O.H. Mootham, J. - (1.) We have before us today an objection by the Bar Council to the admission of Sri Tejasvi Prasad Bhalla as an Advocate in this Court.
(2.) Rule 1 of the Rules made by the Bar Council under Sec. 9 of the Indian Bar Councils Act states generally the qualifications for enrolment as Advocate, but to this rule there are a number of provisos of which the first, so far as it is relevant, reads thus : "Provided, firstly, that a person who is a graduate in law..... may be admitted to the Roll of Advocates (if)..... (c) he has held judicial offices for more than ten years in British India, Dominion of India or India, as the case may be; ...."
(3.) It is Sri Bhalla's contention that he fulfils the requirements of this proviso.;