M THIRUNAVUKKARASU Vs. CHAIRMAN, BAR COUNCIL OF INDIA; BAR COUNCIL OF TAMIL NADU AND PUDUCHERRY; SPECIAL DISCIPLINARY COMMITTEE

JUDGEMENT

(1.) The petitioner has come up with the above writ petition, challenging an order of suspension passed by the Bar Council of India.

(2.) Heard Mr.M.Ajmal Khan, learned Senior Counsel, appearing on behalf of Mr.G.Prabhu Rajadurai, learned counsel for the petitioner. Mr.M.Subash Babu, learned counsel, takes notice for the first respondent, the Bar Council of India.

(3.) By a detailed order passed by the Chairman of the Bar Council of India on 22.09.2015, a group of 15 Advocates were placed under suspension, pending an enquiry into serious allegations of misconduct against the Advocates. It is against the said order of suspension, that the petitioner, who got elected as the President of the Madurai Bench of the Madras High Court Advocates Association, has come up with the above writ petition.