ASHWINI KUMAR UPADHYAY Vs UNION OF INDIA
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE MR. JUSTICE A.M. KHANWILKAR
Case number: W.P.(C) No.-000095 / 2018
Diary number: 4452 / 2018
Advocates: R. D. UPADHYAY Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO.95 OF 2018
Ashwini Kumar Upadhyay …Petitioner
Versus
Union of India & Anr. ...Respondents
J U D G M E N T
A.M. Khanwilkar, J.
1. By this writ petition filed under Article 32 of the
Constitution of India as a Public Interest Litigation, the
petitioner prays for issue of a writ of mandamus or direction
to debar the legislators from practising as an Advocate
(during the period when they are Members of Parliament or
of State Assembly/Council) in the spirit of Part-VI of the Bar
Council of India Rules (for short, ‗the Rules’) or, in the
alternative, declare that Rule 49 of the Rules is arbitrary and
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ultra-vires the Constitution and to permit all public servants
to practise as an advocate. During the pendency of this writ
petition, multiple interlocutory applications have been filed
by different protagonists supporting the relief claimed in the
present writ petition.
2. According to the petitioner, the elected people‘s
representatives take a constitutional oath to serve the people
and are supposed to work full-time for public causes. They
also draw their salary from the consolidated fund. Being
public servants, they cannot be permitted to practise as an
advocate. For, if they are allowed to practice law they would
charge fees from their private clients and, at the same time,
continue to draw salary from the public exchequer, which
will be nothing short of professional misconduct. It is urged
that many legislators are actively practising as advocates
before different courts. In the process, they end up in
misusing their position as Members of Parliament/Members
of the Legislative Assembly/Members of Legislative Council
(for short, ―MP/MLA/MLC‖), as is perceived by the public.
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Further, they invariably make regular appearances on
television and give interviews to media, which also entails in
advertisement. It is urged that legal profession is a noble
full-time profession. Resultantly, the legislators cannot be
allowed to ride two full-time engagements – as an elected
representative and as an Advocate. If they do so, they would
end up becoming casual towards one of the two
engagements and in a given situation be guilty of conflict of
interest amounting to professional misconduct. The
petitioner has given multiple instances to buttress the point
of conflict of interest.
3. It is thus urged that allowing legislators to practice law
will have the potential of permitting them to indulge in
conflict of interest amounting to professional misconduct
since they may appear in matters, in their capacity as
advocates, challenging the wisdom of Parliament/State
Legislature. It is possible that they may have participated in
the deliberation when the Bill to pass the stated law was
introduced in the Parliament/State Legislature. They may
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either take the same position before the court or even a
completely opposite stand in their role as an Advocate. In
either case, it would be a serious issue of conflict of interest.
4. Reliance has been placed on Rule 49 of the Rules in
particular to contend that there is an express restriction on
advocates to take up other employment. It is also urged that
being an elected people‘s representative, by the very nature
of his/her duty as a law maker and legislator, it is a full-
time engagement, coupled with the fact that the emoluments
paid to them is under The Salary, Allowances and Pension of
Members of Parliament Act, 1954 (for short, ‗the 1954 Act‘).
Similarly, allowances are paid as per the rules framed for
different heads under the 1954 Act (e.g. Travelling and Daily
Allowances Rules, 1957; Housing and Telephone Facilities
Rules, 1956; Medical Facilities Rules, 1959; Allowances for
Journeys Abroad Rules, 1960; Constituency Allowance
Rules, 1986; Advance for the Purchase of Conveyances
Rules, 1986; and Office Expenses Allowance Rules, 1986).
Considering the obligation towards the constituency
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represented by them, the elected people‘s representatives are
obliged to work full-time for the public cause and for which
reason it would be neither feasible nor practicable for them
to perform to the best of their ability as advocates, who are
required to give wholehearted and full-time attention to their
profession. Resultantly, legislators cannot be allowed to
practise as advocates during the relevant period.
5. To buttress the aforementioned arguments, reliance is
placed on the decisions of this Court in M. Karunanidhi Vs.
Union of India and Anr.1, Dr. Haniraj L. Chulani Vs.
Bar Council of Maharashtra & Goa2, Sushma Suri Vs.
