KARNATAKA STATE BAR COUNCIL Vs. P JANAKIRAM

JUDGEMENT

(1.) THIS writ appeal is directed against the order dated 29-10-1998 passed in W. P. No. 4235/1994 on the file of this Court.

(2.) THE brief facts of this case leading to the filing of this writ appeal may be stated as under :-The respondent herein as a member of the Karnataka Advocate Welfare Fund, filed an application for payment of retirement benefits under the Scheme. The appellants considered the application at Annexure A in the meeting held on 6-3-1993 and passed the following resolution in No. 41/92-93 at Annexure-B. "resolution No. 41/92-93 it IS RESOLVED to communicate the applicant that he is not eligible to the retirement benefits as he intends to continue practice and it is not the case of cessation of practice, hence, it is rejected. "

(3.) AGGRIEVED by the resolution at Annexure B the respondent Advocate preferred an appeal under Section 21 of the Karnataka Advocates Welfare Fund Act, 1983 (hereinafter referred to as the Act ). The appeal was disposed of on 18-9-1993 holding that the Trust Committee Resolution was correct and passed following resolution at Annexure D. "resolution No. 106/1993 dated 18-9-1993. "trustee committee Resolution is approved. Order to be passed accordingly. "