SURENDRA KHATRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These petitions arise out of common background. They have been heard together and are being disposed of by this common judgment. For convenience we may refer to the facts as stated in Civil Writ Petition No. 5268/2021.

(2.) The petitioner No. 1 possesses the qualification of LLB and LLM from the Jai Narain Vyas University, Jodhpur. He has completed his LLB degree course in the year 2012 and is enrolled as an Advocate in the Bar Council of Rajasthan on 14/7/2012. Since then, he claims to be regularly practicing as an Advocate at Jodhpur.

(3.) Likewise, petitioner no. 2 possesses the qualification of LLB which he completed in the year 2012 and is enrolled as an Advocate in the Bar Council of Rajasthan on 28/8/2012 and since then he claims to be practicing regularly as an Advocate at Jodhpur.