(1.) On a memo filed by the learned Judge-Commissioner, after the conclusion of the elections to the State Bar council on 4-3 2011, I passed an order on 8-3-2011, invalidating all the votes polled in the District Court campus at Nagercoil and at Padmanabhapuram. Aggrieved by the said order, the Presidents of the Nagercoil and Padmanabhapuram Bar Associations have come up with the above applications seeking to recall the said order.
(2.) I have heard Mr. V. Selvaraj, learned Counsel appearing for the applicant in A. No. 1600 of 2011, Mr. S. Muthuraman, learned Counsel appearing for the applicant in A. No. 1628 of 2011, Mr. S. Prabhakaran, learned Counsel for the first Respondent-Plaintiff, Mr. S.Y. Masood, learned Counsel for the Bar Council of Tamil nadu, Mr. K. Venkatakrishnan, learned Counsel for the Bar Council of India and Mr. Elephant G. Rajendran, the fourth Defendant appearing in person.
(3.) To recapitulate, the last election to the Bar Council of Tamil Nadu was held on 20.9.2005 and the Council was constituted on 12.10.2005. The term of office of the State Bar Council expired on 11.10.2010, in terms of the provisions of Section 8 of the Advocates Act, 1961. By virtue of a resolution bearing Resolution No. 77/2010, passed by the Bar Council of India, in its meetings held on 22nd and 23rd August 2010, the term of office of the Bar Council of Tamil Nadu was extended for a period of 6 months with effect from 12.10.2010, in terms of the Proviso to Section 8.