L.NAGESWARA RAO, J - (1.) Leave granted in S.L.P. (C).CC Nos. 10531 - 10532 of 2013. 1. The Appellant was enrolled as an advocate in the Bar Council of Himachal Pradesh in July, 1988. He applied for transfer of his enrolment to the State of Rajasthan which was permitted by the Bar Council of India on 27th May, 1989. The Bar Council of Rajasthan received a complaint that the Appellant's enrolment in the State of Himachal Pradesh was obtained by suppression of facts and relevant material. The enrolment of the Appellant was cancelled on 6th November, 1995 by the Bar Council of India. The said order was affirmed by this Court as the Special Leave Petition filed by the Appellant was dismissed on 5th August, 1996.
(2.) Thereafter, the Appellant applied for enrolment as an advocate seeking exemption from training of one year in view of his experience as an advocate earlier. He approached the High Court of Rajasthan seeking a direction to the Bar Council of Rajasthan to decide his application for exemption from training. The said Writ Petition was dismissed by a learned Single Judge by holding that the Appellant was not entitled for enrolment. In the Appeal filed against the said judgment of the learned Single Judge, a Division Bench directed the Bar Council of Rajasthan to consider the application filed by the Appellant without being influenced by the observations made by the learned Single Judge.
(3.) The Bar Council of Rajasthan dismissed the application of the Appellant for enrolment on 16th January, 2000 and referred the matter for confirmation of the Bar Council of India. The Bar Council of India confirmed the order passed by the Bar Council of Rajasthan on 16th January, 2000.;