Senior Lawyer Shankar claimed that Telangana Bar Council was mired in corruption, irregularities and misuse of funds. on Sunday, Shankar was speaking here at Press Club along with Senior Lawyers A Srinivas, P Rajakumari and Rapolu Bhaskar.
Speaking to the media, Senior Advocate Shankar criticised the Telangana Bar Council for lack of transparency regarding use of funds. He claimed that the council had collected Rs 2,500 each from 2,000 advocates who joined the council, which amounted to a total of Rs 2.25 crore. This apart, the Bar Council had collected Rs 1.3 crore for issuing certificates of practice to about 50,000 Lawyers. However, the collected amount wasn't revealed in the annual balance sheet report, Shankar alleged.
Shankar said that he wrote several letters to the Bar Council of India (BCI) along with bar councils of AP and Telangana states.
Mr Shankar said that the Bar Council had a balance of Rs 30 lakh in Nov 2019, but after he wrote letters to the Bar Councils, Rs 80 lakh cash was deposited in the account through 2 separate vouchers.
Suspecting irregularities in its operations, he questioned how the council got such vast amounts in such a short period. He criticized the council for not handing over the details about its funds to the committee formed during the state division. He said that A Narsimha Reddy had been serving as chairman since 2006 and many irregularities were found in its operations.
He alleged that favours were made to persons close to the chairman in recruitments and promotions. Citing an instance of favoritism, he said that S Renuka who joined as a typist in 1989 was promoted to Assistant Secretary in 1994, joint secretary in 2000, and secretary in 2003, keeping aside much senior staff. Although she got retired, her services were extended and salaries were being paid, he alleged. Shankar demanded the state government to conduct an enquiry into the irregularities and take necessary action against those responsible.
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