YASH PAL SAPRA Vs. LAWYERS CHAMBERS ALLOTMENT COMMITTEE

JUDGEMENT

(1.) PRESENT writ petition has been filed primarily challenging the order dated 22nd January, 2014 passed by respondent No.1 - Lawyers Chambers Allotment Committee as well as praying for allotment of a chamber at Rohini Courts complex. The relevant portion of the impugned order dated 22nd January, 2014 reads as under: -

(2.) MR . Mahipal Singh Rajput, learned counsel for the petitioner stated that even though the petitioner fulfilled the criteria of ten cases and fifty appearances at Rohini Courts, he had not been allotted a chamber. He submitted that since the petitioner fulfilled the requirements as mentioned in the application form, he should have been allotted a chamber.

(3.) MR . Rajput also relied upon a judgment of this Court in W.P.(C)5231/2012 Krishan Dutt Sharma vs. Saket District Court Lawyers Chambers Allotment Committee and Ors. wherein it has been held as under: -