intimated that he tries to sub­jugate and terrorise other members of the Bar." ;