PANKAJ SHARMA Vs. BAR COUNCIL

JUDGEMENT

(1.) HEARD Sri L.P. Nathani, learned Senior Advocate assisted by Sri Amit Bhatt on behalf of the petitioner and Sri Alok Singh, Senior Counsel assisted by Sri Gopal Narain on behalf of respondent no. 1 and Sri M.S. Pal on behalf of the respondent no. 2.

(2.) BY the present writ petition, the petitioner has prayed for quashing the resolution no. 6 passed by the Bar Council of Uttaranchal in its meeting on 23rd October, 2004 at Haridwar contained in annexure 4 to the writ petition.

(3.) BRIEFLY stated, according to the case of the petitioner after being enrolled as an Advocate of the Bar Counsel of UP being enrollment no. UP 03117 of 1992 he is practicing as Advocate at District Court at Pithoragarh. After the creation of the State of Uttaranchal, he has submitted an application for transferring his name to State of Uttaranchal. His name was transferred and entered in the voter list, 2004 which was prepared by the Bar Council of UP for the purpose of the election of the members of the Bar Council of Uttaranchal.