G RAJENDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) G. RAJENDRAN, party-in-person, claiming himself as the President of Madras High Court practising Advocates' Association, has filed this Writ Petition under Article 226 of the constitution of India, seeking for the prayer, as under :

(2.) THE circumstances, which led to the filing of this Writ Petition as a pro bono publico, according to the party-in-person, are as follows :

(3.) WE have heard Mr. G. Rajendran, party-in-person. He argued at length, on the basis of the guidelines laid down by the supreme Court in AIR 1994 SC 268 (Supreme Court Advocates-on-Record association v. Union of India ). Pointing out various paragraphs, he submitted that in view of the guidelines given by the Supreme Court relating to the undesirability of the political influence and nepotism, which should be discouraged, suitable directions may be issued by this Court to respondents 1 and 2, to follow those guidelines, given by the supreme Court. He would further point out that before deciding the appointments, the authorities concerned may consult the Presidents of various Advocates' Associations, senior Advocates and also the public, by giving suitable advertisements, mentioning the names of the persons, proposed to be appointed as Judges.