DASHRAT CHAND SINGHVI Vs. BAR COUNCIL OF RAJASTHAN

JUDGEMENT

(1.) Heard petitioner as well as learned counsel for the respondent.

(2.) The petitioner submitted an application for his enrollment as an advocate before the Bar Council of Rajasthan in the year 1986 precisely on 25-1-1986. According to petitioner, the petitioner's applicaiton has not been decided by the Bar Council of Rajasthan till the year 2003, therefore, the petitioner has preferred this writ petition and is seeking direction against the respondent Bar Council of Rajasthan to enroll the petitioner as an advocate and action of the Bar Council of Rajasthan for delaying timely consideration of petitioner's case be deprecated and further compensation be awarded to the petitioner.

(3.) According to petitioner he submitted application for enrollment in the year 1986 and petitioner was waiting for any communication from Bar Council of Rajasthan, but his application was neither rejected nor he was enrolled as an Advocate, then petitioner contacted Secretary, Bar Council of Rajasthan several times, but every time, the Secretary of the Bar Council of Rajasthan told that petitioner's case file is not traceable. It will be worthwhile to mention here that the petitioner did not mention any date or even year when he contacted the Secretary, Bar Council of Rajasthan for this purpose and straightway in the writ petition stated "that the petitioner recently sent a letter dated 28th July, 2003 to the Secretary, Bar Council of Rajasthan (Annex. 1)". According to petitioner that letter was replied by the Secretary, Bar Council of Rajasthan, but the reply was evasive reply. Without disclosing anything in between 1986 to 2003, the petitioner therefore, on the basis of above "recent letter dated 28th July, 2003", preferred the present writ petition before this Court on 16th Dec., 2003 after serving a notice for demand of justice dated 5th Nov., 2003.