RAJESH KUSHWAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On a resolution passed by three different Bar Associations of this Court two at Principal Seat at Jodhpur and one at Jaipur Bench, all the lawyers have decided to abstain from work and remain on strike as a mark of protest against the decision taken by the Full Court for declaring two working Saturdays in every month.

(2.) The Hon'ble Apex Court in the case of Ex-Capt. Harish Uppal Vs. Union of India and Another reported in 2003 (2) SCC 45 has held that lawyers have no right to go on strike; or give a call for boycott; or not even a token strike. The Hon'ble Apex Court has further expressed that lawyers abstaining from work held litigants at ransom. The functioning and working of the Court cannot be allowed to stop particularly for the matters involving personal liberty of the persons languished in the Jails.

(3.) Three Bar Associations of Lawyers have expressed their opposition for designating two regular working Saturdays in every month. Some representations have been reportedly submitted by these Bar Associations for redressal of their grievances. A Committee has already been constituted vide order dtd. 6/1/2026 to look into the matter and submit its report for taking appropriate decision. The decision is still awaited.