ASHOK BHUSHAN,J. - (1.) These appeals have been filed against the common judgment dated 17.07.2018 of the High Court of Delhi in Letters Patent Appeal NO.365/2018 and other connected LPAs. Letters Patent Appeals were filed by the appellant aggrieved by common judgment dated 06.07.2018 of learned Single Judge in Writ Petition(C)No.2142 of 2016 (State Bar Council of M.P. vs. Bar Council of India & Ors.) and Writ Petition (C) No.2215 of 2016 (Sunil Gupta vs. Bar Council of India & Ors.). Learned Single Judge vide its judgment dated 06.07.2018 disposed of the writ petitions with certain directions.
(2.) The brief facts of the case necessary to be noted for deciding these appeals are: State Bar Council of Madhya Pradesh held the elections for its constituent members in the month of MayJune, 2014. After declaration of the result notice dated 09.06.2014 was issued for holding the first meeting of newly elected members on 29.06.2014. Agenda for the meeting to be held on 29.06.2014 was to conduct the elections for the various offices and the Committees of the State Bar Council of Madhya Pradesh including the office of its representative member in the Bar Council of India. In these appeals we are concerned only with one Agenda item which is to the following effect: " PartB Serial No.1: Discussion, consideration and decision regarding the election of the representative member of the Bar Council for the Bar Council of India."
(3.) Pursuant to notice dated 09.06.2014, a meeting was held on 29.06.2014, which was presided over by the Advocate General of the State of Madhya Pradesh and was attended by all the 25 members of the State Bar Council of M.P. In the meeting, one Shri Rameshwar Neekhra was elected as Chairman.;