PRAMOD KUMAR VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. S.P. Kale, learned counsel for the appellant. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for respondents No. 1 and 2.

(2.) The present appeal is preferred by the writ petitioner No. 3 against the judgment dtd. 1/2/2022 passed in WPS No. 42 of 2022 with regard to the finding recorded that he was not eligible to hold the post of President, District Commission, on the ground that he was not a practicing Advocate on the date of advertisement dtd. 15/7/2021.

(3.) Three questions were formulated by the learned Single Judge, which are as follows: