Rajive Bhalla, J. - (1.) This order shall dispose of CWP Nos. 10864, 20377, 4929 of 2006 and 12602 of 2007, as common questions of fact and law are involved therein.
(2.) The petitioners, herein, are Graduates in Law, having sat for and successfully taken the examinations for Bachelor of Laws from various Universities, duly recognized by the Bar Council.
(3.) The issue, before us, that requires adjudication, is the legality of Rule 2 -B of Rule 28(2)(d) read with Sec. 24(1)(e) of the Advocates Act, 1961 (for short herein after referred to as "the Act"). The said amendment debars a person, otherwise qualified to be enrolled as an Advocate with a Bar Council, from grant of a licence to practise law, as he has crossed the age of 45. We are called upon to opine as to the legality of the above amendment.;