Nityanand, Advocate vs The Union Of India
2022 Latest Caselaw 4192 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5639 of 2020
     ======================================================

Nityanand, Advocate Son of Late Budhan Singh Permanent resident of Village- Prataptand, P.S. Bhagwanpur, Dist.- Vaishali, prestly resides at Mohalla- Sheopuri, Professor Colony, P.S.- Shashtrinagar, Dist.- Patna, Mobile No. 9431430725.

... ... Petitioner/s Versus

1. The Union of India Through the Secretary, Welfare Department, Government of India, New Delhi.

2. The State of Bihar Through the Chief Secretary, Government of Bihar, Patna.

3. The Principal Secretary Welfare Department, Government of Bihar, Patna.

4. The Chairman Bar Council of India, New Delhi.

5. The Chairman Bihar State Bar Council, Patna.

6. The President Co-ordination Committee, Advocate Associations, Patna High Court, Patna.

... ... Respondent/s

====================================================== Appearance :

     For the Petitioner/s   :     Mr.Satish Kumar Sinha, Advocate
     For the Respondent/s   :     Mr.

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.5639 of 2020 dt.02-08-2022

We are of the considered view that the issue raised

herein can be easily agitated before the appropriate authority,

which in this case is not only the Bihar State Bar Council, Patna

but also the Principal Secretary, Welfare Department,

Government of Bihar, Patna.

We are hopeful that the endeavour of the petitioner of

seeking assistance for the members of the legal fraternity who Patna High Court CWJC No.5639 of 2020 dt.02-08-2022

had been enrolled during the time of Covid-19 would be

addressed adequately by the appropriate authority.

In this view of the matter, petition stands closed.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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