MEENA A. JAGTAP Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) The instant Writ Petition has been filed invoking writ jurisdiction of this Court under Article 32 of the Constitution, seeking a direction for providing reservation for women in the Bar Associations in the State of Gujarat as well as the Bar Council of Gujarat.

(2.) As of now, we deem it appropriate to consider the matter only with respect to the High Court Bar Association and all the District Bar Associations in the State of Gujarat.

(3.) Vide order dtd. 31/1/2025, the High Court 's Bar Association at Ahmedabad and the Civil Court Lawyers ' Association were directed to be impleaded as party respondents for proper adjudication of the issue in question. On being impleaded, notice was issued to the newly added respondents on 17/3/2025.