UDIT CHANDRA Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition is made by an Advocate of this Court challenging the constitutional validity of Rule 10 and part of Rule 55 of the Rules/ Constitution of the High Court Bar Association, Allahabad (hereinafter in short called as the ''Rules') insofar as it provides "only Ordinary Members who have put in 3 years of continuous Membership will be entitled to vote and participate in the election".

(2.) We have gone through the Rules and found that the High Court Bar Association, Allahabad (in short called as the ''Bar Association') came into force after the approval of the Registrar, Societies, Firms and Chits, Government of Uttar Pradesh. Therefore, the Bar Association is a society registered under the Societies Registration Act, 1860.

(3.) The petitioner wanted to cast vote in the election of the Bar Association immediately after becoming member in the month of July, 2009. According to him, he is a life member, who is to be separately treated from ordinary member.