The case involves Shri Mahesh Chandra Gupta a practicing advocate who filed a Writ Petition under Article of the Constitution before the Allahabad High Court on He challenged the appointment ... of Respondent no as an Additional Judge of the Allahabad High Court arguing that Respondent no was not eligible for such an appointment The petitioner claimed that Respondent no lacked the basic eligibility qualification specifically that he had not practiced as an advocate for at least ten years in the Allahabad High Court and did not hold a Judicial Office in a judicial service subordinate to the Allahabad High Court The original petition focused solely on the ground of lack of eligibility with additional grounds regarding suitability and the consultation process raised later through supplementary affidavits On the Allahabad High Court directed the production of the Record of the Proceedings