Devi Prasad Singh and Allah Raham, JJ. - (1.) THE Judge of Judges (Members of Bar) has approached this Court under Article 226 of the Constitution of India feeling aggrieved with the allotment list released by the registry prepared by a. committee of this Court allotting newly constructed chambers within the premises of Lucknow Bench of High Court of Judicature at Allahabad. The question cropped up for adjudication is; whether without notifying any criteria or procedure for allocation of chambers, the action of the committee can be held just and proper under the facts and circumstances of the present case? The brief facts of the case are discussed here as under: - Fifty four chambers have been constructed within the premises of Lucknow Bench of Allahabad High Court on the basis of finance extended by the State Government. After completion of chambers, a committee was constituted consisting of three Hon'ble Judges of this Court headed by Senior Judge of Lucknow Bench of Allahabad High Court. In pursuance to the decision taken by the committee applications were invited from the members of the bar. The various items as reflected from the format circulated by the registry inviting applications form the members of the Bar are reproduced as under: - - PROFORMA 1. Name of the applicant in the block letters -
(2.) FULL address of residence and office, if any - Date of enrollment and registration No. of Bar Council -
(3.) LENGTH of practice in High Court, Lucknow Bench, Lucknow -;