R MUTHUKRISHNAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Revision Application has been filed to review the order dated 21.03.2008, passed on the preliminary question, which was framed for consideration.

(2.) The petitioner is a practising Advocate appearing in person filed the said Writ Petition designed as a Public Interest Litigation praying for issuance of a Writ of Declaration to declare the Direct Benefit Transfer scheme for Liquefied Petroleum as inconsistent with public law and the constitutional requirements.

(3.) On 17.03.2014, the Writ Petition was listed for admission and the petitioner appearing in person appeared with his robes. The Court questioned him as to whether he being the petitioner in the Writ Petition and appearing in person would be entitled to argue with his robes. The petitioner insisted that he is an Advocate enrolled with the Bar Council of Tamil Nadu and in terms of the Rules framed under the Advocates Act, he is duty bound to wear Bands and Gown while appearing and therefore, stated that he is entitled to represent the matter with his robes. On such insistent, this Court framed the following preliminary question for consideration:-