LAWS(TLNG)-2021-10-31

MOHAMMED AJAZ ALI KHAN Vs. STATE OF TELANGANA

Decided On October 29, 2021
Mohammed Ajaz Ali Khan Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This Writ Petition has been filed by a practicing advocate of this Court-Mohammed Ajaz Ali Khan under Article 226 of the Constitution of India for a declaration that sub-section (1) of Section 15 of the Telangana Advocates ' Welfare Fund Act, 1987 is ultra vires and unconstitutional. Further prayer made is for a direction to the respondents, more particularly, respondent No.2 to admit the petitioner as a member of Telangana Advocates 'Welfare Fund.

(2.) It is stated that petitioner was enrolled as an advocate on 7.7.1992. As his practice was not good and as he got an opportunity to go abroad, petitioner went to Riyadh in Saudi Arabia. In this connection, on 08.11.1994 he voluntarily suspended his practice where after Bar Council gave him permission to go abroad.

(3.) On 30.11.1999, petitioner resumed his legal practice. But after a short while, on 15.4.2000 he again suspended his practice and went to Riyadh in Saudi Arabia as his employer called him again.