Advocates Act, 1961 – Sections 16 and 23(5) – – Classification of advocates and the mechanism to grant seniority to advocates is not based on any arbitrary, artificial or evasive grounds – Such a classification is a creation of the legislature, and there is a general presumption of constitutionality, and the burden is on the petitioners to show that there is a clear transgression of the constitutional principles – something which they have miserably failed to discharge
SUPREME COURT OF INDIA FULL BENCH MATHEWS J. NEDUMPARA AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul, C.T. Ravikumar and…