AIROnline 2020 Kar 949

Karnataka High Court

Hon'ble Judge(s): Abhay S. Oka , C.J. AND B. V. Nagarathna , J

Constitution of India , Art.226— Karnataka State Advocates Welfare Fund Act (2 of 1985) , S.16— Public interest litigation - Financial assistance to lawyers - Relief from welfare Fund can be granted to members under Act of 1983 but only on cessation of practice - Central and State Govt. are in situation of cash crunch and supporting marginalized sections of society who are in large numbers and who are deprived of even daily food requirements as result of COVID-19 - No writ can be issued to Govts. - But BCI (Bar Council of India) as well as KSBC (Karnataka State Bar Council) can approach State or Central Govt for financial assistance - To financially assist advocates who have put more than 10 years of practice, KSBC can appeal to senior members of Bar to make donations so that amount so collected can be utilized for extending benefit to other members of Bar who are not covered by scheme which is being implemented by KSBC. (Para 9 11 14) .....