ABDUL AZEEZ Vs. ALAPPUZHA BAR ASSOCIATION

JUDGEMENT

(1.) ALAPPUZHA Bar Association by a resolution adopted in an extraordinary general body meeting held on 10-1-1992 resolved to remove 12 members from the Bar Association. The resolution Ext. Rl (b) describes them as retired hands. That resolution is under challenge in this original petition filed by the expelled members who seek a writ of certiorari or other appropriate writ or direction to strike down that, resolution.

(2.) BEFORE joining the Bar at Alapuzha, petitioners had been in service either under the Government of Kerala, the Government of India or public undertakings. They were duly enrolled as members of the first respondent Bar Association. The Alappuzha Bar Association was incorporated under S. 28 of the Travancore Companies Act. Art. 4 (1) of the memorandum of association stipulates that membership is open to all advocates and. pleaders entitled to practise in all or in any of the civil courts of Travancore and permanently residing within the jurisdiction of Munsiffs Court, Alappuzha. Petitioners are eligible to become members of the association.

(3.) NEITHER the membership in the Kerala Advocates Welfare fund nor the right of petitioners to practice law as an advocate on the roll of the Bar Council is in any way affected by the action taken against them. The expulsion from the membership of the Association does not violate any of the constitutional guarantees available to petitioners nor does it amount to violation of principles of natural justice.