RAVI S.DHAVAN - (1.) An outlying court within the judgeship of Bareilly Tahsil Aonla became vacant when its Presiding Officer was promoted and posted as an Additional Civil Judge, Gorakhpur on 7 -2 -1991. Two days before this the registry of the High Court already started processing the matter relating to the appointment of a Presiding Officer at this Court.
(2.) WHILE this matter was in progress a letter was received from the Bar Association, Aonla through its President, Patron and General Secretary drawing the attention of the High Court to the vacant court. The letter was received on 27 -2 -1991. It was placed before the Administrative Judge on the same day. On this the Administrative Judge made the following endorsement: '' "Registrar: Kindly take a notice of the void at the Munsif's Court Aonla and place your suggestions during the week of 4 March. Sd. R. S. D. 27 -2 -1991." The search for a successor for this court is on. In the meantime the District Judge, Bareilly, by a letter of 15 -3 -1991 intimated the Registrar, High Court, that the members of the Bar Association, Anola, have struck work and have locked up the Munsif's court since 13 -3 -1991, to press their demand for a Munsif's posting at Aonla.
(3.) THE General Secretary of the Bar Association met the Registrar, High Court, yesterday to present a representation of the Bar Association and seek a meeting with the Administrative Judge. The Registrar, High Court, on the representation of Bar Association made the following endorsement: "Hon™ble A. J. -5: A delegation of Bareilly Bar has come to meet your Lordship in this connection. The District Judge, Bareilly vide letter dated 15 -3 -91 has also informed that members of the Bar Association, Aonla have locked the court rooms at Aonla. Submitted. (Sd.) A.S. Tripathi Registrar 27 -3 -91". ;