The Chairman of the Bar Council of Tamil Nadu and Puducherry, P. S. Amalraj requested the Chief Secretary of Tamil Nadu to issue directions to all the police officers of Tamil Nadu concerned to ensure essential excess of the advocates to Courts and to their offices during the lockdown time period.
The Government of Tamil Nadu announced that there will be a complete lockdown in the State from May 10- May 24 as a precautionary measure to curb the spread of COVID-19. P. S. Amalraj argued that:
“the functioning of the Judiciary and Courts have been exempted. The Judiciary includes Judges, Courts, and Advocates and hence the advocates being part of Judiciary they may not be restricted to access their office and Courts during the lockdown and they may be permitted to access their office freely.”
In pursuance to that:
“We request your good self to issue appropriate directions to all the police officers of Tamilnadu concerned to ensure that the lawyers may be given is ensured access to the courts and their offices to represent the cases during lockdown period.”
He also assured that the Advocates will comply with all the other advisories and notifications issued by the State of Tamil Nadu.
Read Letter@LatestLaws.com
Picture Source :
