- (1.) We have heard learned counsel appearing for the petitioner. Mr. Ajeet Bhandari appears for the Bar Council of India.
(2.) This writ petition, filed in public interest, raises an important question of law for the welfare of the Advocates practising in the Courts of law, Tribunals and other Forums in the State of Rajasthan, which, in turn, raises an important issue of public interest.
(3.) As the issues raised by the Advocates many a times spill out of the Bar Associations and affect the working in Courts, considering the recent agitation of the Advocates in the State of Rajasthan, on account of which judicial work in the State was disturbed for more than two months, we find that the issue raised in this writ petition require urgent attention of the Court.;