MS. INDIRA JAISING Vs. SUPREME COURT OF INDIA

JUDGEMENT

(1.) The practice of having a distinguished class of senior pleaders with considerable status and experience in India can be traced back to legal practice in the United Kingdom. This category is said to have originated in the 13th century, as a distinguished class of senior pleaders known as Serjeants-at- Law. In the 18th century, selection in another such category, known as King's/Queen's Counsel became a matter of honour and a recognition of professional eminence.

(2.) The designation of Senior Advocates in India is a privilege awarded as a mark of excellence to advocates who have distinguished themselves and have made a significant contribution to the development of the legal profession. It identifies advocates whose standing and achievements would justify an expectation on the part of the clients, the judiciary, and the public, that they can provide outstanding services as advocates in the best interest of the administration of justice.

(3.) Presently, the designation of Senior Advocates in India is provided by Sec. 16 of the Advocates Act, 1961 (hereinafter referred to as the 'Advocates Act'), wherein advocates are classified in two categories, namely as a 'Senior Advocate' and 'Advocate'.