Madras High Court
C.P.Saravanakumar vs The Secretary on 8 August, 2024
Author: R.Subramanian
Bench: R.Subramanian
2024:MHC:3126
W.P(MD)No.13559 of 2009
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.08.2024
CORAM :
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P(MD)No.13559 of 2009
and
M.P(MD)No.1 of 2009
C.P.Saravanakumar ... Petitioner
vs.
1. The Secretary,
Bar Council of Tamil Nadu,
High Court Campus,
Chennai-600 104.
2. The Registrar,
Tamil Nadu Dr.Ambedkar Law University,
Poompozhil,
No.5, P.S.Kumarasamy Raja Salai,
Chennai-600 028.
3. The Director,
Directorate of Distance Education,
Madurai Kamarajar University,
Palkalai Nagar,
Madurai. ... Respondents
Prayer : Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Certiorari, calling for the records of the 1st respondent herein in
https://www.mhc.tn.gov.in/judis
Page No.1 of 7
W.P(MD)No.13559 of 2009
his proceedings in ROC.No.1272 of 2009 dated 16.11.2009 and quash the
same.
For Petitioner : Mr.K.Hemakarthikeyan
For R1 : Mr.Niranjan S.Kumar
For R2 : Mr.R.Alagarsamy
For R3 : Mr.R.Janakiramulu
ORDER
(Order of the Court was made by R.SUBRAMANIAN, J.)
The challenge in this writ petition is to the order passed by the Bar
Council of Tamil Nadu and Puducherry, cancelling the enrolment of the
petitioner. The petitioner who had obtained a degree from an open university,
had pursued law at the Central Law College, Salem. He had completed the
bachelor of law course and a provisional certificate was issued by the Tamil
Nadu Dr.Ambedkar Law University to the effect that he has completed the law
degree in May 2008. Pursuant to the said completion, the petitioner was
enrolled as an Advocate on 17.09.2008. His enrolment was cancelled citing the
judgment of the Hon'ble Supreme Court in Annamalai University,
Represented by its Registrar and others vs. Secretary to Government,
Information and Tourism Department and others reported in 2009 (4) SCC
590. Challenging the cancellation, the petitioner is before this Court.
https://www.mhc.tn.gov.in/judis
2. Several writ petitions were filed challenging similar cancellation
orders before the Principal Bench and the same were decided in K.Sakthi Rani
vs. Secretary, Bar Council of Tamil Nadu and Puducherry reported in
(2010) 4 MLJ 849. A Division Bench after elaborately considering the issue,
concluded as follows:
''92. On consideration of the above said factual and legal issues,
the following conclusions are arrived at:
(i) The Rules of Legal Education, 2008, are framed in
accordance with the powers conferred under Sections 7(1)(h)&(i),
24(1)(c)(iii) and (iii a), 49(1)(af), (ag) and (d) of the Advocates Act,
1961 and hence, they are constitutionally valid;
(ii) Explanation to Rule 5 of the Rules of Legal Education, 2008,
is neither contrary to Section 24(1) of the Act nor beyond the rule
making power conferred on the Bar Council of India under section 49
of the Advocates Act, 1961;
(iii) The Bar Council of India is well within its rights to insist that
a person having a decree from the Open University under the Indira
Gandhi National Open University Act, 1985, cannot be allowed to join
a law course in a Law University recognised by it and the Bar Council
of Tamil Nadu and Bar Council of India can also refuse to enroll such a
person who joins the law course and completes the same. The
judgment of the Honourable Apex Court in Annamalai University
represented by Registrar v. Secretary to Government, Information
and Tourism Department and others, is binding on the Bar Council of
Tamil Nadu and Bar Council of India insofar as the applicability of the
University Grants Commission Act and Regulations, but the said
