ANITA GUPTA SHARMA Vs. CHAMBER ALLOTMENT COMMITTEE

JUDGEMENT

(1.) The appellant has preferred this appeal under Clause 10 of the Letters Patent Act read with Sec. 151 of The Code of Civil Procedure, 1908, assailing the impugned judgment dtd. 14/10/2024 passed by the learned Single Judge in W.P.(C) No. 12611/2024.

(2.) Shorn of unnecessary details, the petitioner is a practicing advocate, stated to be engaged in legal practice at Saket District Courts Complex since 2010 and presently sharing Chamber No. 608 on double occupancy basis with her husband, Mr. Rajeev Kumar Sharma, who is also an advocate.

(3.) The grievance of the petitioner is that the Chamber Allotment Committee, constituted by the learned Principal District and Sessions Judge, South/respondent no. 3, has denied her the opportunity to secure re-allotment of the Chamber No. 103 despite pressing medical grounds inasmuch as not only that she is suffering from multiple ailments, but also for the fact that her husband suffered a brain stroke on 29/5/2022.