R KAARUPPAN Vs. BAR COUNCIL OF TAMIL NADU

JUDGEMENT

(1.) THIRU R. Kaaruppan, an elected Member of Bar Council of Tamil Nadu seeks to issue a Writ of declaration declaring the enrollment conducted by respondents 1 to 7 as non-est and void and consequentially order for re-enrollment of all the 1167 advocates.

(2.) THE case of the petitioner is briefly stated hereunder: according to him, he is an elected Member of Bar Council of Tamil Nadu. On 23-11-2005 he saw a letter dated 18-11-2005 addressed by the Secretary, Bar council of Tamil Nadu, first respondent herein, to the Chairman and all the members of the Bar Council stating that an enrollment function was going to be held on 23-11-2005 and that the Chief Justice of the Madras High Court had consented to address the newly enrolling advocates.

(3.) IN an enrollment ceremony, only the Enrollment Committee members had some role to play. The Chairman, Vice-Chairman and the representative to All India bar Council had no role to play. But they were called to speak. One single advocate, giving the go bye to the undertaking given by senior advocate to present the candidate and move his enrolment, moved the enrollment of all the 1167. He came to know that the second respondent was the Chairman of the enrollment Committee and respondents 6 and 7 were members of the Committee. He was wondering how and when the so-called enrollment committee was formed. How could any such committee act without the same being approved etc. , could venture to conduct enrollment. Assuming that the formation of the enrollment committee is valid, and taking that it was formed only on 21st November, it is farfetched to believe that the said committee was able to scrutinize 1167 applications within two days time. The entire action of the constituting committees is grossly illegal. The parents, relatives and friends who had come to attend the ceremony, were put to great inconvenience the whole day.