Madras High Court
R.Subramoniarajan vs The Secretary on 15 April, 2025
Author: G.Jayachandran
Bench: G.Jayachandran, S.Srimathy
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 15.04.2025
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
AND
THE HONOURABLE MRS JUSTICE S.SRIMATHY
W.P(MD)No.9960 of 2025
R.Subramoniarajan ... Petitioner
.Vs.
1.The Secretary,
Bar Council of Tamil Nadu and Puducherry,
High Court Campus,
Chennai.
2.V.Nagarajan,
Advocate Commissioner,
62, Law Chambers,
High Court Campus,
Madurai Bench of Madras High Court,
Madurai.
3.S.Muthukrishnan,
Assistant Advocate Commissioner,
62, Law Chambers,
High Court Campus,
Madurai Bench of Madras High Court,
Madurai.
4.P.Reginald ... Respondents
1/6
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PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus directing
the respondents 2 and 3 to verify the removed member list and
consequently direct them to add the removed members in the
final voter list in Boothapandy Bar Association for the forthcoming
election on 15.04.2025, on the basis of the Petitioner’s
representation, dated 29.03.2025.
For Petitioner : Mr.M.Sankar
For Respondent-1 : Mr.Mr.Niranjan S.Kumar
Standing Counsel
ORDER
DR.G.JAYACHANDRAN., J
AND
S.SRIMATHY.,J
This Writ Petition is filed by a member of Boothapandy Bar
Association seeking issuance of a Writ of Mandamus directing the
respondents 2 and 3 to verify the removed member list and
consequently direct them to add the removed members in the
final voter list in Boothapandy Bar Association for the
forthcoming election on 15.04.2025, on the basis of the Petitioner’s
representation, dated 29.03.2025.
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2.Heard the learned counsel appearing on either side and
perused the materials placed before this Court.
3.When the matter is taken up for hearing today, the learned
counsel for the Petitioner states that the representation of the
Petitioner has been positively considered and the removed
members of Boothapandy Bar Association has now been included
in the list and the same was communicated by way of e-mail to
the Boothapandy Bar Association on 9.4.2025 of this month.
However, the learned counsel made a submission that since the
communication has reached the Bar Association during long
vacation, members have gone on vacation and not yet reached the
station. Hence, prays for extention of time for the closure of
voting.
4.This Court, on considering the said request and taking note
of the fact that the Court was on leave from 10.4.2025 to 14.4.2025,
time for closing the voting is extended by 30 minutes and ie., the
members of Boothapandy Bar Association who have reached the
Voting Booth before 4.30 p.m., shall be permitted to cast their vote.
The learned counsel for the first respondent/Bar Council is
requested to communicate this order to the Election
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Officer/Advocate Commissioner, immediately.
5.The Writ Petition is accordingly disposed of. No costs.
[G.J.,J.] [S.S.Y.,J.]
15.04.2025
NCS : Yes/No
Index : Yes / No
Internet : Yes / No
vsn
Note:Issue order copy today(15.04.2025)
To
1.The Secretary,
Bar Council of Tamil Nadu and Puducherry,
High Court Campus,
Chennai.
2.V.Nagarajan,
Advocate Commissioner,
62, Law Chambers,
High Court Campus,
Madurai Bench of Madras High Court,
Madurai.
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3.S.Muthukrishnan,
Assistant Advocate Commissioner,
62, Law Chambers,
High Court Campus,
Madurai Bench of Madras High Court,
Madurai.
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DR.G.JAYACHANDRAN, J.
and
S.SRIMATHY,J.
vsn
JUDGMENT MADE IN
15.04.2025
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