VISHVJEET Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The custodians of justice (Members of the District Bar Association, Barabanki) have turned into perpetrators of violence, which has led the petitioners to knock the doors of this Court to protect their Fundamental Rights by way of this writ petition under Article 32 of the Constitution of India.

(2.) The present writ petition under Article 32 of the Constitution of India, preferred by the petitioners, presents a sorry state of affairs with respect to the conduct of law professionals, particularly in the State of Uttar Pradesh.

(3.) The petitioners are contractual employees of a company, named, M/s. Skylark Infra Engineering Pvt. Ltd., and are permanent residents of the State of Madhya Pradesh. They were posted for toll collection duty at the Gotona Bara Toll Plaza on the Lucknow- Sultanpur Highway, in District Barabanki, Uttar Pradesh.