AIR 2002 KARNATAKA 274 ::2002 AIR - Kant. H. C. R. 1540 ::(2002) ILR (Kant) (1) 1544 ::(2003) 2 CivilCourtC 230 ::2003 (2) KantLJ 380 ::2002 (4) ServLR 110 ::2002 (3) SCT 1019 ::(2003) 6 AllIndCas 523 (KAR) ::2003 (6) AllIndCas 523

Karnataka High Court

Hon'ble Judge(s): R. V. Raveendran, K. L. Manjunath , JJ

(A) Advocates Act (25 of 1961) , S.24, S.24A, S.49— Bar Council of India Rules (1975) , R.12, R.13— Enrolment as Advocate - Petitioners undergone 3 years course of study from College of Law affiliated to Bangalore University - Petitioners obtained degrees of law from said University - Petitioners cannot be refused enrolment on ground that Bar Council of India (BCI) has not approved affiliation of College to Bangalore University - Said requirement of recognition of College by BCI by way of approval of affiliation prescribed by BCI under its Rules, is not binding for enrolment purpose. Sections 24 and 24A alone govern enrolment and they do not contemplate Bar Council of India (BCI), by Rules, prescribing any additional requirement to be fulfilled by a candidate seeking enrolment. BCI"s recognition (by way of approval of affiliation) of a college where the candidate undergoes the course of study is not one of the condition to be fulfilled for enrolment under Section 24. Such a requirement, even if it is prescribed by BCI under its Rules, will not be binding or relevant for admission as advocate on a State Roll, if he otherwise fulfils the requirements of Section 24 of the Act and does not suffer from the disqualifications enumerated in Section 24A. The petitioners have obtained a degree in law after @page-Kant275 undergoing a three....