R.K. Merathia, J. - (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. 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. The case of the respondent in the counter -affidavit, which was filed on 8.9.2004 was that the petitioner's name did not find place in the Advocate's Clerk Registration Record.
(3.) THIS position has not been disputed in the rejoinder. From the original "records also, 1 find that that petitioner's name did not find place in the record. The Clerk's license is renewed for one year. Even petitioner has annexed only two renewal receipts for the years 1999 and 2001 only. Thus it has to be held that petitioner was not possessing Clerk's license at the relevant time and, therefore, he cannot complain violation of rules of natural justice.;