M.Katju, D.R.Chaudhary, JJ. - (1.) Heard learned counsel for the petitioner.
(2.) The petitioner is challenging the advertisement for P.C.S. (J.) examination of the U. P. The main ground which he has alleged is that several persons who are doing LL.M. are also being permitted to appear in the aforesaid examination although they have not attended Courts for three years as lawyers. In our opinion, once a person is enrolled as a lawyer by the U. P. Bar Council, it should be deemed that he is practising from that date and three years' period will be counted from that date. It cannot be expected that for each person, enquiry should be conducted to ascertain whether a particular person is doing practice and attending the Court regularly as an Advocate. The only practicable view can be that the person should be enrolled by the Bar Council as an Advocate and as such. It will be deemed that he has attended the Court as practising lawyer from that date.
(3.) With the aforesaid observations, the writ petition is dismissed.;