- (1.) Heard Sri Sunil Kumar Tripathi, Advocate in person and Sri Ashish Mishra, learned counsel for respondents.
(2.) Petitioner, a practicing Advocate in this Court, has filed this writ petition under Article 226 of Constitution of India challenging notification dated 20.05.2019 issued by Registrar General of this Court under Section 16(2) of Advocates Act 1961 (hereinafter referred to as 'Act, 1961') designating 75 'Advocates' as 'Senior Advocates' with effect from 18.05.2019.
(3.) Facts, in brief, giving rise to the present writ petition are that petitioner obtained degree of L.L.B. from Banaras Hindu University and thereafter registered with Bar Counsel of Uttar Pradesh vide Enrollment No. U.P. 607 dated 12.03.1977. He claims that since then he is continuously practicing in this Court. However, he was registered as Member of High Court Bar Association on 15.01.2001.;