Harish Tandon, J. - (1.) It is not only alarming but equally disturbing when a Writ Petition is launched by the citizen against the sitting Judges of the High Court on unfounded and unsubstantiated allegations and / or aspersions not only undermining but also belittling their image, institution, position and the authority of law exercised in course of judicial dispensation. The Petitioner, who is appearing in person was given a patient hearing to extract the real cause of action leading to initiation of a proceeding under Article 226 of the Constitution of India. The Petitioner consistently harps upon denial of access to justice and injustice perpetrated upon him in not acceding to his prayer either listing as per his desire before the particular Judge and refusal to release the matter as he has inculcated a sense of bias against a particular Judge.
(2.) Several allegations / aspersions are made against each of the Respondents but finger is also pointed out against the Respondent No. 2 who recused himself from entertaining the instant Writ Petition filed by the Petitioner as one of the Respondents is known to him. Several write-ups were forwarded to this Court downloaded from the various sites in the internet on access to justice and its compulsion. What is sought to be conveyed to the Court that sense of justice attributable to the people implies the standard of fairness, equity, impartiality as opposed to misuse, abuse, unfairly treatment. I would narrate the salient facts stated in the Writ Petition to find out whether any cause of action is pleaded leading to denial of access to justice and such allegations and / or aspersions have any legal or factual basis.
(3.) At the first motion a query was raised whether the Writ Petition can be maintained against some of the Respondents who are the sitting Judges of this Court impleading the other authorities against whom there is virtually no allegations / aspersions in the Writ Petition. The Writ Petition is principally aimed against some of the sitting Judges of the High Court and their conduct in dealing with the instant matter.;