N MAHESWARAN Vs. MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) This Writ Appeal arises out of the order dated 03.10.2001 made in W.P.No.17137 of 2001, whereby while dismissing the Writ Petition, learned single Judge declined to forbear the Respondents from taking any action against the Appellant and preventing him from practising as Advocate pending consideration and disposal of the Petitioner's representation dated 24.1.2001 by the 1st Respondent.

(2.) The case of Appellant is that he has done B.A.Degree Course in Economics in Naesamani Memorial Christian College, Marthandam during the period 1983-1986 and the said College is affiliated to 1st Respondent - Madurai Kamaraj University. Further case of Appellant is that he passed B.A.Degree course from the said College and after obtaining B.A.Degree, he joined L.L.B. Course in B.M.S.College of Law under the Bangalore University, where he completed his L.L.B. Course and he got himself enrolled as an Advocate under the Bar Council of Tamil Nadu.

(3.) The 3rd Respondent Bar Association, Nagercoil issued a notice dated 17.04.2001 stating that the appellant and 3 others have obtained bogus degree certificates. Earlier, the appellant had filed W.P.No.12127 of 2001 seeking for a writ of mandamus directing the 3rd and 4th respondents from suspending and removing the appellant from membership of 3rd and 4th respondents and preventing him from practising as Advocate and the said Writ Petition was disposed on 03.08.2001 holding that the Bar Council of Tamil Nadu has not issued any order against the appellant and based on the communication of the Association dated 17.04.2001, the Appellant cannot seek any relief. In the said Writ Petition, interlia a direction was issued to the University to dispose of the representation of the appellant expeditiously within a period of four months.