- (1.) Heard the parties and perused the original records.
(2.) The petitioner has challenged the order contained in Letter No. 3082/Acctt. Dated 26.6.2004 (Annexure 2) and also the letter contained in Memo No. 3081 dated 28.6.2004 (Annexure 3) whereby his entry in the High Court premises has been restricted.
(3.) Mr. Mahesh Tewari, learned Counsel appearing for the petitioner, submitted that petitioner was working as an Advocate s Clerk since a very long time. The President of Advocates Association made a written complaint against the petitioner to the Registrar General of this Court but without following the rules of natural justice, the impugned orders were passed. No show cause notice was issued along with the copy of complaint and no enquiry was held.;