CHILLAGUNDLA VENKATANARAYANA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) IN these two writ petitions the challenge is to the proceedings BCI:D:2942/2014 dated 21.6.2014 of Bar Council of India, directing the Andhra Pradesh Bar Council to continue to exercise power of disciplinary control and to enroll persons belonging to the State of Telangana as advocates. As the issue for consideration in both the writ petitions is the same, both writ petitions are disposed of by common order.

(2.) PETITIONER in W.P.No.17676 of 2014 is a practicing advocate in High Court at Hyderabad, enrolled in the State Bar Council of Andhra Pradesh (undivided) on 19.04.1995 bearing enrolment No.1352 of 1995. Consequent to the formation of State of Telangana, on 16.6.2014 petitioner submitted a representation to the Andhra Pradesh State Bar Council expressing his intention to opt to Telangana Bar Council from that date and requested to transfer his name to the rolls of the Bar Council of Telangana with effect from 16.6.2014 as per Section 34 (2) of Andhra Pradesh Re -organization Act, 2014 (Act 6 of 2014). No reply was given to the petitioner.

(3.) PETITIONER in W.P.No.24760 of 2014 was awarded LL.B. Degree in August, 2014. Petitioner intends to enroll as Advocate on the rolls of Bar Council of State of Telangana and practice as an Advocate in State of Telangana.