- (1.) BY the Court.- Heard Sri M.D. Singh Shekhar, learned Senior Advocate and Sri D.P. Singh for the petitioner. Sri V.C. Misra, learned Senior Advocate has. appeared for the respondent Nos. 3 and 6.
(2.) WITH the consent of learned counsel for the parties, this writ petition is being disposed of finally. By this petition, the petitioner has prayed for quashing the resolution dated 12.9.2008 passed by the High Court Bar Association. A mandamus has also been sought for restraining the respondents from acting adversely to the petitioner in any manner in pursuance of the impugned resolution. Another mandamus has also been sought for restraining the respondents No. 3 to 5 from co-opting or for holding the election for the post of Vice President held by the petitioner.
(3.) THE brief facts giving rise to this writ petition are; the petitioner was elected as Vice President of the High Court Bar Association on 12.3.2008. A resolution is claimed to have been passed on 12.9.2008 by the High Court Bar Association removing the petitioner from the post of Vice-President and also from the primary membership which has been challenged by the petitioner.;