SUPREME COURT OF INDIA

Before:- S. Saghir Ahma and K.T. Thomas, JJ.

Writ Petition (Civil) No. 371 of 1998. D/d. 17.8.1998.

Mohan Lal Gupta - Petitioner

Versus

Union of India - Respondent

For the Appellant :- Mr. Alok Singh, Mr. Janardan and Mr. V.B. Joshi, Advocates.

For the Respondent :- Mr. Soli J. Sorabjee, A.G.I., Mr. N. Santosh Hegde, S.G.I., Mr. C.S. Vaidyananthan, Addl. S.C.G., Ms. Kamini Jaiswal and P. Parameswaran, Advocates.

For the Intervenor :- Amit Dhingra, Ms. Bina Madhavan and P.H. Parekh, Advocates.

For the Impleadment I.A. No. ..../98 in W.P. (C) No. 371/98 :- Mr. A. Sharan and Mr. Imtiaz Ahmed, Advocates.

Constitution of India, 1950, Article 32 - Writ - Considering importance of contention raised matter directed to be heard by larger bench.

[Paras 1 and 2]

JUDGEMENT

S. Saghir Ahma, J. - In view of the importance of the contention raised, we deem it fit that this matter be heard by a Bench of three Hon'ble Judges.

2. Learned Attorney General submits that he will be away from the country till 29th of this month. This can be submitted before the Hon'ble, the Chief Justice, for fixing the next date of posting.

3. I.A. No. . . . . of 1998 in W.P. (C) 371/98 taken on Board.

4. Let a copy of this application be given to learned Attorney General and the other counsel appearing in the matter, so that the applicant may also be heard.

5. W.P. (C) No. D11556/98, W.P. (C) No. 152/98 and W.P. (C) No. 399/98 may also be tagged with this petition.

W.P(C) No. D11556/98

COMMITTE ON JUDL.

ACCOUNTABILITY VS HON'BLE THE CHIEF JUSTICE OF INDIA & ANR

6. Tag with W.P.(C) No. 371/1998.

W.P(C) No. 152/98 (With I.A. in WP(C) 152/98)

R.K. SINGH VS UNION OF INDIA

7. Tag with W.P.(C) No. 371/1998.

W.P.(C) No. 399/98.

s.n. bhardwaj vs u.o.i. 7 ors.

8. Tag with W.P.(C) No. 371/1998.

Order accordingly.