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DISTRICT BAR ASSOCIATION DEHRADUN versus ISHWAR SHANDILYA & ORS

Citation: [2023] 3 S.C.R. 508 · Decided: 20-04-2023 · Supreme Court of India · Bench: M.R. SHAH · Disposal: Disposed off

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Judgment (excerpt)

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508
SUPREME COURT REPORTS
[2023] 3 S.C.R.
[2023] 3 S.C.R. 508
508
DISTRICT BAR ASSOCIATION DEHRADUN
v.
ISHWAR SHANDILYA & ORS.
(M.A. No. 859 of 2020)
In
(SLP(C) No. 5440 of 2020)
APRIL 20, 2023
[M. R. SHAH AND AHSANUDDIN AMANULLAH, JJ.]
Advocates/Bar Associations โ€“ Grievance Redressal Committees
(GRC) โ€“ Constitution of โ€“ Held: No member of the Bar can go on
strike and/or abstain himself from court working โ€“ If the member of
the Bar has any genuine grievance or the difficulty being faced
because of the procedural changes in filing/listing of the matters
and/or any genuine grievance pertaining to misbehave of any
member of the lower judiciary they can very well make a
representation and it is appropriate that their genuine grievances
are considered by some forum so that such strikes can be avoided
and members of the Bar who might have genuine grievances like
above may ventilate their grievances โ€“ Therefore, all the High Courts
to constitute Grievance Redressal Committee in their respective High
Courts which may be headed by the Chief Justice and such a
grievance redressal committee be consisting of two other senior
Judges, one each from service and one from the Bar to be nominated
by the Chief Justice as well as the Advocate General, Chairman of
the Bar Council of the State and President of the High Court Bar
Association โ€“ High Court may also consider to constitute the similar
Grievance Redressal Committee at the District Court level โ€“
Application disposed of.
CIVIL APPELLATE JURISDICTION: M.A. No. 859 of 2020 in
SLP (C) No. 5440 of 2020.
From the Judgment and Order dated 28.02.2020 in SLP (C) No.
5440 of 2020 of the Supreme Court of India.
Ajai Kumar Bhatia, Adv. for the Petitioner.
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509
Manan Kumar Mishra, Sr. Adv., Ms. Radhika Gautam, Ms. Anjul
Dwivedi, Byrapaneni Suyodhan, Ms. Tatini Basu, Kumar Shashank,
Sanjay Rastogi, Advs. for the Respondents.
The Order of the Court was passed by
M. R. SHAH, J.
1. Present application has been preferred by the Bar Council of
India for appropriate direction for constitution of Grievance Redressal
Committees (GRC) for redressal of grievances of Advocates/Bar
Associations at different levels as submitted in affidavit dated 15.09.2021
including directions to all the High Courts to constitute the suggested
โ€œGrievance Redressal Committeesโ€ for the States as well as Districts
and Taluka courts within their respective territorial jurisdiction.
2. Shri Manan Kumar Mishra, learned Senior Advocate and
Chairman of the Bar Council of India submitted that in order to check
and control the frequent strikes, boycotts, Bar Council of India has already
filed affidavit in M.A. No. 859/2020 arising out of SLP (C) No. 5440/
2020 on 15.09.2021. The Council has suggested various measures for
controlling the strike/abstention and has suggested the mechanism of
redressal of the grievances of Advocates/Bar Associations at all levels.
He has submitted that the Bar Council is of the firm view and opinion
that the illegal and unreasonable strikes and boycott are always bad and
the Bar Councils can never approve or encourage such practices. It is
submitted that however, in a meeting of Chairmen/Office Bearers of all
the State Bar Councils held, the Bar Council of India and all the
representatives of the lawyers were of the unanimous opinion that there
should be a grievance redressal mechanism available to Advocates at all
levels from the Talukas/Muffasils/District Courts, High Courts where
the members of the Bar could vent their grievances. It is submitted that
many a times, members of the Bar might have very genuine grievances
and due to non-resolving of such genuine grievance, the members of the
Bar go on strike. It is submitted that therefore, if the genuine grievance
of the members of the Bar like any dissatisfaction because of the
procedural changes in filing or listing of the matters in High Courts or
District Courts in the respective States or any grievance pertaining to
misbehave of any member of the lower judiciary or any other serious
grievance against judicial officers can be ventilated before the Grievance
Redressal Committees so that the members of the Bar who are also
DISTRICT BAR ASSOCIATION DEHRADUN v. ISHWAR
SHANDILYA & ORS.
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SUPREME COURT REPORTS
[2023] 3 S.C.R.
part of the justice delivery system may feel that their genuine grievances
are heard and ventilated by some forum.
3. Having heard Shri Manan Kumar Mishra, learned Senior
Advocate an

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