DHCBA assures Delhi HC: Fund for a needy member of Clerk’s Association [Read-Order]

On 23^rd June 2020, The Delhi High Court Bar Association has assured the Delhi High Court that it would expeditiously examine the aspect of setting up a fund to provide aid to the needy members of the Court's Clerks' Association.

Delhi High Court Bar Clerks Association filed a petition under Article 226 of the Constitution of India seeking order or direction to the Respondents to form a Rs.5 crore fund for the welfare of the clerks who are members of the Petitioner Association, as to ensure that subsistence during the period of COVID-19 lockdown.

Counsel  appearing on the behalf submits “that on account of the ongoing pandemic of COVID-19, the 3500 members of the petitioner/association are finding it very difficult to survive during this grim period when their employers, who are Advocates practicing in this Court, are not in a position to pay them any salary because of insufficient availability of work.”

He further submits that in any event, since the DHCBA has already set up a COVID Relief Fund, out of collections received from members of the Bar, for rendering assistance to Advocates in need, there is no reason to deny creation of a similar fund to help these clerks during this difficult period, especially since they are assisting these very advocates in discharging duties before this Court

Mr.Mohit Mathur, President of the Delhi High Court Bar Association, assures the Delhi High Court that the Bar Association will expeditiously examine the aspect of setting up a separate fund to provide aid to needy members of the petitioner association as well.

The court stated that the “The members of the petitioner association serve a crucial role and are so intrinsically linked to the work discharged by the Bar that they are indispensable to the smooth functioning of this entire institution”.

Adv.Satyakam, assured the court, he will obtain instructions regarding the outcome of the representations claimed to have been made by the petitioner.

The Matter is scheduled for the next hearing on 1^st July 2020.

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