SUNITA RANI SHARMA Vs. DELHI BAR ASSOCIATION

JUDGEMENT

(1.) THIS appeal is directed against the order dated 06. 09. 2007 passed by the learned Single Judge dismissing the writ petition filed by the appellant on the ground that the grievances of the appellant should be raised before the appropriate forum and the said dispute should be allowed to be resolved through arbitration.

(2.) THE appellant herein filed a writ petition in this Court seeking for issuance of a direction to the Delhi Bar Association to hand over to her complete charge of the library as she allegedly was elected to the post of library In-charge on 29. 09. 2006.

(3.) THE appellant, who appears in person, has submitted before us that the learned Single Judge erred in holding that a writ petition under Article 226 of the Constitution of India is not maintainable against the Delhi Bar Association as, according to her, the Delhi Bar Association has failed to discharge statutory duties, which are cast upon them. She has also assailed the findings recorded by the learned Single Judge contending, inter alia, that the said findings are wrong and erroneous. She has specifically stated before us that the Constitution of the Delhi Bar Association does not permit resolution of dispute by filing a suit, but has fairly submitted that such disputes, if any, could be resolved through the process of arbitration, for which there is a specific provision in the said Constitution of the Delhi Bar Association.