KOSHRAM SAHU Vs. SECRETARIAT OF PRESIDENT OF INDIA

JUDGEMENT

(1.) The Petitioners are practicing Advocates of the State of Chattisgarh. In fact, Petitioner No. 1 has been the former Chairman of the Bar Council of the State of Chhattisgarh and the Petitioner No. 2 has been a member of the State Bar Council. They seem to be disturbed by the kind of position and status which has been given to the Advocate General of the State vis-a-vis the rank of precedence of persons or functionaries, especially in the State of Chhatisgarh.

(2.) It is the argument on behalf of the counsel for the Petitioners that since the Advocate General is universally treated as the leader of the Bar, therefore, it is their responsibility to ensure that the leader is given due respect in the warrant of precedence keeping in mind that he is a constitutional post holder and appointed as such.

(3.) Article 165 of the Constitution of India reads as under: