GOBICHETTIPALAYAM ASSOCIATION Vs. BAR COUNCIL OF TAMILNADU

JUDGEMENT

(1.) THE petitioner is an association of advocates practising in Gobichettipalayam and they have come up with the above writ petition challenging a resolution dated 17.7.2010 passed by the respondent, refusing to recognise the petitioner association in terms of Section 13 of the Tamilnadu Advocates' Welfare Fund Act, 1987.

(2.) HEARD Mr.A.K.Kumarasamy, learned counsel for the petitioner and Mr.S.Y.Masood, learned counsel appearing for the respondent.

(3.) UPON their removal from the primary membership of the association, the members of the petitioner association lost their right to use Bar room, library and toilet facilities. Therefore, the expelled members formed an independent association by name Gobichettipalayam Advocates' Association and got it registered under the Tamilnadu Societies Registration Act on 4.8.2009. That association is the petitioner herein. After registration, the petitioner association made an application on 10.12.2009 to the respondent to recognise them in terms of Section 13 of the Tamilnadu Advocates' Welfare Fund Act, 1987. But, the said application was rejected by a resolution dated 17.7.2010 passed by the respondent. Aggrieved by the said resolution, the petitioner has come up with the above writ petition.