- (1.) Heard, Sri Ashok Pandey,learned counsel for the petitioner and Sri S.B.Pandey, learned Additional Solicitor General of India is present for the opposite parties.
(2.) The petitioner, who claims himself to be an Advocate and scholar in the field of law, has approached this Court by means of the present writ petition and prayed for issuance of a writ of quo warranto with the following prayers:- "(i) Issue a writ of quo warranto thereby asking Sri Pinaki Chandra Ghose, the ex member of nation Human Rights Commission (respondent no.1) as to under what authority of law he is holding the office of Chairman of Lok Pal inspite of being ineligible to be appointed for any public office as per Section 6(3) of the Protection of Human Rights Act 1993. (ii) Issue a writ of certiorari thereby quashing the order/notification dated 19.03.2017 issued by Ministry of Personnel and Training, Government of Bharat after summoning the same from the concerned respondents through which Sri Pinaki Chandra Ghose has been appointed as the Chairman of the Lok Pal."
(3.) The writ petition has been filed on the ground that the Chairman of the Lokpal, who has been appointed by means of the notification dated 19.03.2019 and administered oath by the President of India on 23.03.2019, was working as member of National Human Rights Commission, when his name was considered for the said post. He was ineligible to be considered and appointed on the said post as provided under Section 6(3) of the Protection of Human Rights Act, 1993(hereinafter referred as the Act, 1993) and, therefore, his appointment as Chairman of the Lokpal is in express violation of the law.;