VED PRAKASH AND ANOTHER Vs. HONBLE CHIEF JUSTICE AND OTHERS

JUDGEMENT

(1.) The Petitioners want that the order passed by the Hon'ble the Chief Justice on 26-9-1966, permitting the Respondents to prepare a type written paper-book of the first appeal (No. 271 of 1965) filed by the Petitioners in this Court, be quashed.

(2.) The impugned order was passed by the Hon'ble the Chief Justice on an application made by the Respondents u/Ch. XIII, Rule 49 of the Rules of Court. Ch. XIII deals with paper-books in first appeals. First appeals cannot be heard until paper-books have been prepared in accordance with the rules contained in Ch. XIII. The rules relating to the preparation of paper-books are thus steps in aid for progress of the case towards its hearing and decision. All orders that are passed from time to time on that matter by the Court would be judicial in nature. Such orders cannot, in my opinion, be characterised as either ministerial or administrative. Under Rule 4 read with Rule 9 of Ch. XIII the Appellant has to make an application for translation and printing. If no such application is made within the time prescribed by Rule 8, the case is to be listed before the Court and is liable to be dismissed, unless on an application in writing the Court for sufficient cause shown, grants further time for the making of such application, (vide Rule 10). Such an order, which entails the dismissal of the appeal, would be surely judicial. Similarly, Rule 27 of Ch. XIII prescribes the time within which the charges for translation and printing are to be deposited in the Court. In default the application for translation and printing abates and thereupon the case is listed before the Court and may be dismissed unless the Court on an application grants further time for making the deposit. Such an order either for dismissal or for grant of further time would also be judicial in nature, because it will lead to the end of the case or would tend to the further progress of the case towards its hearing. An order Under Rule 49 would be similar in character. It is passed by the Hon'ble the Chief Justice in his judicial capacity, in an individual case, which is pending in the court. The order tends to aid the progress of the case by enabling a party to prepare the paper-book outside the Court.

(3.) It is settled that a Court cannot issue a writ, to itself. Certiorari does not go to a superior Court of record, like a High Court. Even the Supreme Court cannot issue certiorari to quash a judicial order of the High Court--See N.S Mirajkar v. State of Maharashtra, 1967 AIR(SC) 1 A judicial order passed by the Hon'ble the Chief Justice is a judicial order passed by this Court. Such an order cannot be impugned Under Article 226 of the Constitution in this Court. The present petition is, in my opinion, not competent in so far as it seeks to quash the order of the Hon'ble the Chief Justice.