Pushpendra Singh Bhati, J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "(i) the impugned order dated 01.08.2018 (Annexure-9) passed by the respondent No.1 may kindly be declared illegal, arbitrary, unjust and malafide one and same may kindly be quashed and set aside. (ii) the respondents may kindly be directed not to interfere in the election of the Chairman, Vice Chairman and other office bearers of the Bar Council of Rajasthan. (iii) the respondent No.2 may kindly be directed to hold the election as per notification dated 27.07.2018. (iv) any other relief which the Hon'ble Court considers just and proper in the facts and circumstances of the case may be passed in favour of the petitioners."
(2.) This petition was filed today and the same day's permission was granted by this Court, looking into the urgency of the matter.
(3.) Brief facts of this case, as noticed by this Court are that the elections of the members of the Bar Council of Rajasthan were held on 28.03.2018 for electing 25 members of the State Bar Council. The results of such elections of the State Bar Council were declared on 03.06.2018. However, there was an interim order granted by the Election Tribunal No.3 of the Bar Council of India, and therefore, the related notification was kept in abeyance.;