Govt. of National Capital Territory of Delhi & Anr.3,
Satish Kumar Sharma Vs. Bar Council of H.P.4 and
Madhav M. Bhokarikar Vs. Ganesh M. Bhokarikar
(Dead) through LRs.5
1 (1979) 3 SCC 431 2 (1996) 3 SCC 342 3 (1999) 1 SCC 330 4 (2001) 2 SCC 365 5 (2004) 3 SCC 607
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6. The petition is opposed on the argument that the
substantive relief claimed by the petitioner, in effect, is to
call upon this Court to impose restrictions on a distinct
class of persons sans a law made in that behalf to practise
before the court as advocates whilst they represent their
constituency as elected people‘s representatives in the
Parliament/Legislative Assembly. It is urged that there can
be no relationship of an employee and employer between the
MP/MLA/MLC and the Government as such, merely because
they receive salary, allowances and pension in terms of the
provisions of the 1954 Act as applicable to the Members of
Parliament or similar enactment applicable to the Members
of Legislative Assembly/Council. The nomenclature of salary
for the amount received by the legislators from the
consolidated fund per se does not create a relationship of
employer and employee between the Government and the
elected people‘s representative. Further, being an elected
people‘s representative, the person is not engaged in trade,
business or profession much less being a full-time salaried
employee of the Government. So understood, the provision
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regarding restriction on other employment, as articulated in
the present form, has no application.
7. In other words, as of now, there is no express
prohibition either under the provisions of the Advocates Act,
1961 or the Rules framed thereunder, including by the Bar
Council of India such as in Part VI, Chapter II of the said
Rules governing restrictions on advocates, in particular
Section VII thereof titled as ‗Section on other Employments‘.
The Bar Council of India has filed its response to this writ
petition and has placed on record minutes of the meeting of
its General Council held on 31st March, 2018 bearing item
No.1420 of 2018. The Bar Council had appointed a Sub-
Committee to examine the question raised in the present
writ petition. The Sub-Committee was of the considered
opinion that legislators could not be prohibited from
practising law. The said recommendation was eventually
accepted by the General Council of the Bar Council of India
in its meeting convened on 31st March, 2018.
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8. We have heard Mr. Shekhar Naphade, learned senior
counsel for the petitioner, Mr. K.K. Venugopal, learned
Attorney General for India, Mr. Arvind Verma, Mr. S.R.
Singh, Mr. V. Shekhar and Mr. Sukumar Pattajoshi,
learned senior counsel, Mr. S.N. Bhatt, Mr. Sanjai Kumar
Pathak, Dr. Dinesh Rattan Bhardwaj, Mr. Om Prakash Ajit
Singh Parihar and Mr. M.A. Chinnasamy learned counsel for
the parties.
9. The core issue is: whether legislators can be debarred
from practising as advocates during the period when they
continue to be the Members of Parliament or the State
Assembly/Council? We are not concerned with any other
issue including the issue as to whether, by virtue of such
practice, the concerned elected people‘s representative may
incur disqualification to continue to be a member of the
concerned House on the ground of office of profit or any
other ground resulting in his/her disqualification provided
by the Constitution or any law made by the
Parliament/State Legislature in that regard.
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10. It is indisputable that the Bar Council of India is
bestowed with the function and duty to regulate enrollments
of advocates and the terms and conditions of professional
conduct of advocates. The conditions to be fulfilled for
continuing as advocates, however, must be reasonable
restrictions. The right to practise any profession in that
sense is not an absolute right. At the same time, the
restriction must be expressly stated either in the Advocates
Act, 1961 or the Rules framed thereunder. Chapter IV of the
said Act deals with the right to practise as an advocate.
Section 49 of the said Act empowers the Bar Council of India
to make Rules for discharging its functions under the Act on
matters specified in sub-section (1) (a) to 1(j) therein. The
Bar Council has already framed Rules regarding restrictions
on other employment, in exercise of powers under Sections
16 (3) and 49(1)(g) of the said Act. Section VII in Part VI of
the said Rules deals with the said subject, which reads thus:
―Section VII- Section on other Employments
47. An advocate shall not personally engage in any business; but he may be a sleeping partner in a firm
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doing business provided that in the opinion of the appropriate State Bar Council, the nature of the
business is not inconsistent with the dignity of the profession.
48. An advocate may be Director or Chairman of the Board of Directors of a Company with or without any ordinarily sitting free, provided none of his
duties are of an executive character. An advocate shall not be a Managing Director or a Secretary of any Company.
