Supreme Court - Daily Orders
K. L. J. A. Kiran Babu vs Karnataka State Bar Council ... on 4 August, 2025
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) NO…………………..OF 2025
(@DIARY NO.16629/2025)
IN
WRIT PETITION (C) NO. 352 OF 2023
K. L. J. A. KIRAN BABU Petitioner(s)
VERSUS
KARNATAKA STATE BAR COUNCIL REPRESENTED
BY RAMESH S NAIK (FDA) Respondent(s)
O R D E R
1. Permission to appear and argue in person is allowed.
2. Petitioner has moved this Contempt petition on the premise that the directions issued by this Court in Writ Petition (Civil) No.352 of 2023 as regards enrolment fee which the Bar Council of various States are entitled to collect are not being complied with in their letter and spirit.
Signature Not Verified Digitally signed by CHANDRESH Date: 2025.08.08 17:58:35 IST 1 Reason:3. In pursuance of the notice issued by us to the Bar Council of India Mr. Manan Kumar Mishra, the learned counsel has appeared.
4. He has filed an affidavit on behalf of the Bar Council of India, inter-alia, stating as under:-
“I Awanish Kumar Pandey, son of Lt. Shri Ram Ekbal Pandey, aged 55 years, occupation Additional Secretary, Bar Council of India at Bar Council of India, 21 Rouse Avenue, New Delhi - 110002, do hereby state as follows:-
1. That this affidavit is filed pursuant to the order of this Hon'ble Court dated 15.07.2025, wherein the Hon'ble Court has sought a clarification from the Bar Council of India (hereinafter referred to as “BCI") on whether the directions issued in paragraph 109 of the judgment dated 30.07.2024 in W.P. (C) No. 352 of 2023 (Gaurav Kumar v. Union of India) have been duly complied with.
2. That for the convenience of this Hon'ble Court, it is imperative to reproduce para 109 of the judgment dated 30.07.2024 which reads, inter alia, as under:- "109. In view of the above discussion, we conclude that:
a. The SBCs cannot charge “enrolment fees” beyond the express legal stipulation under Section 24(1)(f) as it currently stands; b. Section 24{l)(f) specifically lays down the fiscal preconditions subject to which an advocate can be enrolled on State rolls. The SBCs and the BCI cannot demand payment of fees other than the stipulated enrolment fee and stamp duty, if any, as a pre-condition to enrolment;
c. The decision of the SBCs to charge fees and charges at the time of enrolment in excess of 2 the legal stipulation under Section 24(1)(f) violates Article 14 and Article 19(1)(g) of the Constitution; and d. This decision will have prospective effect. The SBCs are not required to refund the excess enrolment fees collected before the date of this judgment.
3. That subsequent upon the judgment of this Hon'ble Court, the BCI, to ensure uniformity and compliance, has issued a detailed communication vide letter bearing No. BCI:D:4088/2024 dated 06.08.2024, addressed to the Secretaries of all State Bar Councils, directed them to strictly proceed with the enrolment of candidates in light of the judgment passed by this Hon'ble Court in W.P. (C) No. 352 of 2023, titled Gaurav Kumar v. Union of India."
4. That after issuance of the letter, the BCI has firmly believed that all the State Bar Councils are adhering and complying the judgment passed by this Hon'ble Court in the matter of Gaurav Kumar (supra).
5. That, with utmost respect and a sense of dismay, the Bar Council of India has received a copy of the order dated 15.07.2025, passed in the present contempt petition initiated by the petitioner against the Karnataka State Bar Council, whereby this Hon'ble Court has specifically directed Mr. Manan Kumar Mishra, Chairman, Bar Council of India, to assist the Court with respect to the compliance of its judgment, particularly paragraph 109 thereof.
A copy of order dated 15.07.2025 passed by this Hon'ble Court in Contempt Petition (C) Diary No. 16629 of 2029 titled d K.L.J.A Kiran Babu v. Karnataka State Bar Council is annexed herewith and marked as ANNEXURE A/ 1 (Page No. 9 to 10).
6. That immediately upon receipt of the order dated 15.07.2025, the Bar Council of India, with prompt action, issued a letter bearing No. BCI:D:5397/2025 dated 23.07.2025, thereby directing all State Bar Councils to furnish details regarding the fee being collected or charged at the time of enrolment, in light of the judgment dated 30.07.2024 passed by this Hon'ble Court in W.P. (C) No. 352 of 2023, Gaurav Kumar v. Union of India & Ors., within a period of three days. A copy of letter bearing BCI:D:5397/2025 dated 3 23.07.2025 issued by the Bar Council of India is annexed herewith and marked as ANNEXURE A/2 (Page No.11 to 12).
7. That in response to the said letter dated 23.07.2025, the State Bar Councils has duly furnished the details that they are collecting only Rs. 750/- for General and Rs. 125/- for SC/ST.
Fee Structure as Reported by Various State Bar Councils:
State Bar Council General/OBC SC/ST Remarks (₹) (₹ ) Chhattisgarh, MP, Delhi, All these Punjab and Haryana, councils Maharashtra & Goa, Assam, affirm full Nagaland, Mizoram, compliance Arunachal Pradesh and Rs.125 with SC Sikkim, Meghalaya, Tamil Rs. 750 (Rs. judgment and Nadu and Puducherry, (Rs. 600 100 BCI Gujarat, Rajasthan, SBC + Rs. SBC + advisories.
Telangana, Uttar Pradesh, 150 BCI) Rs. 25 No additional
Andhra Pradesh, BCI) fees
Jharkhand, Odisha, reported.
