Midhilaj M vs The Bar Council Of Kerala
2023 Latest Caselaw 8491 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR.JUSTICE BASANT BALAJI
           Monday, the 7th day of August 2023 / 16th Sravana, 1945
                         WP(C) NO. 25786 OF 2023 (W)
PETITIONER:

     MIDHILAJ M, AGED 39 YEARS, S/O MURUTHALA KOYA THANGAL,
     PALLIVADAKKETHIL PUTHENVEEDU, BEACH SOUTH, KOLLAM DISTRICT, PIN -
     691013

RESPONDENTS:

  1. THE BAR COUNCIL OF KERALA, REPRESENTED BY ITS CHAIRMAN, HIGH COURT
     CAMPUS, ERNAKULAM - 682031
  2. CHAIRMAN, ENROLLMENT COMMITTEE, BAR COUNCIL OF KERALA, HIGH COURT
     CAMPUS, ERNAKULAM - 682031
  3. BAR COUNCIL OF INDIA, REPRESENTED BY ITS CHAIRMAN, HIGH COURT
     CAMPUS, ERNAKULAM - 682031


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the respondents to accept the online application for
enrollment as an advocate showing the present avocation as pharmacist
provisionally pending final disposal of the Writ Petition.


     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.P.SAMSUDIN, MILAN RACHEL MATHEW & NASRIN WAHAB, Advocates for the
petitioner, STANDING COUNSEL for the Respondents, the court passed the
following:
        WP(C). No.25715 of 2023                    1




                                 BASANT BALAJI, J.
                           -----------------------------------
                         WP(C). No. 25786 of 2023
                        ---------------------------------------------
                        Dated this the 7th day August, 2023

                                         ORDER

Learned Standing Counsel takes notice for respondents.

2. There will be a direction to the respondents to accept

online application for enrollment as an Advocate

provisionally on the basis of the judgment of the Apex Court

in Bar Council Of India Vs Twinkle Rahul Mangaonkar

& Ors [2022 LiveLaw SC (414)] and the respondents shall

take a decision whether the petitioner's application is to be

processed or not.

If the petitioner is not able to upload the application

online, he is also given the liberty to file it directly as a hard

copy.

Sd/-

BASANT BALAJI, JUDGE mtk

07-08-2023 /True Copy/ Assistant Registrar