HASMUKHBHAI KANTILAL BHATT Vs. BAR COUNCIL OF GUJARAT

JUDGEMENT

(1.) By way of the present writ-application under Article- 226 of the Constitution of India, the writ-applicant herein seeks to challenge the election held on 16/2/2022 of the Baroda Bar Association for various posts, more particularly election held for the post of President of the Association as also the election of the Baroda Bar and declaring the respondent No.3 as President of the Baroda Bar Association pursuant to the declaration of the election's result on 19/12/2022. The writ-applicant herein was one of the two candidates contesting for the post of President of the Baroda Bar Association in the election held for the year 2022-2023 on 16/12/2022.

(2.) The respondent No.1 - Bar Council of Gujarat is having control over the Bar Association Election held in the State of Gujarat and is therefore supervisory authority of the respondent No.2 being the Election Committee/Officer i.e. the Chief Election Officer. The respondent No.3 is the successful candidate having been appointed as President pursuant to the election held of the Baroda Bar Association wherein the respondent No.3 came to be declared as the successful candidate for the post of President.

(3.) Brief facts leading to the filing of the present writ- application read thus :-