PATNA DISTRICT BAR ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this Public Interest Litigation petition, the Petitioner, Patna District Bar Association through its General Secretary, Mr. Jai Prakash Singh, District Court, Patna and one Sri Ashutosh Kumar, Advocate, Secretary, P.U.C.L., Bihar, have approached this Court for taking appropriate action against the strikers of the subordinate Civil Courts, represented by the Respondent No. 4, the Non-gazetted Employees Association, Bihar, Patna, and also prayed for issuance of appropriate writ or writs, order or orders, direction or directions against the Respondents No. 1, 2 and 3 i.e. the State of Bihar through the Chief Secretary, the Labour Secretary and the Labour Commissioner respectively, for making suitable arrangement for the proper functioning of the courts etc.

(2.) It is contended that became of the strike of the employees of the subordinate judiciary, total working of the Courts is paralyzed and even the bail applications under Section 167(2) of the Code of Criminal Procedure are not being disposed of causing great hardships to the accused persons and without any fault on their part they are being put behind the bar.

(3.) The petition is arguable.