Supreme Court: While considering an application concerning representation of women members within State Bar Associations, the Division Bench of Surya Kant, CJI and Joymalya Bagchi, J., clarified its order dated 9-5-2025 and directed that 30% representation to be ensured for the women members within the Bar Associations shall apply to all the Bar Associations in the State of Gujarat.
It was directed that no distinction shall be made merely on account of nomenclature of a Bar Association.
On 9-5-2025, the Supreme Court directed that 30% posts of Executive Members along with that of ‘Treasurer’ of Gujarat High Court Bar Associations as well as all the District Bar Associations shall be exclusively earmarked/reserved for women advocates.
With the latest order, the Court has clarified that the afore-stated direction will apply for all Bar Associations of State of Gujarat.
[Meena A. Jagtap v. Bar Council of India, Miscellaneous Application No.2324/2025 in W.P.(C) No.819/2024, order dated 8-12-2025]
Advocates who appeared in this case:
For Petitioner(s) Mr. Anil Kumar Mishra, Adv. Mr. Aditya Jain, Adv. Mr. Navneet Jha, Adv. For M/S. J & D Law Offices, AOR
For Respondent(s) Mrs. Sumita Ray, AOR Ms. Disha Ray, Adv. Mr. Anurag Kumar, Adv. Mr. Kunal Narwal, Adv. Ms. Vanshika Singh, Adv.