SAMBUDDHA CHAKRABARTI,J. - (1.) Let the report in the form of an affidavit affirmed by the Registrar General, High Court, Calcutta (the respondent no. 4 herein) in court today be kept with the record.
(2.) This is an unfortunate case of serious negligence on the part of the two sets of respondents, i.e., the District Judge, Burdwan (the respondent no. 2 herein) as well as the High Court administration. There was a complete inaction and silence by these two sets of respondents, particularly the respondent no. 2, in redressing the grievance of the petitioner much earlier. The inaction is all the more painful as the source of it is judiciary itself.
(3.) The petitioner is an ex-employee, attached to the Judgeship of Burdwan. There was a departmental proceeding against him in which he was found guilty.;