49. An advocate shall not be a full-time salaried employee of any person, government, firm,
corporation or concern, so long as he continues to practice, and shall, on taking up any such employment, intimate the fact to the Bar Council on
whose roll his name appears and shall thereupon cease to practice as an advocate so long as he
continues in such employment. [***] 6
50. An advocate who has inherited, or succeeded by survivorship to a family business may continue it,
but may not personally participate in the management thereof. He may continue to hold a
share with others in any business which has descended to him by survivorship or inheritance or by will, provided he does not personally participate
in the management thereof. 51. An advocate may review Parliamentary Bills for a remuneration, edit legal text books at a salary, do
press-vetting for newspapers, coach pupils for legal examination, set and examine question papers; and
subject to the rules against advertising and full-time employment, engage in broadcasting, journalism,
6 Paras 2 and 3 deleted by the Bar Council of India, Resolution No.65/2001, dated 22nd June, 2001, which read as: ―Nothing in this rule shall apply to a Law Officer of the Central Government of a
State or of any Public Corporation or body constituted by statute who is entitled to
be enrolled under the rules of his State Bar Council made under Section 28 (2) (d)
read with Section 24 (1) (e) of the Act despite his being a full time salaried employee.
Law Officer for the purpose of these Rules means a person who is so designated by
the terms of his appointment and who, by the said terms, if required to act and/or plead in Courts on behalf of his employer.‖
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lecturing and teaching subjects, both legal and non- legal.
52. Nothing in these rules shall prevent an advocate from accepting after obtaining the consent of the
State Bar Council, part-time employment provided that in the opinion of the State Bar Council, the nature of the employment does not conflict with his
professional work and is not inconsistent with the dignity of the profession. This rule shall be subject to such directives if any as may be issued by the Bar
Council of India from time to time.‖
11. For considering the issue articulated in paragraph 9
hereinabove, the efficacy of Rule 49 may be of some import
and that rule alone has been pressed into service by the
petitioner and interventionists. For, Rule 47 deals with a
situation where the advocate is engaged in business, Rule 48
is attracted when the advocate is a Director or Chairman of
the company, Rule 50 becomes applicable when the
advocate inherits family business, Rule 51 becomes
applicable when the advocate is engaged in other specified
activities, Rule 52 is applicable when an advocate accepts
part time employment. None of this is applicable to an
elected people‘s representative. The closest provision is Rule
49, namely, when an advocate becomes a full-time salaried
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employee of any person, government, firm, corporation or
concern.
12. Rule 49 came up for consideration before a three-Judge
Bench of this Court in Satish Kumar Sharma (supra). In
that case, the appellant after obtaining L.L.B. degree came to
be appointed as Assistant (Legal) in H.P. State Electricity
Board, which post was later redesignated as ―Law Officer
Grade II‖. Further, the Board permitted the appellant to act
as an advocate on its behalf. The appellant was also enrolled
by the Bar Council as an advocate and was issued a
certificate in that behalf, in furtherance of which he
represented the Board when necessary. The appellant after
some time was posted as ―Under-Secretary (Legal)-cum-Law
Officer‖ on promotion whereupon the Bar Council moved
into action for cancellation of his enrollment. In Paragraph
10 of the said decision, while considering the challenge,
observed thus:
―10. The profession of law is called a noble profession. It does not remain noble merely by
calling it as such, unless there is a continued, corresponding and expected performance of a noble
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profession. Its nobility has to be preserved, protected and promoted. An institution cannot
survive on its name or on its past glory alone. The glory and greatness of an institution depends on its
continued and meaningful performance with grace and dignity. The profession of law being noble and an honourable one, it has to continue its
meaningful, useful and purposeful performance inspired by and keeping in view the high and rich traditions consistent with its grace, dignity, utility
and prestige. Hence the provisions of the Act and the Rules made thereunder inter alia aimed to
achieve the same ought to be given effect to in their true letter and spirit to maintain clean and efficient Bar in the country to serve the cause of justice
which again is a noble one.‖
In paragraphs 19 to 21, the Court went on to examine the
facts of the case under consideration and concluded thus:
―19. It is an admitted position that no rules were framed by the respondent entitling a Law Officer appointed as a full-time salaried employee coming
within the meaning of para 3 of Rule 49 to enrol as an advocate. Such an enrolment has to come from the rules made under Section 28(2)(d) read with Section 24(1)(e) of the Act. Hence it necessarily follows that if there is no rule in this regard, there is
no entitlement. In the absence of express or positive rule, the appellant could not fit in the exception and
the bar contained in the first paragraph of Rule 49, was clearly attracted as rightly held by the High Court. ......
