Punjab and Haryana High Court: The Division Bench of Ritu Bahri, ACJ and Nidhi Gupta, J. has issued notice to Bar Council of India as well as Punjab and Haryana in a matter seeking payment of stipend/remuneration for young lawyers.
The said notice was issued after a representation made before the Court on 18-01-2024 with the mention of the Kerala Government inaugurating a scheme under which, lawyers below the age of 30 years having less than 3 years of law practice and annual income of less than Rs 1 lakh to be eligible to receive stipend/remuneration of Rs 3000.
The Court also highlighted that the said policy of the Kerala Government was not placed on record and asked the petitioners to do the needful and place the scheme on record.
[Vivek Tiwari v. Bar Council of India, 2024 SCC OnLine P&H 136, Order dated 22-01-2024]
Advocates who appeared in this case :
Advocates: Vivek Tiwari and Abhishek Malhotra