ASHOK PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Application for permission to appear and argue in person is allowed.

(2.) The petitioner is an Advocate and thus is supposed to be well versed in law. He seeks to contend that as per his interpretation of Article 217 of the Constitution, a person who may have been enrolled with a State Bar Council and subsequently shifted practice in the Supreme Court is ineligible to be appointed as a Judge of that Court. It is his say that four names have been recommended in the list of recommendation from the Allahabad High Court of lawyers practicing in the Supreme Court. He further states that in last three years, six such persons have been appointed. He refers to some letters released by the President of the Supreme Court Bar Association seeking out a case for appointment of lawyers practicing in the Supreme Court to different High Courts and seeks to contend that this has an imprimatur of this Court. He further seeks to contend that this Court has given some cognizance to the fact that the lawyers practicing in this Court may be better than the lawyers practicing in the High Court.

(3.) In the end he also contends that by reason of the interpretation he sought to make of Article 217(2) of the Constitution the current matter ought to have been posted before a Constitution Bench. We have given the full say to the petitioner though on a bare reading of the petition it is meritless and complete wastage of judicial time. The reading sought to be put to Article 217(2) of the Constitution would amount to saying that the Supreme Court is not one of the Courts from which lawyers can be appointed to the High Court. The method of recommendation envisages the Collegium of the High Court to recommend the name consisting of the Chief Justice and the two senior most Judges, whereafter the Government inputs, including the IB obtained and the Supreme Court Collegium of the first three Judges after obtaining inputs from the consulting Judges takes a call. There is nothing in the Constitution which provides the prohibition for lawyers practicing in the Supreme Court to be appointed as a Judge of the High Court. In fact every lawyer is enrolled with the Bar Council of a particular State.