M R KONDAL Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) By means of this Writ Petition the petitioner has prayed for the issuance of appropriate writ to quash Rule 3 of the Enrolment Rules of 2006 framed by the Bar Council of Himachal Pradesh in so far as the said Rules disqualifies persons above the age of 45 years from being enrolled as Advocates.

(2.) The petitioner at the time of filing the petition was aged 52 years. He was working as Economic Investigator Grade II in the office of the Director General, Labour Bureau, Shimla. After joining service the petitioner did his graduation, post graduation and in the year 1994 he joined the LL.B. Course and successfully completed the same in the year 1997. He also obtained the LL.M. degree in September, 2000. According to the petitioner he has submitted his Ph.D. thesis in October, 2006.

(3.) The petitioner is aggrieved by Rule 3 of the Bar Council of Himachal Pradesh Advocates Enrolment Rules, 2006, which reads as under :