R.INDIRAJITH Vs. THE CHAIRMAN

JUDGEMENT

(1.) By consent, the Writ Petition itself is taken up for hearing.

(2.) The Writ Petition is filed, challenging the order of the respondent dated 29.08.2016 as published in the website stating the remarks as ''SSLC/HSC Private'' and to quash the same and to consequently, direct the respondent to allow the petitioner to join and complete the three years LL.B., Degree Course.

(3.) When the matter was taken up for hearing, The Secretary, Bar Council of India, 21, Rouse Avenue, Institutional Area, New Delhi -110 002 and The Secretary, Bar Council of Tamil Nadu, Bar Council Building, High Court Campus, Chennia -104 were suo -motu impleaded as respondents 2 and 3.