RUPENDRA PERSHAD SAIGAL Vs. STATE

JUDGEMENT

(1.) This is a petition by Sri Ruprendra Pershad Saigal, B. A. LL. B. praying for his enrolment as an Advocate of the High Court of Judicature, Andhra Pradesh, without his being called upon to pay additional Stamp duty.

(2.) Sri Rupendra Pershad Saigal is a B, A., LL.B. of the Osmania University. He passed the Hyderabad Bar Council Examination in August, 1956 and completed one year of apprenticeship in the office of Sri Sadasiva Rao, an Advocate practising in the Hyderabad High Court. After completing his apprenticeship he enrolled himself as a First Grade Pleader under the rules framed under the Legal Practitioners' Act and was given a permanent sanad on a stamp paper of Rs. 500/-. Under the Hyderabad Bar Council Rules, he would have been entitled to be enrolled as an advocate of the Hyderabad High Court without paying any additional stamp duty but, by reason of the States Reorganisation Act, that High Court ceased to exist. The petitioner contends that he is entitled to be enrolled as an advocate of this High Court without paying the stamp duty of Rs. 625/-as prescribed by the Andhra Bar Council Rules.

(3.) The relevant provisions of the Bar Councils Act, and the rules made thereunder providing for the admission and enrolment of advocates may be read : Bar Councils Act. Section : 8:-