In short and substance we find that the appellant was/is a full-time salaried employee and his work
was not mainly or exclusively to act or plead in court. Further, there may be various challenges in
courts of law assailing or relating to the decisions/actions taken by the appellant himself such as challenge to issue of statutory regulation,
notification or order; construction of statutory regulation, statutory orders and notifications, the
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institution/withdrawal of any prosecution or other legal/quasi-legal proceedings etc. In a given
situation the appellant may be amenable to disciplinary jurisdiction of his employer and/or to
the disciplinary jurisdiction of the Bar Council. There could be conflict of duties and interests. In such an event, the appellant would be in an
embarrassing position to plead and conduct a case in a court of law. Moreover, mere occasional appearances in some courts on behalf of the Board
even if they be, in our opinion, could not bring the appellant within the meaning of ―Law Officer‖ in
terms of para 3 of Rule 49. The decision in Sushma Suri v. Govt. of National Capital Territory of Delhi in our view, does not advance the case of the appellant. That was a case where meaning of expression ―from the Bar‖ in relation to appointment as District Judge
requiring not less than seven years‘ standing as an advocate or a pleader came up for consideration. The word ―advocate‖ in Article 233(2) was held to
include a Law Officer of the Central or State Government, public corporation or a body corporate
who is enrolled as an advocate under exception to Rule 49 of Bar Council of India Rules and is practising before courts for his employee. Para 10 of the said judgment reads: (SCC pp. 336-37)
―10. Under Rule 49 of the Bar Council of India Rules, an
advocate shall not be a full-time
employee of any person,
Government, firm, corporation or
concern and on taking up such
employment, shall intimate such
fact to the Bar Council concerned
and shall cease to practise as long
as he is in such employment.
However, an exception is made in
such cases of Law Officers of the
Government and corporate bodies
despite his being a full-time
salaried employee if such Law
Officer is required to act or plead
in court on behalf of others. It is
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only to those who fall into other
categories of employment that the
bar under Rule 49 would apply. An advocate employed by the
Government or a body corporate as its Law Officer even on terms of payment of salary would not cease to be an advocate in terms of Rule 49 if the condition is that such advocate is required to act or plead in courts on
behalf of the employer. The test, therefore, is not whether such
person is engaged on terms of
salary or by payment of
remuneration, but whether he is
engaged to act or plead on its
behalf in a court of law as an
advocate. In that event the terms
of engagement will not matter at
all. What is of essence is as to what such Law Officer engaged by the Government does — whether he acts
or pleads in court on behalf of his
employer or otherwise? If he is not acting or pleading on behalf of his employer, then he ceases to be an advocate. If the terms of engagement
are such that he does not have to act or plead, but does other kinds of work, then he becomes a mere employee of the Government or the body corporate. Therefore, the Bar Council of India has understood the
expression ‘advocate’ as one who is actually practising before courts which expression would include even those who are Law Officers appointed as such by the Government or body corporate.‖
20. As stated in the above para the test indicated is whether a person is engaged to act or plead in a
court of law as an advocate and not whether such
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person is engaged on terms of salary or payment by remuneration. The essence is as to what such
Law Officer engaged by the Government does.
21. In the present case, on facts narrated above,
relating to his employment as well as in the absence of rule made by the respondent entitling a Law
Officer to enrol as an advocate despite being a full- time salaried employee, the appellant was not entitled to enrolment as an advocate. Hence, the
appellant cannot take benefit of the aforementioned judgment.‖
(emphasis supplied)
13. This Court had also referred to a previous three-Judge
Bench judgment in Dr. Haniraj L. Chulani (supra), wherein
Rule 1(1) framed by the State Bar Council of Maharashtra
and Goa restricting a person qualified to be enrolled as an
advocate from so being enrolled when he was already
pursuing another full-time profession i.e. medical profession
came up for consideration. The validity of the said provision
was challenged on the ground that it suffered from the vice
of excessive delegation of legislative power and was also
violative of Article 19 (1) (g) of the Constitution of India and
not falling under the exemption granted by sub Article (6)
thereof. The validity of the said Rule was assailed also on the
ground of being violative of Articles 14 and 21 of the
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Constitution. While considering the said challenge, the
Court took note of the fact that the State Bar Councils are
competent to lay down, by virtue of the Rules, conditions or
restrictions which would be germane to the high and
exacting standards of advocacy expected of new entrants
into the fold of the profession. Implicit in the conferment of
such rule-making power are the guidelines laid down by the
legislature itself that the conditions must be commensurate
with the fructification of the very purpose of the act of
putting the profession of advocates on a sound footing so
that a new entrant can well justify his/her role in being
admitted to the fold of the noble profession to which he/she
seeks admission. In paragraph 20, the Court considered the
question of whether a person carrying on another profession
can validly be denied enrollment as an advocate by the State
Bar Council. While considering that question, the Court
observed thus:
―20. ….. In our view looking to the nature of the
legal profession to which we have made detailed reference earlier the State Bar Council would be justified in framing such a rule prohibiting the entry
of a professional who insists on carrying on other
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profession simultaneously with the legal profession. As we have seen earlier legal profession requires
full-time attention and would not countenance an advocate riding two horses or more at a time.
