The Allahabad High Court has in one abashing order, directed State Bar Council of Uttar Pradesh to take disciplinary action against striking lawyers at Uttar who continuously abstained from work between from February 5th, 2020, to January 5th, 2022.
The single-judge bench of Justice Rohit Ranjan Agarwal's order was in line with the Supreme Court observation wherein it was held that the strikes by Lawyers are illegal and judicial work cannot be stopped and hampered at the instance of the lawyers.
The Court's order was in one contempt plea wherein the petitioner had approached the High Court with contention that the Tehsildar posted in Budhanpur (District Azamgarh) Shakti Singh had failed to comply with a Court's writ order dated January 10, 2020.
The reason for the same as the Court found was abstinence from work every date from February 5th, 2020, to January 5th, 2022.
"Not even on a single occasion, the lawyers in Tehsil- Budhanpur, District- Azamgarh had permitted the court to proceed and perform judicial work."
The Court noted that no proceedings for contempt can be initiated against opposite party as he is not at fault due to the fact that lawyers at Tehsil- Budhanpur are not permitting the court to function properly.
"This Court finds that where mandamus is issued for concluding the proceedings under the U.P. Revenue Code expeditiously by writ Court, the orders could not be complied with, due to the fact that the lawyers practising mostly in tehsils are not permitting the court to function regularly and smoothly."
Read Order Here:
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