The Advocates Association, Bangalore has written to the Chief Justice of the Karnataka High Court seeking aid for the Advocates in need facing financial crunch due to closure of Courts in wake of COVID-19 pandemic.
It was mentioned in the letter that many Lawyers are unable to afford timely meals and this had even prompted one Lawyer in the state to commit suicide.
The Association has informed the CJ that through a donation drive, they had managed to pay a sum of ₹5,000 to 700 Lawyers who were struggling to make ends meet.
The CJ though has been told that this amount was not adequate for their sustenance. In further efforts, they have given a representation to the Central and the State Government requesting to provide financial aid to Lawyers, which has yet not received any response.
Thus the AAB has now requested the CJ, Abhay S Oka to pay an eye to the financial difficulties being faced by Lawyers and take into account their dire need of aid in this miserable and crushing time.
Calling the CJ as Karta of the Judicial Family comprising of Lawyers and Judges, the lette pleaded:
"The governments have not budged and it is private persons such as senior counsels and lawyers who have come forward to help. Sir, in our moment of crisis, we have no one other than the head of this great institution of the judiciary to which every member of the Bar belongs to look up to. You are the Karta of this family of Lawyers and Judges and it is you who all of us believe can save the lawyers from starvation."
Read Letter Here:
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