Madras High Court
Manikandan Vathan Chettiar vs Bar Council Of Tamil Nadu Thro' Its on 16 July, 2019
Author: N.Kirubakaran
Bench: N.Kirubakaran
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.07.2019
CORAM
THE HONOURABLE MR. JUSTICE N.KIRUBAKARAN
AND
THE HONOURABLE MR.JUSTICE R. PONGIAPPAN
W.P.SR No. 53861 of 2016
&
W.M.P. SR. Nos. 53864 to 53866 of 2016
1. Manikandan Vathan Chettiar
2. Mathankumar ..Petitioners
Vs.
1. Bar Council of Tamil Nadu thro' its
Secretary, High Court Buildings,
Chennai.
2. Madras High Court thro' its
Registrar General,
High Court, Madras.
3. Bar Council of India thro' its
Secretary, 21,
Rouse Avenue Institutional Area,
New Delhi. ..Respondents
Prayer: Petition under Article 226 of the Constitution of India praying for
issue of a Writ of Declaration propounding the prohibitory order purportedly
issued in the name of the Bar Council of Tamil Nadu in ROC 2793/15 dated
http://www.judis.nic.in
2
14.09.2015 as (a) being violative of Article 141 vis-a-vis the Supreme Court's
Constitution Bench in (1998) 4 SCC 409 (b) being actuated by sinister mala fide
and consequently direct payment of exemplary compensation of rupees 100
crores for the harassment meted out to the whistle blower petitioner and
keeping him away from law practice for 7 months besides tarnishing his
reputation and smothering the cases of all his humble clients in a hysterical act
of judicial revenge.
For Petitioners :: Manikandan Vathan Chettiar
Petitioner in person
For Respondents :: Mr.R. Singgaravelan,
Senior Counsel for
Ms.M. Srividhya for R1
Mr.C.T. Mohan for R2
Mr.S.R. Rajagopal
for R3
ORDER
(Order of the Court was made by N. KIRUBAKARAN,J.) This matter is heard by way of 'video conferencing'.
2. The order challenged before this Court got merged with the order passed by the Bar Council of India and the order passed by the Bar Council of India has already been challenged before the Honourable Supreme Court by way of a statutory appeal. Therefore, it is open to the petitioners to work out their remedy in the appeal. With the above observation, the writ petition is closed at the SR stage itself. No costs. Connected W.M.P.SRs are closed.
(N.K.K.J.) (R.P.A.J.) nv 16.07.2019 http://www.judis.nic.in 3 To
1. Bar Council of Tamil Nadu thro' its Secretary, High Court Buildings, Chennai.
2. Madras High Court thro' its Registrar General, High Court, Madras.
3. Bar Council of India thro' its Secretary, 21, Rouse Avenue Institutional Area, New Delhi.
http://www.judis.nic.in 4 N. KIRUBAKARAN,J.
AND R. PONGIAPPAN,J.
nv W.P.SR. No. 53861 of 2016 16.07.2019 http://www.judis.nic.in