DISTRICT BAR ASSOCIATION Vs. ISHWAR SHANDILYA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 25.09.2019 passed by the High Court of Uttarakhand at Nainital in Writ Petition (PIL) No. 31 of 2016, the District Bar Association, Dehrarun, through its Secretary, has preferred the present SLP. That by the impugned judgment and order, the High Court in the writ petition (PIL) filed by the private respondent herein has issued the following directions:

(2.) From the impugned judgment and order passed by the High Court, it appears that the Advocates in the entire District of Dehradun, in several districts of Haridwar and Udham Singh Nagar district in the State of Uttarakhand have been boycotting the Courts on all Saturdays for the past more than 35 years. As the strikes are seriously obstructing the access to justice to the needy litigants, respondent No. 1 was compelled to approach the High Court by way of Writ Petition (PIL). Having noted from the information sent by the High Court to the Law Commission that with respect to the State of Uttarakhand for the years 2012- 2016 showed that in Dehradun district, the Advocates were on strike for 455 days (on an average 91 days per year) and in Haridwar district it is 515 days (about 103 days per year), the High Court was of the opinion that on all such working days on account of strikes and the conduct of the Advocates in boycotting Courts, it has affected the functioning of the Courts and it contributes to the ever-mounting pendency of the cases, and therefore aforesaid directions have been issued by the High Court.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court, the District Bar Association, Dehradun has preferred the present SLP.