GAURAV KUMAR SON OF ANIL KUMAR RESIDENT OF A/206, LAXMI APPARTMENT, CHITRAGUPTA NAGAR, KANGARBAGH, P.S. PATRAKARNAGAR, PATNA Vs. THE HIGH COURT OF JUDICATURE AT PATNA THROUGH ITS REGISTRAR GENERAL, PATNA HIGH COURT, PATNA

JUDGEMENT

(1.) Heard the counsel for the petitioner and Mr. Bindhyachal Singh the counsel for the Patna High Court.

(2.) The interpretation of Rule 7 (XI) (a), Chapter XXIV of the Patna High Court Rules (for short 'the Rules') has fallen for consideration in this writ proceeding.

(3.) To provide the background, let it be recorded that an Advocate wishing to practise in this Court has to clear the Advocate-on-Record (AOR) examination conducted by the Patna High Court under Chapter XXIV of the Patna High Court Rules. Only upon clearing the said test/examination, an advocate is allowed to practise in this Court and file pleadings. The petitioner appeared at the 2nd AOR examination held in 2014. He secured the following marks in the said test/examination:- <FRM>JUDGEMENT_180_LAWS(PAT)4_2016.html</FRM>