IRSHAD ALI,J. - (1.) Under challenge in this petition is the order dated 30.7.2017 passed by the then Chairman, Bar Council of Uttar Pradesh, Allahabad (hereinafter referred to as the Bar Council). The petitioner has also made a prayer for declaring the minutes of the meeting of the Bar Council dated 29.7.2017 and the e-mail communication dated 3.8.2017 thereof as null and void. A further prayer has been made for quashing of the charge-sheet served upon him (Annexure - 4 to the petition) and to allow him to continue to function as the Secretary of the Bar Council. We have heard Sri Shashi Nandan, Senior Counsel and Sri Anoop Trivedi on behalf of the petitioner, Sri Amit Kumar and Sri Pradeep Kumar, learned counsel for the Bar Council and the Special Committee headed by the Advocate General respectively.
(2.) The respondents No.3 and 4 are parties by name. We have not considered it appropriate to call upon them to participate in the proceedings in the personal capacity as the matter can be decided even without their assistance specially when no relief has been claimed against them. Learned counsel for the contesting parties have agreed for final disposal of the writ petition at the stage of admission even in the absence of counter affidavit as the necessary facts can be verified from the record of the Bar Council which is before the Court. The petitioner was appointed and working as the Secretary of the Bar Council.
(3.) The Executive Committee of the Bar Council is said to have passed a resolution on 23.5.2017 that his services be terminated after giving a month's notice as his services are temporary. On the basis of the aforesaid resolution, the Bar Council appears to have passed a resolution on 29.7.2017 suspending the petitioner and instituting a disciplinary inquiry against him. The then Chairman of the Bar Council is said to have issued an order dated 30.7.2017 suspending the petitioner and the said order was uploaded on 3.8.2017 on the official website of the Bar Council through e-mail of the then Chairman.;