K.R.RAMESH Vs. BAR COUNCIL OF KERALA

JUDGEMENT

(1.) THE writ petition is filed by the petitioner seeking to quash Ext.P6 and to direct the respondent-Bar Council to admit and enroll the petitioner on rolls as an Advocate pursuant to his application for enrolment.

(2.) THE stand taken by the Bar Council going by Ext.P6 is that on a preliminary scrutiny of the application it is found that an appeal is pending before this Court against the appellate order dated 01/03/2012 confirming the penalty of dismissal from service in respect of the misconduct found proved.

(3.) HEARD the learned counsel for the petitioner and the learned Senior Counsel for the Bar Council.