BHUPENDRA KUMAR JAIN Vs. Y S DHARMADHIKARI

JUDGEMENT

(1.) This is a petition under Articles 226 and 227 of the Constitution.

(2.) The petitioner is an Advocate practising in the High Court of Madhya Pradesh at Jabalpur and is as such a voter having a right to vote at the elections of the Madhya Pradesh State Bar Council (hereinafter referred to as 'the Council'), The elections of the members of the Council were held on 4-5-1974 and the result was published by the Secretary of the Council (respondent No. 2) on 4th June, 1974 vide Annexure A. Respondents 3 to 22 were declared duly elected and their names were published in the Madhya Pradesh Gazette, dated 21st June, 1974.

(3.) The petitioner has challenged the election of respondents Nos. 3 to 22 as contrary to law on the following, among other grounds :