ANIL KUMAR LAL Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) The instant writ petition is for direction in the nature of mandamus to the respondent-authority to make payment of the lawful and legal admitted dues of the petitioner. Submission on behalf of petitioner is that he is a practising Advocate in the District at Ranchi and was attached as a Junior Counsel to late Shri Sureshwari Prasad Akhouri, Senior Advocate since 1969.

(2.) Senior Advocate was engaged on behalf of Central Coalfields Limited to contest Civil, Criminal and Revenue cases on its behalf. Rs. 550/- per case per appearance was fixed in the District Court as well as the Tribunal at Ranchi and the fees for the Junior Counsel i.e. the petitioner was Rs. 40/- per case per appearance in the District Court as well as the Tribunal.

(3.) The first set of bills submitted by Shri S.P. Akhouri alongwith the Junior Counsel fee is demonstrated vide letter dated 27th November, 1987, copy of which is Annexure-1.