The Division Bench of the Chhattisgarh High Court comprising Chief Justice Arup Kumar Goswami and Justice Gautam Chourdiya in the case of Sana Meman & Another Versus State of Chhattisgarh & Others has issued notice to the State Government and Bar Council of India in a plea related to fixed stipend for junior Advocates.
Reasoning and Decision of the Court
One of the two petitioners is a practising advocate and other one is final year law student of 5 year integrated Course. The Petitioners had filed a PIL to pray for directing the respondents No.1 and 2 to frame suitable rules / scheme regarding payment of stipend to junior Advocates practicing in the State.
The Court issued notice to State Government of Chhattisgarh and Bar Council of India which will be returnable in 10 weeks.
Advocate Praveen Das appeared from the petitioners side, while AAG Meena Shastri represented the State.
Case Details
Case: - WPPIL No. 59 of 2022
Petitioner – Sana Meman & Another
Respondent - State of Chhattisgarh & Others
Judge: Chief Justice Arup Kumar Goswami and Justice Gautam Chourdiya
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