KHUSHBU PARESHKUMAR VYAS Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) By way of present writ petition in the nature of Public Interest Litigation, the petitioners, who are Advocates practicing in this Court have prayed to establish effective creche / day-care centre in the building of this Court for infant children of those Advocates who are unable to take care of their infant children.

(2.) Learned advocate Mr. Hemang Shah appearing for the respondent No.1 has placed a communication dtd. 27/2/2023 address to Mr. P.A. Jadeja, President, Gujarat High Court Advocates' Association and would submit that such facilities would be available for infant children of Advocates on certain terms and conditions. Said communication is taken on record.

(3.) Learned advocate Mr. Aaditya Bhatt appearing for the petitioners as well as Mr. P.A. Jadeja, President of Gujarat High Court Advocates' Association are present in the Court. As per the submission made by them, the grievance which survives is with regard to monthly fees to be paid by the Advocates for availing such facilities, which is fixed at Rs.1800.00 per month as well as the fees to be paid before 5 th Day of each English Calender Month. It is further submitted that certain Advocates would not like to bring their infant children every day to the creche / day-care centre.