SUJATA RAI VIJ Vs. HONBLE CHIEF JUSTICE

JUDGEMENT

(1.) Sujata Rai Vij, a practising Advocate of this Court has filed the present petition to restrain the Chamber Allotment Committee and Chief Justice of Delhi High Court from jointly allotting Chamber No-130 to Shri D.N. Sawhney alongwith her and to strike down the Rule No. 36 of the Chamber Allotment Committee Rules, 1980.

(2.) Shri R.M. Tufail, learned Counsel for the petitioner, has been heard at length by us. He contended before us that Rule No. 36 of the Chamber Allottee Committee Rules, 1980 is arbitrary and that the said rule is not implemented honestly and correctly since its insertion and is being used only to harass the petition.

(3.) In order to consider the said submission of the learned Counsel for the petition it is necessary to mention here that after the construction of the Lawyers' Chambers within the compass of the Delhi High Court, Rules regarding the allotment of the said lawyers chambers were framed in the year 1980 under the title of Delhi High Court Lawyers Chambers (Allotment and Occupancy) Rules, 1980. When the said Lawyers Chambers were constructed the strength of the members of the Bar was not so high and there was also not much demand for getting the lawyers chambers and in view of the same the rules were framed and the relevant rules are Rule Nos. 6, 7 & 8, which read as under:-