February 24,2018:
Telangana High Court Advocates Association has issued a circular to all Advocates Associations in Telangana proposing to abstain from Court work on 1st and 2nd March, to protest against the various unaddressed issues.Circular calls out to Supreme Court and Central Government for their failure to address their demands on the issues such as judicial vacancies and absence of a Regular Chief Justice at High Court situated at Hyderabad for State of Telangana and State of Andhra Pradesh.
The Circular complains about Subordinate Courts being asked to dispose of cases pending prior to 2012.
Circular states as follows:
“Telangana High Court Advocates Association has taken a decision in its Executive Committee meeting that the problems of the Advocates in the state has not been meted out by the Hon’ble Supreme Court and the Union of India as such it was discussed to express our protest by ventilating our problems with filling of the vacancies of Judges in the High Court, as well as Subordinate Courts and not appointing regular Chief Justice to the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, pressing the Subordinate Courts all of sudden to dispose the pending cases prior to 2012 and continuation amendment of 41Cr.P.C., which is detrimental to the interest of the Advocate Community.”
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