SAHASRANAMAN P. B. (ADV.) Vs. KERALA HIGH COURT

JUDGEMENT

(1.) This intra Court appeal is directed against the judgment dated 22/05/2017 passed by a learned Single Judge of this Court in W. P. (C) No. 21661 of 2016 whereby, the writ petition filed by the appellant was dismissed.

(2.) We have heard learned Senior Counsel Sri. P. Ravindran for the appellant and learned Senior Counsel Sri. N. N. Sugunapalan, assisted by Sri. C. S. Dias, learned counsel, for the respondent and with their consent, we are disposing of this appeal at this stage itself.

(3.) The writ petitioner / appellant is a practicing Advocate, who has about 33 years of standing at the Bar. On 29/08/2014, he gave his consent to be designated as a Senior Advocate. This Court considered the matter of designation of the appellant along with nine other proposals in a Full Court meeting held on 19/08/2015 where thirty two Honourable Judges were present. Upon consideration, the Full Court resolved to designate three advocates other than the appellant as Senior Advocates and consequently, in response to queries made by the appellant, this Court through the Registrar General on 30/09/2015 by Exhibit P3 informed the appellant that he had failed to secure two - third votes of the Honourable Judges present in the said meeting as required under R.6 of the Rules framed by this Court under S.16(2) of the Advocates Act, 1961 and hence, could not be designated as Senior Advocate by the High Court of Kerala.