M. RAMACHANDRAN Vs. CHAIRMAN, LAW ADMISSIONS

JUDGEMENT

(1.) The short question involved in this writ petition is whether a student can be denied admission to the Three Year LL.B. Course in the Tamil Nadu Dr.Ambedkar Law University only on the ground that he cleared the Higher Secondary Examination 5/6 years after his Secondary School Leaving Certificate Examination without going to any recognized school, for attending Classes XI and XII.

(2.) The Advocates Act, 1961 was enacted to amend and consolidate the law relating to legal practitioners and to provide for the constitution of Bar Councils and an All India Bar.

(3.) section 4 of the Advocates Act, 1961 (hereinafter referred to as "the said Act") provides for constitution of the Bar Council of India consisting of members, as specified in the said Section. The functions of the Bar Council of India are enumerated in Section 7 of the said Act, which is set out herein below: