SHARLO GEORGE Vs. BAR COUNCIL OF KERALA

JUDGEMENT

(1.) The petitioner, a practicing lawyer who commenced her practice in the year 1994, is before this Court, seeking to challenge the proceedings by which she has been denied registration by the 2nd respondent herein under the Welfare Fund Scheme, with reference to the date of her original application filed in the year 1995.

(2.) The short facts necessary for the disposal of this writ petition are as follows:

(3.) It may straight away be noticed that when the petitioner began her practice, her name was shown as "Sharlo Abraham ", though after her marriage in the year 1991, her name was changed to "Sharlo George " as evidenced by Ext.P4 Gazette publication dtd. 14/6/1994.