Madras High Court
Aniber Benin vs The Bar Council Of India on 28 August, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P(MD)No.22293 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.08.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
and
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P(MD)No.22293 of 2025
Aniber Benin ... Petitioner
vs.
1.The Bar Council of India,
Represented by its Secretary,
21, Race Avenue, Institutional Area,
Near Bal Bhawan,
New Delhi – 110 00.
2.The Bar Council of Tamil Nadu and Puducherry,
Represented by its Secretary,
High Court Building,
N.S.C. Bose Road,
Chennai – 600 014. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the second
respondent, Bar Council of Tamil Nadu and Puducherry to process forthwith
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W.P(MD)No.22293 of 2025
the Enrolment Application of the petitioner in application
No.PR/2024/36764 dated 25.10.2024 in pursuance of Section 24 of the
Advocates Act, 1961.
For Petitioner : Mr.K.Ragatheesh Kumar
for M/s.Isaac Chambers
For R – 1 : Ms.S.Mahalakshmi
For R – 2 : Mr.K.R.Laxman
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.) The writ of Mandamus has been instituted to direct the second respondent/Bar Council of Tamil Nadu and Puducherry to process forthwith the Enrolment Application of the petitioner in Application No.PR/2024/36764 dated 25.10.2024.
2.The petitioner states that he perused undergraduate studies in Mechanical Engineering at Vins Christian College from the year 2006 to 2010. Thereafter, he completed Postgraduate Degree in M.Tech Aeronautical 2/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 11:38:50 am ) W.P(MD)No.22293 of 2025 Engineering from Hindustan Institute of Technology and Science in 2014. He subsequently pursued and completed a Doctorate in Aeronautical Engineering in the year 2021. The petitioner has chosen to pursue law and enrolled in a three-year LLB course at Lloyd Law College, Greater Noida in 2021 and completed the Law Degree in 2024. He submitted an application before the Bar Council of Tamil Nadu and Puducherry for enrollment. The application since not considered, the present Writ Petition came to be instituted.
3.The learned standing counsel appearing for the second respondent/the Bar Council of Tamil Nadu and Puducherry submitted that certificate verification is in process. The Bar Council of Tamil Nadu and Puducherry has already sent a letter to the Lloyd Law College, Greater Noida for issuance of genuinity certificate and on receipt of such genuinity certificate from the said College, further action will be initiated to consider the application submitted by the petitioner seeking for enrollment. 3/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 11:38:50 am ) W.P(MD)No.22293 of 2025
4.The learned counsel appearing for the petitioner submitted that there is a delay in obtaining the genuinity certificate and the Bar Council cannot be held responsible for such delay happening at the end of the College in which the petitioner undergone three-year Law course.
5.Pertinently, the petitioner has not impleaded the University, in which he has undergone the Law course.
6.The petitioner is at liberty to approach the College in which he studied and made a request to the Registrar of that University to respond to the letter sent by the Bar Council of Tamil Nadu and Puducherry. Contrarily, he cannot approach the High Court and seek a direction to enroll him as an Advocate in the State Roll without completion of certificate verification. Such a prayer in the absence of verification of certificate cannot be done. The Bar Council is bound to follow the procedures scrupulously in order to protect the integrity of legal profession and to ascertain the genuineness of the degrees obtained by the candidates submitting applications. 4/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 11:38:50 am ) W.P(MD)No.22293 of 2025
7.In view of the above, the petitioner is at liberty to comply with all the requirements as contemplated and thereafter, the Bar Council of Tamil Nadu and Puducherry may consider the application submitted by the petitioner for enrollment.
8.With the above observations, this Writ Petition is disposed of. There shall be no order as to costs.
[S.M.S.,J.] & [G.A.M.,J.]
28.08.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
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W.P(MD)No.22293 of 2025
To
1.The Secretary,
Represented by the Bar Council of India,
21, Race Avenue, Institutional Area,
Near Bal Bhawan,
New Delhi – 110 00.
2.The Secretary,
Represented by the Bar Council of Tamil Nadu and Puducherry, High Court Building, N.S.C. Bose Road, Chennai – 600 014.
6/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 11:38:50 am ) W.P(MD)No.22293 of 2025 S.M.SUBRAMANIAM, J.
and G.ARUL MURUGAN, J.
ps ORDER MADE IN W.P(MD)No.22293 of 2025 DATED : 28.08.2025 7/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 11:38:50 am )