AKHIL S.KUMAR Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) This matter has some connection to an earlier writ petition, namely W.P.(C)No. 41493/2023, which was considered by this Court and a judgment delivered.

(2.) Compendiously, the petitioner seeks that he be allowed to enroll himself as an Advocate on the rolls of the Bar Council of Kerala, in the ensuing ceremony on 17/12/2023. He says that he could not apply within time because, the results of his qualifying examinations were delayed by the Kerala University; but that he has now obtained all his Mark Lists, as also Provisional Degree Certificate, which has already been verified by the said University. He, therefore, prays that, as an exceptional case, he be allowed to take part in the enrollment.

(3.) Sri.Thomas Abraham - learned Standing Counsel for the 5th respondent - University, submitted that the petitioner "™s Certificates have been verified and has been found to be genuine.