N.Prakash vs Bar Council Of India
2022 Latest Caselaw 12685 Ker

WA No.2007/2022                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                         &
                     THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
             Friday, the 30th day of December 2022 / 9th Pousha, 1944
                                WA NO. 2007 OF 2022
     AGAINST THE JUDGMENT DATED 16.12.2022 IN WP(C) 39387/2022 OF THIS COURT
   APPELLANT/PETITIONER:

          N.PRAKASH, SON OF LATE A.NARAYANA RAO, RESIDING AT PRAJITH VIHAR,
          AYINI ROAD, MARADU P.O., ERNAKULAM, 5(9), B.A. LL.B, SREE NARAYAN
          LAW COLLEGE, POOTHOTTA, ERNAKULAM., PIN - 682307

    BY ADV.I.DINESH MENON

   RESPONDENT/RESPONDENTS:

      1. BAR COUNCIL OF INDIA 21, ROUSE AVENUE INSTITUTIONAL AREA, NEAR BAL
         BHAWAN, NEW DELHI, 110002, RESPRSENTED BY ITS SECRETARY.
      2. MAHATMA GANDHI UNIVERSITY, REPRESENTED BY ITS REGISTRAR, UNIVERSITY
         BUILDINGS, PRIYADARSINI HILLS P.O., UNIVERSITY CAMPUS ROAD,
         ATHIRAMPUZHA, KOTTAYAM., PIN - 686560
      3. THE VICE CHANCELLOR, MAHATMA GANDHI UNIVERSITY, UNIVERSITY
         BUILDINGS, PRIYADARSINI HILLS P.O., UNIVERYSITY CAMPUS ROAD,
         ATHIRAMPUZHA, KOTTAYAM., PIN - 686560
      4. SREE NARAYANA LAW COLLEGE, POOTHOTTA, ERNAKULAM, 682307, REPRESENTED
         BY ITS PRINCIPAL.
      5. STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY TO HIGHER
         EDUCATION DEPARTMENT, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM., PIN
         - 695001
      6. THE BAR COUNCIL OF KERALA, REPRESENTED BY ITS SECRETARY, BAR COUNCIL
         BHAVAN, HIGH COURT CAMPUS, ERNAKULAM., PIN - 682031

     BY STANDING COUNSEL FOR R2 and R3

     BY COUNSEL FOR R4

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to grant an interim stay of conduct of internal examination for the
   subject of Professional Ethics and university examinations for the other
   subjects of the 8th semester 5 years B.A.L.L.B till the 4th respondent
   college attains required number of class hours as mandated by the Bar
   council of India(90 hours per subject), pending disposal of the above Writ
   Appeal.

        This Writ Appeal coming on for orders on 30.12.2022, upon perusing
   the Appeal memorandum the court on the same day passed the following:
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                                        ORDER

Learned counsel for the university as well as the learned counsel for the 4th respondent shall get specific instruction with regard to the maintenance of number of hours.

Post on 04/01/2023

30.12.2022 Sd/- ANU SIVARAMAN JUDGE

Sd/- C. JAYACHANDRAN JUDGE

30-12-2022 /True Copy/ Assistant Registrar