ANIL PRATAP SINGH Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) These are two writ petitions pertaining to the motion of no confidence brought against the Chairman of the Bar Council of Uttar Pradesh and the procedure to be adopted therefore.

(2.) The first petition has been filed by the Chairman, Sri Anil Pratap Singh questioning the legality of the resolution made by the U.P. State Bar Council dated 26.11.2016 wherein a motion of no confidence is said to have been made against the Chairman and for quashing of the order dated 11.11.2016 passed by the Chairman of Bar Council of India in Revision No. 77 of 2016 as also for quashing of the order dated 24.11.2016 made on the interlocutory application in Revision No. 77 of 2016 by the Chairman of Bar Council of India.

(3.) The second writ petition has been filed by three members of the U.P. State Bar Council with the prayer that the notification published in Official Gazette dated 27.4.2016 containing the resolution/decision of the Bar Council of India dated 21.2016 be quashed. With the further prayer that the said notification may not be enforced and be declared as ultra vires. Lastly it has been prayed that a writ of mandamus be issued directing the respondents to frame the rules in consonance with the democratic structure enumerated in Advocates Act, 1961 in the matter of appointment and removal including a motion of no confidence against office bearers of Bar Councils.