- (1.) THIS is a petition by Kumari Saroj Rawat under Article 228 of the Constitution of India praying that a writ of mandamus be issued to opposite parties 1 and 2 "to act according to law and place the application of the applicant before the Court for appropriate orders" or in the alternative "to issue a writ of mandamus to opposite party No. 3 directing it to issue a notification under Section 1 (3) of the Indian Bar Councils Act 1926 applying the provisions of the Act of 1926 to this Court. " So far as the first prayer is concerned we need say nothing since the petition has been placed before us and we are going to make appropriate orders on that petition. In order to see whether or not we would issue a writ of mandamus to opposite-party No. 3, namely, the Government of Uttar Pradesh, it is necessary to state a few facts.
(2.) THE petitioner alleges that she passed the LL. B. Examination from the University of Lucknow in the year 1952 and that thereafter she completed one year's training "in chambers" in accordance with Rule 1 of the rules framed under Section 9 of the Indian Bar Councils Act of 1926. She further states that she applied to this Court for enrolment as an advocate on 18-9-1953, and paid the requisite stamp duty of Rs. 750/- along with her application. She further alleges that on 18-9-1953, she sent a money order for a sum of Rs. 100/- to the Bar Council at Allahabad and that the said sum was received by the Secretary of the Bar Council on 21-9-1953 - this sum she sent in accordance with the rules which had been framed under the Bar Councils Act. The applicant has contended that she was unable to secure enrolment as an advocate because by our judgment dated October 22,1953, we had held the Bar Councils (U. P. Amendment) Act of 1950 ultra vires the State Legislature. It was contended on her behalf that because of this decision the bar Councils constituted under the U. P. Amendment Act could not function and could not exercise any of the powers which were conferred on them and, therefore, they could not bring her name on to the rolls of advocates entitled to practise within the Jurisdiction of this Court.
(3.) ON behalf of the State Government it was stated by the learned Advocate-General that the state Government was unable to issue the notifications contemplated under Section 1 (2) and section 1 (3) of the Bar Councils Act (Act 38 of 1926) De-cause according to the reading by the state Government of our judgment we had held that the old Bar Councils at Allahabad and lucknow existed and that no more Bar Councils could come into existence in those areas.;