BABUL CHANDRA MITRA Vs. CHIEF JUSTICE

JUDGEMENT

(1.) In out opinion this application cannot succeed. The grievance of the petitioner seems to be that in spite of his compliance with all the requirements, that are necessary under the Bar Council Rules of the Patna High Court for being enrolled as an Advocate, the High Court refused his application for enrolment and that without assigning any reason. We think that a complete answer to this contention is furnished by the proviso to Section 9(1) of the Indian Bar Councils Act, which states expressly that the rules.

(2.) Mr. Ghose's contention in substance is that the proviso to Section 9(1) of the Indian Bar Councils Act is itself void as conflicting with the fundamental right guaranteed under Article 19 (1) (g) of the Constitution, and that it does not come within the protection afforded by Clause (6) of that Article. It may be stated at the outset that under Section 8 of the Indian Bar Council Act, no person is entitled as of right to practise in any High Court, unless his name is entered in the roll of the Advocates of that Court maintained under the Act. Under Section 9 of the Act, the Bar Council can certainly frame rules with the sanction of the High Court to regulate the admission of persons as Advocates. The proviso mentioned above however makes it quite clear that there is an overriding power in the High Court to refuse admission to any person at its discretion in spite of these rules. The vesting of power even in an unfettered form in the High Court to exercise discretion in the matter of enrolling Advocates, who would be entitled to practise before it, does not, in our opinion, amount to an unreasonable restriction. Such discretion will have to be vested in some body, and no other or more appropriate authority could be thought of, except the High Court itself.

(3.) Mr. Ghose argues that even if the discretion could be vested in the High Court, it will be unreasonable on the part of that Court to exercise such discretion without giving an opportunity to the person, who is affected by its adverse order, to say what he had to say in answer to the allegations, which weighed with the High Court in refusing admission to him. To this, it may be replied that the rule itself does not say that the High Court is to exercise such discretion without giving any notice to the person, whose application is going to be refused. As a matter of fact, it is to be normally expected that the High Court would give notice to the person, whose application for enrolment is before it for consideration and give him an opportunity to explain anything that might appear against him before it rejects his application. We cannot say, therefore, that the rule is 'per se' unreasonable and hence void.