SANJAY JAIN Vs. BAR COUNCIL OF DELHI

JUDGEMENT

(1.) This is a writ petition challenging -

(2.) On March 20, 1998 elections to the Bar Council of Delhi were held by the Special Committee appointed by the Supreme Court of India. Petitioners and respondents 2 to 24 were declared elected as the members of the Bar Council of Delhi.

(3.) On May 21, 1998, the members of the newly consti- tuted Bar Council of Delhi elected the Chairman and Vice-Chairman thereof. That apart various members were elected to the several committees of the Bar Council of Delhi. On May 27, 1998 by a resolution of the Bar Council of Delhi adopted by circulation and signed by eighteen members thereof, the first petitioner was appointed as its Honorary Secretary. By a subsequent resolution dated July 17, 1998 adopted by circulation and signed by fourteen members of the Bar Council of Delhi, the first petitioner was removed from the post of Honorary Secretary. By the same resolution Shri Surya Prakash Khatri, a member of the Bar Council of Delhi, was appointed as the Secretary in place of the first peti- tioner. On the same date few members requisitioned the meet- ing of the Bar Council of Delhi for July 22, 1998, to con- sider the following resolutions/agenda:-