The Kerala High Court has disposed of a petition seeking direction for the enrollment of law graduates to the Bar Council of Kerala, following confirmation that the registration for the new batch of advocates had already been conducted.
Justice N. Nagaresh closed the matter after the petitioner’s counsel informed the Court that the Bar Council of Kerala had carried out the enrollment process on 11th and 12th October 2025.
The Court has in the past relied on Section 58 of the Advocates Act, 1961, to safeguard the interests of law graduates awaiting enrollment and had directed the Bar Council of Kerala to facilitate the process. Under Section 58(1) of the Advocates Act, when a State Bar Council is not constituted or unable to perform its functions due to any reason, the High Court assumes responsibility for matters relating to the admission and enrollment of advocates.
The petitioner had highlighted two prior Division Bench rulings to support the plea. In Writ Appeal, a Division Bench upheld three committees, the Office Bearers Committee, the Executive Committee, and the Enrollment Committee, established by the Bar Council of India for the functioning of the Bar Council of Kerala. However, in Yeshwant Shenoy v. Bar Council of Kerala & Ors, another Division Bench observed that the Bar Council of Kerala was operating in violation of statutory provisions, as the terms of its members had expired, no new elections were conducted, and no Special Committee had been appointed by the Bar Council of India under Section 8A of the Advocates Act, 1961.
The petitioner argued that this situation created ambiguity regarding the validity of future enrollment of law graduates under the current Bar Council.
Upon learning that the Bar Council of Kerala had completed the enrollment for the new batch, the Court concluded the matter.
Disclaimer: This news/ article includes information received via a syndicated news feed. The original rights remain with the respective publisher.
Picture Source :
