DHANBAD BAR ASSOCIATION HAVING Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This interlocutory application has been preferred seeking impleadment of intervenor - Sri Bijender Kumar as respondent no. 3.

(2.) Mr. Sumeet Gadodia has appeared on behalf of the proposed intervenor and the application preferred by the proposed intervenor has been vehemently opposed by Mr. Indrajit Sinha, learned counsel appearing for the petitioner.

(3.) It has been submitted by Mr. Sumeet Gadodia, learned counsel appearing for the proposed intervenor that the present writ application preferred by the petitioner Dhanbad Bar Association is not maintainable as the General Secretary representing the Association has ceased to be so on account of his tenure having come to an end. Mr. Gadodia has also referred to various instances by which the office bearers of the Dhanbad Bar Association had acted in haste with respect to allotment of the chambers to various members by a pick and choose method and in fact 33 persons have been allotted in the ground and first floor of the building which has not yet been completed. He has also submitted that the petitioner was also one of the aspirants for a chamber for which he has deposited the allotment amount of Rs. one lac, but ignoring his case other persons have been allotted chambers. Mr. Gadodia has also submitted that several members of the Dhanbad Bar Association including the proposed intervenor had participated in the general body meeting which had unanimously nominated the members to constitute the election committee so that the entire election process is held in a fair and proper manner. He therefore, on the above grounds has prayed that this intervention application be allowed and the proposed intervenor be arrayed as respondent no. 3 in the writ application.