GULAB CHAND MITTAL Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) This appeal is directed against the order of learned Single Judge dated 10.1.2006 by which the writ petition of the Appellant herein was dismissed.

(2.) In the writ petition, the Appellant challenged validity of order dated 27.8.2005 passed by the Enrollment Committee of Bar Council of Rajasthan and order dated 2.1.2006 passed by the Bar Council of India and communication sent to him by Bar Council of Rajasthan dated 16.2.2006 intimating refusal of his enrolment as an advocate.

(3.) Petitioner applied for enrollment with the Bar Council of Rajasthan on 18.8.2001. The enrollment committee of the Bar Council on the basis of fact that he was facing criminal charge and that he has been removed from service by disciplinary authority, expressed the opinion that if persons having such conduct unbecoming of an employee are allowed to be enrolled, they would then be subjecting the fates and fortunes of various litigants into unnecessary peril. Therefore, the enrollment committee recommended rejection of his enrollment application under Section 26(2) of the Advocates Act for confirmation vide its order dated 27.8.2005. The Bar Council of India by resolution dated 2.1.2006 accepted recommendations so made. It was thereupon that Secretary of the Bar Council of Rajasthan by communication dated 16.2.2006 sent an information to the Petitioner about the same.