ARCHANA GIRISH SABNIS Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dated 10.4.2006 passed by the High Court of Judicature at Bombay whereby Writ Petition No.6133 of 2002 preferred by the appellant was dismissed.

(2.) The case of the appellant in brief is that after completion of professional course i.e. Licentiate of the Court of Examiners in Homoeopathy medicines (LCEH), she took admission to LL.B. course conducted by University of Mumbai. It is submitted by the appellant that LCEH is considered as equivalent to graduation degree by the Central Council of Homoeopathy and such decision is even approved by the Government of India for equating the pay scales.

(3.) The University of Mumbai admitted the appellant to law course after satisfying itself as regards the equivalence of the professional qualification possessed by her. After completion of her LL.B. degree course, the appellant being desirous of practicing law surrendered her certificate of practicing homoeopathy, which was duly accepted by Maharashtra Council of Homoeopathy on 25.9.2001.