Delhi Judicial Service Association Vs.
Union of India & Ors [1997] INSC 545 (7 July 1997)
K.
RAMASWAMY, D.P. WADHWA
ACT:
HEADNOTE:
O R D
E R By our Order dated May
5, 1997, we ordered
constitution of a Committee of three advocates, namely, S/Shri P.P.Rao, Harish
Salve and Arun Jaitley, learned senior counsel of this Court. The Committee was
requested to visit the Tis Hazari Courts and to submit a report on the vacant
rooms for being handed over, if directed by this Court, to the High Court for
establishing the Courts. Pursuant to the above direction, the members of the
Committee visited the premises on 8th May, 1997 (instead of 4th July, 1997, the date given for inspection) and have given the report.
The report indicates that Room Nos. 346, 347, 354-A, 354-B, 359, 156, 145, 361,
361-B, 361-C, 361-D, room adjacent to Room No.361, 274-A and 274-B are vacant.
Though heir report also indicate that Room No. 348 is vacant, in view of the
assertion made by Mr. D.N. Goburdhan that this room is being used by the Tehsildar,
we direct that Room No.348 may be retained by the Revenue Department and rest
of the rooms be handed over to the Registrar of the High Court within six weeks
from today. On so being handed over, the District Judge of the Tis Hazari
Courts should submit a report to the High Court on amount required for setting
up the courts in the above rooms within four weeks from the date of taking the
possession. The Registrar of the High Court is directed to place the matter
before the Administrative Committee dealing with it. The learned Judges dealing
with it are requested to finalise the estimate and then the learned Chief
Justice is requested to submit it to the Government for appropriate
administrative and financial sanction. The NTC is irected to give the requisite
sanction within four weeks from the date of the receipt of the report.
Thereafter,
the Registrar is directed to hand it over to the CPWD for establishing the
courts in the above rooms, which would have them completed within two months
thereafter.
The
Writ Petition is accordingly ordered.
Ms. A.
Subhashini, learned counsel appearing for the High Court is directed to serve
the notice by dasti to Mr. Arvind Kumar Sharma, learned counsel who is
appearing for the Railway Administration for obtaining the necessary
instructions. List the matter after two weeks in this behalf before a Bench of
which Hon'ble Mr. Justice D.P. Wadhwa is a member.
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