RAJ KUMAR Vs. JHARKHAND STATE BAR COUNCIL

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India for the following reliefs: -

(2.) An interlocutory application (I.A. No. 5667 of 2025) has been filed challenging the result of the election held on 27/3/2025.

(3.) The petitioner is a lawyer and is a member of Chandil Sub Divion Bar Association and seeks cancellation of election as the said election having not been held in consonance with the model rules of Advocate Association.