SUNIL BHAUMIK Vs. BAR COUNCIL OF TRIPURA

JUDGEMENT

(1.) Challenge here is the decision of the Bar Council of Tripura rejecting the prayer of enrollment made by the petitioner, vide communication dated 23.02.2017, issued by the Secretary, Bar Council of Tripura, Agartala.

(2.) Brief facts of the case are as under:

(3.) Mr. T. Datta Majumder, learned counsel appearing for the petitioner submitted that the Enrollment Committee of the Bar Council of Tripura was misdirected by the decision of the Madras High Court passed in the case of P.Ramu (supra). Learned counsel submitted that the facts and circumstances of the instant case are quite different than that of the case of P.Ramu (supra). In the case of P. Ramu, the Madras High Court had observed that many persons had entered into the profession by way of procuring law degrees fraudulently, in absentia, in the institution, which are 100 KMs away from their workplace, while rendering service in their organization as full time employees.