ALAN BENNY Vs. BAR COUNCIL OF KERALA

JUDGEMENT

(1.) This Writ Appeal is submitted by the petitioner challenging the interim order passed by this Court in the Writ Petition by which the petitioner, who seeks enrollment with the respondents, was permitted to be enrolled in the next enrollment to be conducted by the 1st respondent - Bar Council of Kerala, subject to the condition that the petitioner produces a receipt for the fees paid by him to get his SSLC, Plus Two, Degree and LLB Certificates verified by the concerned Authorities and University.

(2.) The challenge raised by the petitioner against the interim order is confined to the condition imposed to produce the receipt for the fees paid by him for verification of the certificates referred to above. This contention is raised by the petitioner by placing reliance upon Ext.P8 order (in the Writ Petition), passed by the Hon'ble Supreme Court in WP(C)No.82/2023.

(3.) On perusal of the aforesaid order, it is seen that there is a specific direction issued by the Hon'ble Supreme Court to the effect that all Universities and Examination Boards shall verify the genuineness of the educational certificates without charging any fee for the purpose of verification. It is also directed that the requisitions made by the Bar Council shall be carried out without undue delay and the reports of verification shall be submitted expeditiously.