HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- MISC. BENCH No. - 10426 of 2013 Petitioner :- Ram Naresh Yadav Respondent :- Mahanibandhak, Allahabad High Court, Allahabad & Others Counsel for Petitioner :- Satish Kumar Mishra,Ashish Kumar Mishra,Vijay Prakash Mishra,Vikas Sarswat Counsel for Respondent :- Manish Kumar, Subhash Chandra Pandey Hon'ble Devi Prasad Singh,J.
Hon'ble Vishnu Chandra Gupta,J.
Heard learned counsel for the petitioner and Sri Manish Kumar, learned counsel for the respondents no.1 and 2.
Inspite of representations submitted by petitioner, the respondent-High Court has not held examination of advocate's clerk in pursuance of mandatory provisions contained in Allahabad High Court Advocates' Clerks (Registration and Conduct) Rules, 1997.
It has been submitted by learned counsel for the petitioner that more than 5-6 years have passed but no examination has been conducted though under the Rules 1997, the examination is to be held every year in the month of June.
Petitioner, who is a lawyer's clerk, is suffering from in action on the part of the respondents.
Sri Manish Kumar, learned counsel appearing for the respondent-High Court is directed to receive instruction as to why examination has not been held in compliance of statutory mandate of the Rule in question and in case not held, let a decision be taken to hold examination and in case, the decision is taken for holding the examination, status report be also submitted by the next date.
List in the 1st week of December, 2013.
Order Date :- 7.11.2013 akverma