PRATHAP P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the Secretary of the Kerala Advocate Clerks' Association attached to the Thrissur District Court, seeking the following reliefs:

(2.) Brief material facts for the disposal of the writ petition are as follows:

(3.) There are 400 members in the Clerks' Association attached to the Thrissur District Court and they were functioning in a room ad-measuring about 1150 Sq.ft. in the Collectorate building. The said facility was hardly sufficient and woefully inadequate to cater to the needs of the members of the Association. A new Court Complex was constructed 100 metres away to accommodate all the Courts functioning in various rented buildings in Thrissur city. Taking into account the large number of members of the Association, a space of about 4500 sq.ft. is necessary for the smooth and effective functioning of its members. The subject matter of allotting space to the Clerks' Association was in contemplation, however, feeling that it is at stake, the Association has approached this Court. In pursuance of the direction issued by this Court in Ext.P2 judgment in W.P. (C) No. 39583 of 2015 dated 23.12.2015, 1500 sq.ft. area was allotted to the Association in the new Court Complex. According to the petitioner, now, only 2650 sq.ft. area is available to the members of the Association to function, i.e., 1500 sq.ft. in the new Complex and 1150 sq.ft. in the Collectorate building. However, to the utter dismay of the members of the Association, they are asked to vacate the old rooms in the Collectorate building.