ASHOK AIREN Vs. FARMER WELFARE AND AGRICULTURE DEPARTMENT

JUDGEMENT

(1.) By this writ petition preferred under Article 226 of the Constitution of India, the petitioner has sought for the following reliefs:-

(2.) This Writ Petition has been filed by the petitioner, who is an advocate, claiming payment of bills allegedly due to be paid to him for his appearance as a counsel for the respondents in various writ petitions and writ appeals.

(3.) A preliminary objection has been raised by the learned counsel for respondents No.2 to 5 as regards maintainability of the petition submitting that the relief as claimed for by the petitioner cannot be granted to him in a Writ Petition under Article 226 of the Constitution of India and that for the said relief, the petitioner ought to approach the Civil Court. Reliance has been placed on the decisions of the Apex Court in Improvement Trust, Ropar Vs. S. Tejinder Singh Gujral and Others, 1995 SUPP (4) SCC 577, New India Assurance Co. Ltd. Vs. A.K. Saxena, 2004 (1) SCC 117, Vijay Kumar Shukla Vs. State of Uttar Pradesh and Others (W.P. (C) No.217/2018) decided on 10/7/2023, K.N. Mishra Vs. State of Uttar Pradesh and Others 2006 SCC OnLine All 334, Mr. T.S. Prakash Vs. State of Karnataka and Others (W.P. No.9526/2019) decided on 1/2/2021 and Shafi Ibrahim Kazi Vs. State of Maharashtra and Another (W.P. No.953/2019) decided on 19- 07-2024."