The Division Bench of the Jharkhand High Court, comprising Justice Sanjaya Kumar Mishra and Justice Ananda Sen in the case of Bidesh Kumar Dan v UOI has issued notice to the Central government, the State government, the Bar Council of India and the Bar Council of Jharkhand to respond to the petition seeking life insurance for lawyers and medical insurance for lawyers and their dependents.
The petitioner has reportedly argued that lawyers work in difficult conditions, often risking their lives and health in the course of their work. Therefore, they should be provided with life and medical insurance to ensure their well-being and that of their dependents.
The Court expounded that “Let counter affidavit be filed by the Union of India, State of Jharkhand, Bar Council of India and the Jharkhand State Bar Council within four weeks’ time”.
The Court listed the matter on 26.06.23 for next hearing.
Case Details
Case:- W.P. (PIL) No. 1956 of 2021
Petitioner:- Bidesh Kumar Dan
Respondent:- Union of India and others
Counsel for the Petitioner - Md. Shadab Ansari
Counsel for the Respondent - Mr. Prashant Pallav
Coram: Justice Sanjaya Kumar Mishra and Justice Ananda Sen
Picture Source : https://commons.wikimedia.org/wiki/File:Jharkhand_High_Court.jpg
