KARNATAKA STATE BAR COUNCIL Vs. H SUBRAMANYA JOIS

JUDGEMENT

(1.) The 1st respondent herein was the petitioner in the writ petition; he sought the quashing of the Resolution of the Appellant-Bar Council dated 26-6-1983 whereby the Bar Council resolved to refer to its Disciplinary Commitee a complaint dated 10-2-1982 received by the Bar Council against the petitioner. The petitioner also sought the quashing of the two orders of the Disciplinary Committee, whereby the objections of the petitioner against the enquiry were overruled.

(2.) We are not concerned with the merits of the complaint against the petitioner. Question involved is purely one of law, as to the period of limitation governing the disposal of a complaint lodged with the Bar Council.

(3.) Complaint was lodged with the Bar Council, against the petitioner on 10/02/1982; after calling for the remarks of the petitioner, the Bar Council resolved to refer the complaint to the Disciplinary Committee on 13-2-1983 (an year after the receipt of the complaint); according to the petitioner, the complaint had to be disposed of within one year of the receipt of the complaint by the Bar Council and, therefore, on 13/02/1983 it had no competence to refer the complaint to the Disciplinary Committee. This objection of the petitioner was rejected by the Disciplinary Committee, once on 12-12-1983 and again on 25-12-1983. Hence the writ petition.