judgment cannot be applied to the petitioners who have already
https://www.mhc.tn.gov.in/judis
obtained the law degree. The Rules of Legal Education, 2008,
cannot be made applicable to the case of the petitioners who
had already completed their law course at the time of coming
into force of the Rules;
(iv) The petitioners are not entitled to succeed based upon
Article 14 of the Constitution of India;
(v) The petitioners are entitled to succeed on the principles of
promissory estoppel, acquiescence, legitimate expectation and equity;
(vi) The writ petitions filed in W.P.Nos.26257 of 2009, 2963 of
2010, 2964 of 2010, 3079 of 2010, 3080 of 2010, 3081 of 2010, 3082
of 2010, 3083 of 2010, 3084 of 2010, 3150 of 2010, 25914 of 2009,
26289 of 2009, 26373 of 2009, 26632 of 2009, 101 of 2010, 215 of
2010, 26839 of 2009, 1175 of 2010, 26809 of 2009, 26810 of 2009,
26811 of 2009, 26771 of 2009, 26772 of 2009, 27189 of 2009, 27190
of 2009, 26528 of 2009, 27221 of 2009, 26827 of 2009, 26828 of
2009, 26910 of 2009, 26929 of 2009, 26930 of 2009, 27070 of 2009,
27595 of 2009, 27596 of 2009, 27597 of 2009, 27598 of 2009, 25862
of 2009, 27599 of 2009, 2696 of 2010, 2796 of 2010, 2004 of 2010,
923 of 2010, 48 of 2010, 216 of 2010, 217 of 2010, 184 of 2010,
1037 of 2010, 1129 of 2010 and 384 of 2010, challenging the order of
cancellation of enrolment by the Bar Council of Tamil Nadu, are
allowed and the impugned orders passed are set aside and the Bar
Council of Tamil Nadu is directed to issue Enrolment Certificates to the
petitioners as in the case of other candidates;
(vii) The writ petitions filed in W.P.Nos.5274 of 2009, 23150 of
2009, 20937 of 2009, 18324 of 2009 and W.P.No.18325 of 2009,
challenging the order of the Bar Council of India, are allowed to the
extent that the said resolution cannot be made applicable to the writ
petitioners in view of the fact that they have already completed the
law degree; and
(viii) The writ petitions in W.P.Nos.22614 of 2009, 22615 of
2009, 22616 of 2009, 22617 of 2009, 22618 of 2009, 24711 of 2009,
https://www.mhc.tn.gov.in/judis
22669 of 2009, 757 of 2010, 15527 of 2009, 26850 of 2009, 18322 of
2009, 18323 of 2009 and 3348 of 2010,, seeking a Writ of Mandamus,
directing the Bar Council of Tamil Nadu, to entertain the pending
applications for enrolment, are allowed by directing the Bar Council of
Tamil Nadu to enroll the petitioners subject to the other conditions
stipulated under Section 24(1) of the Advocates Act, 1961.
Consequently, all the connected Miscellaneous Petitions are closed.''
3. As it is evident from the provisional certificate issued by the Tamil
Nadu Dr.Amedkar Law University, it is seen that the petitioner has completed
his law degree during May 2008. The Legal Education Rules 2008, came into
force with effect from 14.09.2008. Therefore, the same cannot be applied to the
petitioner and as such his enrolment will be valid.
4. Hence, the Writ Petition stands allowed. The order cancelling the
enrolment of the petitioner dated 16.11.2009 stands set aside. The petitioner's
enrolment will be considered to have been intact throughout.
(R.S.M, J.) (L.V.G, J.)
08.08.2024
Index : Yes / No
Neutral Citation : Yes / No
bala
https://www.mhc.tn.gov.in/judis
To
1. The Secretary,
Bar Council of Tamil Nadu,
High Court Campus,
Chennai-600 104.
2. The Registrar,
Tamil Nadu Dr.Ambedkar Law University,
Poompozhil,
No.5, P.S.Kumarasamy Raja Salai,
Chennai-600 028.
3. The Director,
Directorate of Distance Education,
Madurai Kamarajar University,
Palkalai Nagar,
Madurai.
https://www.mhc.tn.gov.in/judis
R.SUBRAMANIAN, J.
and
L.VICTORIA GOWRI, J.
bala
ORDER MADE IN
DATED : 08.08.2024
https://www.mhc.tn.gov.in/judis
