T.M. MANJU Vs. BAR COUNCIL OF KERALA

JUDGEMENT

(1.) The writ petitioner in W.P.(C).No.6893 of 2026 is the appellant before us, aggrieved by the judgment dtd. 18/5/2026 of a learned Single Judge, dismissing her writ petition.

(2.) The brief facts necessary for disposal of this writ appeal are as follows:

(3.) While practicing as a registered Homeopath, the appellant decided to pursue a course in Law. She therefore cancelled the licence issued to her by the local authority to run her Homeopathic clinic and joined a 3 year Unitary LL.B course for the period from 2022 to 2025. After acquiring the LL.B degree, and after clearing the All India Bar Examination, she applied to the Bar Council of Kerala on 17/11/2025 for enrolment as an Advocate. Her application, when referred to the Enrolment Committee for consideration, was not considered by the said Committee because "she had not submitted the cancellation certificate of her Homeopathic registration issued by the Council of Homeopathic Medicine, Kerala State Medical Councils " [Ext.P17 proceedings]. The Committee deferred the consideration of her application to a later date when she was to submit the aforesaid cancellation certificate.