K N MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) This petition has been filed by an advocate practising in this Court for a direction upon the respondent U. P. Avas Evam Vikas Parishad (hereinafter referred to as the 'Parishad') to make payment of the professional bills of the petitioner along with interest.

(2.) It has been stated in the petition that the petitioner had been appointed as a counsel for the Parishad by the letter dated 24th July, 1996 and after his appointment as counsel the petitioner conducted many cases for which he submitted bills to the Parishad but payment was not made. This compelled the petitioner to send letters to the Parishad for making the payment but the Parishad failed to make the payment. In the supplementary-affidavit filed by the petitioner it has also been stated that the petitioner was informed on telephone that his name has also been removed from the panel of lawyers of the Parishad though no communication in writing was sent to him.

(3.) We have heard Sri K.N. Mishra, advocate in person and have perused the materials available on record. The basic issue that needs to be considered is whether a writ petition can be entertained for claiming the aforesaid relief.