Uttarakhand, Bihar,
Manipur, Kerala, West
Bengal, Tripura,
Karnataka
Himachal Pradesh Rs. 750 Rs. 125 Also collects
(Rs. 600 (Rs. Rule-40
SBC + Rs. 100 SBC Advocates’
150 BCI) + Rs. Welfare Fund
25 BCI) fee at the
time of
enrolment.
Karnataka Rs. 750 Rs.125 Additionally
(Rs. 600 (Rs. collects
SBC+ Rs. 100 SBC optional fees
150 BCI) + totalling
Rs. 25 ₹6,800 (for
BCI) ID cards,
certificates,
welfare fund,
training,
etc.)
Jammu & Kashmir Rs. 900 Rs. 450 The said fees
(Rs. 600 (Rs. has been
4
SBC + Rs 300 SBC charged by
300 BCI) + 150 the High
BCI) Court of
Jammu and
Kashmir and
Ladakh
(Exercising
the Powers of
Bar Council
of Jammu &
Kashmir under
section 58 of
the Advocates
Act, 1961)
The details of the responses furnished by the State Bar Council is has been annexed herewith and marked as ANNEXURE A/3 (Page No. 13 to 47).
A copy of Letter being No. BCI D: 4088 of 2024 Dated 06.08.2024 is has been annexed herewith and marked as ANNEXURE A/ 4 (Page No. 48 to 49).
8. That the Bar Council of India, as the apex statutory body under the Advocates Act, 1961, reiterates its unequivocal commitment to comply with the judgment dated 30.07.2024 passed by this Hon'ble Court in W.P. (C) No. 352 of 2023 in both letter and spirit. The BCI has taken prompt and substantive steps to secure adherence by all State Bar Councils, and continues to monitor compliance through an institutional mechanism established for that purpose.
9. That the BCI respectfully submits that it has acted diligently, without delay, and in full faith, and that there is no occasion for invoking the contempt jurisdiction of this Hon'ble Court against it”
5. According to him, all the directions issued by this Court vide the judgment and order dated 30th July, 2024 are being duly complied with by all the State Bar Councils across the Country. At this stage, the contempt petitioner pointed out that so far as the Karnataka State Bar Council is concerned, 5 they are charging amounts of Rs.6800/- and Rs.25,000/-
respectively over and above the statutory fees.
6. In this regard, Mr. Mishra pointed out that these are optional and not mandatory.
7. We make it clear that there is nothing like optional. No State Bar Council(s) or Bar Council of India shall collect any fees of any amount as optional. They shall strictly collect fees in accordance with the directions issued by this Court in the main judgment.
8. We reiterate the directions as under:
"109. In view of the above discussion, we conclude that:
a. The SBCs cannot charge "enrolment fees" beyond the express legal stipulation under Section 24(1)(f) as it currently stands;
b. Section 24(1)(f) specifically lays down the fiscal pre-conditions subject to which an advocate can be enrolled on State rolls. The SBCs and the BCI cannot demand payment of fees other than the stipulated enrolment fee and stamp duty, if any, as a pre-condition to enrolment;
c. The decision of the SBCs to charge fees and charges at the time of enrolment in excess of the legal stipulation under Section 24(1)(f) violates Article 14 and Article 19(1)(g) of the Constitution; and d. This decision will have prospective effect. The SBCs are not required to refund the excess enrolment 6 fees collected before the date of this judgment."
9. If the Karnataka State Bar Council is collecting any amount in the name of optional, though it may not be mandatory, it must be stopped.
10. We close this Contempt Petition observing as aforesaid.
11.Pending application(s), if any, stands disposed of.
...................J. [J.B.PARDIWALA] ...................J. [R. MAHADEVAN] New Delhi 04th August, 2025 7 ITEM NO.38 COURT NO.8 SECTION PIL-W S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CONTEMPT PETITION (CIVIL) Diary No. 16629/2025 [Arising out of impugned final judgment and order dated 30-07-2024 in W.P.(C) No. No. 352/2023 passed by the Supreme Court of India] K. L. J. A. KIRAN BABU Petitioner(s) VERSUS KARNATAKA STATE BAR COUNCIL REPRESENTED BY RAMESH S NAIK (FDA) Respondent(s) [MR. MANAN MISHRA, THE LEARNED COUNSEL, TO APPEAR IN THIS MATTER AND ASSIST THE HON'BLE COURT ] IA No. 113128/2025 - PERMISSION TO APPEAR AND ARGUE IN PERSON Date : 04-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) : Petitioner-in-person For Respondent(s) :
M/S. Ram Sankar & Co, AOR Mr. Manan Kumar Mishra, Sr. Adv.
Mr. R Balasubramanian, Sr. Adv.
Ms. Anjul Dwivedi, Adv.
Dr. Ram Sankar, Adv.
Mrs. Harini Ramsankar, Adv.
Mrs. Usha Prabakaran, Adv.8
Mr. Maheswaran A Prabakaran, Adv.
Ms. Sujatha Bagadhi, Adv.
Mr. Ajith Williyam S, Adv.
Mr. N Adhil, Adv.
Mr. H. Chandra Sekhar, AOR UPON hearing the counsel the Court made the following O R D E R
1. Permission to appear and argue in person is allowed.
2. The Contempt Petition is closed in terms of the signed order, which is placed on the file.
3. Pending application(s), if any, stands disposed of.
(CHANDRESH) (POOJA SHARMA)
ASST.REG-CUM-P.S. COURT MASTER (NSH)
9