KARAN SINGH KARDAM Vs. CHAMBERS ALLOTMENT

JUDGEMENT

(1.) THE writ petitioner claims to be a practising lawyer at the District Court Karkardooma; having enrolled himself with the Bar Council of Delhi in the year 2006. He is aggrieved by the fact that seniority position assigned to him is at serial No.1091. He claims that the number should be 967. It affects him because 480 chambers constructed at District Court Complex at Karkardooma were to be allotted on the basis of seniority reckoned from the date membership of the District Court Bar Association was applied for. Since chambers were allotted on twin sharing basis 960 Advocates would be allotted a chamber and chamber allotment has reached seniority position No.980.

(2.) THE problem which petitioner faced was the requirement of filing an affidavit with proof of having practised after being enrolled as a lawyer at the Court complex. The petitioner filed an affidavit to said effect and claims having enclosed a list of cases in which he had appeared as a counsel. Receipt of affidavit is admitted but enclosure therewith containing the list of cases being received is denied.

(3.) THE petitioner has supplied the list of cases in which he appeared as a counsel as proof of he having practised as an Advocate since the year 2006.