Gujarat High Court

Gujarat High Court: The Division Bench of Aravind Kumar, CJ. and Ashutosh J. Shastri, J. allowed a writ petition which was filed seeking for a direction to fill up the post of Presiding Officer in Debt Recovery Tribunal-I, Ahmedabad contending inter-alia such vacancy violates the legal rights of the petitioner, bankers/lenders, borrowers, guarantors and other stake holders.

Petitioner, an advocate contended that he is a certified Chartered Accountant, Company Secretary and has also undertaken many specialized courses such as Certified Fraud Detection and Forensic Accountant, International Financial Reporting Standards, Concurrent Bank Audit etc. As there was no Presiding Officer posted to DRT-I, petitioner herein had filed a writ petition contending that not only the litigant public but also the advocates are facing utmost difficulty.

The Court noted that Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training Secretariat of the Appointments Committee of the Cabinet had issued a notification whereby decision in respect of appointments approved by the Committee of Cabinet for filling up the posts of Presiding Officers in various Debt Recovery Tribunals including DRT-I at Ahmedabad came to be circulated but said notification has not crystallized by way of appointment being made to DRT-I.

The Court relying on Supreme Court Advocates-on-Record Assn. v. Union of India, (1993) 4 SCC 441 reiterated that Right to speedy justice is enshrined under Article 21 of the Constitution of India. The Court explained that litigants whose matters are before DRT-II would be able to get the relief at the hands of DRT-II, whereas litigants who are similarly placed and seeking reliefs by filing the petition, which is pending before DRT-I, are not able to get the relief namely, their applications or petitions are getting adjourned from time to time for want of Presiding Officer and thereby depriving them of their legitimate right to speedy justice.

The Court pointed out that Additional Solicitor General of India had made statement before this Court on 13-06-2022 that process for filling up the vacancy of the Presiding Officer, DRT-I is under way and shortly it is coming to an end and if necessary, steps would be taken to issue office orders for making in-charge arrangement but the assurance given to this Court has not crystallized by way of any such steps having been taken or order having been issued.

The Court consequently allowed the petition directing the respondent to conclude the process for appointment of the Presiding Officer in DRT-I, Ahmedabad, expeditiously and at any rate within an outer limit of two months. Till such time, the respondent was directed to issue appropriate notification for placing Presiding Officer, DRT-II, Ahmedabad, with additional charge of Presiding Officer, DRT-I, Ahmedabad, forthwith.

[Nipun Praveen Singhvi v. Union of India, 2022 SCC OnLine Guj 828, decided on 21-06-2022]


Advocates who appeared in this case :

Mr Vishal J Dave and Ms Hiralu Mehta, Advocates, for the Applicant; 1

Mr Siddharth Dave, Advocates, for the Opponent 1.


*Suchita Shukla, Editorial Assistant has reported this brief.

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