MD MAHFOOZUR RAHMAN Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Bihar State Bar Council.

(2.) The petitioner claims to be possessing the degree of "Adeeb-e-Kamil" conducted by the Jamia Urdu at Aligarh. It is submitted that this course has recognition from the Magadh University, Bodh Gaya as a B.A. course. The Central Government recognized it to be of B.A. standard for purposes of employment under it. The impugned order dated 19.5.2010, that the course pursued by the petitioner was not recognized by the Bar Council of India as equivalent to Graduation was therefore wrong. Notwithstanding the same, one Md. Nazamuddin Ansari possessing the same degree as the petitioner has been enrolled to practice as an advocate bearing registration No. 01185 of 1990.

(3.) Counsel for the Bihar State Bar Council submits that unless the qualification claimed by the petitioner is recognized by the Bar Council of India as equivalent to Graduation, the question of his enrolment by the State Bar Council does not arise.