BANSHIDHAR BAUG Vs. ORISSA HIGH COURT

JUDGEMENT

(1.) Both these writ petitions have been filed by four Advocates. They have put in several years of practice in the High Court and other Courts. They aspire to be conferred with the designation of "Senior Advocate". While the process of conferring designation of "Senior Advocate" was on in accordance with Rule-6 of High Court of Orissa (Designation of Senior Advocate) Rules, 2019 ("2019 Rules" for short), the Hon'ble Full Court conferred designation of "Senior Advocate" on five Advocates, who are Opposite Party Nos. 5 to 9.

(2.) Being aggrieved by such action of the Hon'ble Full Court, both these writ petitions have been filed with the following prayers ;

(3.) Brief fact of the case is as follows :-