C Vs. BAR COUNCIL

JUDGEMENT

(1.) A public officer convicted for accepting illegal gratification in respect of his official duty under sec. 110 and under sec. 120 read with sec. 34 of the Indian Penal Code has invoked our extraordinary jurisdiction under Article 226 of the Constitution of India in order to seek a direction calling upon the Bar Council to enroll him as a member of the Bar without waiting for the lapse of the period of 2 years after his release from imprisonment as enjoined by sec. 24A of the Advocates Act 1961 (Does 2 years waiting make him suitable for enrollment as a member of the Noble Profession is a question which causes mental turmoil to which me will give sent in passing after a for moments).

(2.) Sec. 24A may now be placed under spotlight:

(3.) Subject to the aforesaid observations the petition is rejected. Petition rejected.