Telangana High Court: In a case wherein a writ petition was filed under Article 226 of the Constitution before this Court seeking a direction to Respondent 1, Bar Council of India (‘BCI’) to accept the applications of final year LLB students for the AIBE-18 examination, C.V. Bhaskar Reddy, J., directed BCI to examine the representation of the petitioner for the AIBE-18 examination.
The petitioner was a 3rd year LL.B. student at Osmania University and had appeared in the final year exams on 14-08-2023. The petitioner submitted that without providing eligibility to final year/semester LLB 3 years Degree course students as per the decision of the Supreme Court in Bar Council of India v. Bonnie Foi Law College, (2023) 7 SCC 756 (‘Bonnie Foi Law College Case’), BCI had issued a notification dated 16-08-2023 with regard to schedule of AIBE-18.
The counsel appearing for BCI submitted that in compliance with the Supreme Court’s decision in Bonnie Foi Law College Case (supra), BCI had constituted a committee to examine the recommendations of the Supreme Court.
The Court directed BCI to examine the representation of the petitioner dated 18-08-2023 duly taking note of the observations made by the Supreme Court in Bonnie Foi Law College Case (supra), within a period of two weeks from the date of this order and communicate the decision thereon to the petitioner.
Also read: ‘AIBE valid; BCI must ensure quality of lawyers entering the profession’: Read 8 suggestions by Supreme Court Constitution Bench
[Rajasekhar Simma v. Bar Council of India, 2023 SCC OnLine TS 3431, Order dated 06-10-2023]
Advocates who appeared in this case :
For the Petitioner: N. Krishna Sumanth, Counsel
For the Respondents: Ch. Jaganatha Rao, SC; D. Pallavi, Counsel
