RAJEEV KUMAR Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) This writ petition has been filed for quashing the order dated 16.4.2010 (Annexure 8) passed in the disciplinary case being D.C. No. 01 of 2010 by the Disciplinary Committee No. 11 and for consequential reliefs.

(2.) Referring to the order dated 10.5.2007 passed in Criminal appeal No. 426 of 2006, Mr. Rajeev Kumar, Advocate appearing in person, submitted that the Chairman of the Committee is not competent to proceed with the disciplinary proceedings. He further submitted that Disciplinary Committee No. 11 has not been constituted in terms of Rule 8 (i).

(3.) The objections raised in this writ petition were raised by the petitioner before the Committee which has been rejected by the impugned order dated 16.4.2010.