ALOK MATHUR, J. - (1.) By this writ petition, a challenge is made to certain orders without disclosing the locus standi of the petitioner. The copies of the orders under challenge have not even been enclosed.
(2.) The petitioner is an Advocate by profession but challenge to the orders does not pertain to the petitioner but to a Judge.
(3.) The petitioner has preferred this writ in reference to Article 124(4) and Article 217 (1) (b) of the Constitution of India. Reference of Clause (4) and (5) of Article 124 of the Constitution of India has been given in regard to empowerment of the Parliament to regulate the procedure on certain issue pertaining to a Judge. The contents of the petition further makes a reference of Judges Enquiry Act, 1968 ( for short 'Act of 1968') for detailed procedure for removal of a Judge.;