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Karnataka High Court to direct State Government on bar association’s plea for loan.
Karnataka High Court to direct State Government on bar association’s plea for a loan.
A petition was filed in the Karnataka High Court by the Karnataka State Level Advocates Clerks Association seeking financial aid to the needy advocate’s clerk in the state. The petition emphasized the financial help be extended to the advocate’s clerk.
Earlier the bar association had sent a letter to the chief justice extending loans to the needy lawyers stating that this is a form of policy rather than charity. The letter was in reference to the current situation and mentioned that due to lack of day to day functioning of the court, many advocates have been affected.
This petition in Karnataka High Court was heard by the Division Bench of Chief Justice Abhay Shreeniwas Oka and Justice Ashok S Kinagi. During the hearing, the State Government clarified that around 5 crores were released to the Karnataka State Bar Council.
There was no mentioning of utilizing this amount to advocates clerk. On which the bench said, “By releasing an amount of Rs 5 crores, the State Government has accepted the need to render financial assistance to the members of the Bar. By that logic, the State Government must sympathetically consider the case of the Advocates Clerks.” They further even mentioned that if the state bar council is aiding its members in distress, then even advocates clerks should be addressed too as they too are a part of it, and also they might be facing problems due to these ongoing situations. It would be a violation of Article 14 of the above is not adhering.
The vice president of the Dharwad bar association mentioned the contributions by senior advocates which amounted to a total of Rs. 25000, on which the bench responded this amount as fairly less to cover around 40 advocate clerks and stated about the order passed by the bench in Advocates Association Bangalore were around Rs. 5000 each was extended to advocate clerks and requested the members contributing in the Dharwad bar association to follow the same.
Karnataka high court has directed the state government to form their decision by 19th august 2020. The matter is set to be heard next on 20th august 2020.
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