MUTHUVIJAYAN Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) The petitioner, who has passed 10th standard through regular schooling, +2 privately through State Board, a degree through college and then a BL degree through the Government Law College, Tirunelveli, has approached this Court informing that though he is eligible to enroll himself as an Advocate, his enrollment has not been permitted over a period of two years after his completion of BL course.

(2.) The matter has been adjourned on an earlier occasion by this Court on being informed that an issue, similar to the one raised in the present Writ Petition, is pending adjudication in W.P.No.30315 of 2017 and that the same has been referred to a Full Bench by the Hon'ble First Bench.

(3.) The issue which forms the basis of reference to a Full Bench in W.P.No.30315 of 2017 is a show cause notice and prohibitory notice to resolution No.184/2017, adopted by the Bar Council of Tamil Nadu, on 09.11.2017. The Hon'ble First Bench, in the order dated 29.11.2017 has observed: