- (1.) Sri K.D.Nag, learned counsel for Union of India has informed this Court that the notice on behalf of opposite party no.1 was wrongly accepted in the Office of the Senior Standing Counsel and the same is being returned as Senior Standing Counsel has no authority to receive the copies of notice on behalf of opposite party.
(2.) The inherent essential characteristic to become an Engineer is to be intelligent; to become a Doctor is to be intelligent and diligent both; to become a Defence Officer one has to be brave and one who wants to become a member of Bar, has a responsibility towards the Society at large and towards the administration of justice is not less, a person has to inculcate all the above qualities. But nowadays, the people have adopted short cut methods to come in the limelight and one such method is filing Public Interest Litigation. Of and again, the Hon'ble Apex Court and this Court penned down in strongly worded sentences that member of the Bar while filing Public Interest Litigation should be more vigilant and cautious.
(3.) We are also of the considered opinion that whenever a member of the Bar files a writ petition in personal capacity his duty multiplies because he has to do homework first as a Client then as a professional. In the instant case the petitioners, who are four in numbers, are Advocates by profession.;