LOKESH PAREEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In "Ex-Capt. Harish Uppal versus Union of India and Anr. 2003 (2) SCC 45, Apex Court has held that lawyers have no right to go on strike or to give a call for boycott of Courts. Calls given by Bar Association or Bar Council for such purpose cannot require the Court to adjourn the matters. In "Krishnakant Tamrakar vs The State of Madhya Pradesh" decided by the Apex Court on 28/3/2018. The Apex Court has held that strike by advocates is in violation of law laid down by the Apex Court and the same tantamounts to contempt. The Apex Court has further held that the office bearers are liable to be removed from the office for passing resolution for strike. In view of the judgment of Apex Court in Ex.Captain Harish Uppal vs. Union of India and "Krishnakant Tamrakar vs. The State of Madhya Pradesh", since the advocates are abstaining from work since 21/5/2018, this Court deems it proper to pass order on merits.