Binod Kumar Roy, D.R.Chaudhary, JJ. - (1.) Following prayers have been made in this writ petition by the petitioner Smt. Suman Sinha, widow of Late Girish Shanker Sinha, Advocate, whose registration number was 169 of 1981, and who had died of heart attack on 16th July, 2000, as per the Death Certificate as contained in Annexure-1 : (i) to issue a writ, order or direction in the nature of mandamus directing Hon'ble the Chief Justice and the Registrar of this Court (arrayed as respondent Nos. 1 and 2 respectively) to consider the application (as contained in Annexure-4) filed for her appointment against any post in this Court in view of the proposal placed on 22.5.2000 before Hon'ble The Chief Justice by the President of High Court Bar Association of this Court at the time of his welcome address which he had also accepted. (ii) to issue a writ, order or direction In the nature of mandamus directing the respondents to frame rules and law in the interest of the dependants of the deceased Advocates. (iii) to issue a writ, order or direction in the nature of mandamus directing respondent No. 3, the U. P. Bar Council, to pay immediately a sum of Rs. 1,00,000 under Accidental Insurance Scheme and Rs. 50,000 for which the dependants of every Advocate are entitled.
(2.) Respondent No. 4 Is the High Court Bar Association. Allahabad, which has been sued through its President. Respondent No. 5 is the Union of India through Speaker. New Delhi. Respondent No. 6 is also the Union of India through its Central taw Minister, New Delhi.
(3.) In terms of order dated 2.6.2000, the petitioner has served respondent No. 3. It further appears that the petitioner of her own has also served respondent No. 4 by sending a copy of the writ petition under postal certificate on 22nd June, 2000 (the postal seal is not clearly legible).;