He has to be a full-time advocate or not at all……..………. It is obvious that even though medical profession
also may be a dignified profession a person cannot insist that he will be a practising doctor as well as a practising advocate simultaneously. Such an
insistence on his part itself would create an awkward situation not only for him but for his own
clients as well as patients. It is easy to visualise that a practising surgeon like the appellant may be required to attend emergency operation even beyond
court hours either in the morning or in the evening. On the other hand the dictates of his legal
profession may require him to study the cases for being argued the next day in the court. Under these circumstances his attention would be
divided. He would naturally be in a dilemma as to whether to attend to his patient on the operation table in the evening or to attend to his legal
profession and work for preparing cases for the next day and to take instructions from his clients for
efficient conduct of the cases next day in the court. If he is an original side advocate he may be required to spend his evenings and even late nights for
making witnesses ready for examination in the court next day. Under these circumstances as a practising advocate if he gives attention to his clients in his
chamber after court hours and if he is also required to attend an emergency operation at that very time,
it would be very difficult for him to choose whether to leave his clients and go to attend his patient in the operation theatre or to refuse to attend to his
patients. If he selects the first alternative his clients would clamour, his preparation as advocate would
suffer and naturally it would reflect upon his performance in the court next day. If on the other hand he chooses to cater to the needs of his clients
and his legal work, his patients may suffer and may in given contingency even stand to lose their lives without the aid of his expert hand as a surgeon.
Thus he would be torn between two conflicting loyalties, loyalty to his clients on the one hand
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and loyalty to his patients on the other. In a way he will instead of having the best of both the
worlds, have the worst of both the worlds. Such a person aspiring to have simultaneous enrolment
both as a lawyer and as a medical practitioner will thus be like ‗trishanku‘ of yore who will neither be in heaven nor on earth. It is axiomatic that an
advocate has to burn the midnight oil for preparing his cases for being argued in the court next day. Advocates face examination every day
when they appear in courts. It is not as if that after court hours an advocate has not to put in
hard work on his study table in his chamber with or without the presence of his clients who may be available for consultation. To put forward his
best performance as an advocate he is required to give whole-hearted and full-time attention to
his profession. Any flinching from such unstinted attention to his legal profession would certainly have an impact on his professional
ability and expertise. If he is permitted to simultaneously practise as a doctor then the requirement of his full-time attention to the legal
profession is bound to be adversely affected. Consequently however equally dignified may be the
profession of a doctor he cannot simultaneously be permitted to practise law which is a full-time occupation. It is for ensuring the full-time
attention of legal practitioners towards their profession and with a view to bringing out their best so that they can fulfil their role as an officer
of the court and can give their best in the administration of justice, that the impugned rule
has been enacted by the State Legislature. It, therefore, cannot be said that it is in any way arbitrary or that it imposes an unreasonable
restriction on the new entrant to the profession who is told not to practise simultaneously any other
profession and if he does so to deny to him entry to the legal profession. It is true as submitted by the learned Senior Counsel for the appellant that the
rule of Central Bar Council does not countenance an advocate simultaneously carrying on any business and it does not expressly frown upon any
simultaneous profession. But these are general rules of professional conduct. So far as regulating
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enrolment to the profession is concerned it is the task entrusted solely to the State Bar
Councils by the legislature as seen earlier while considering the scheme of the Act. While
carrying on that task if the entry to the profession is restricted by the State Bar Council by enacting the impugned rule for not allowing
any other professional to enter the Bar when he does not want to give up the other profession but wants to carry on the same simultaneously with
legal practice, it cannot be said that the Bar Council has by enacting such a rule imposed any
unreasonable restriction on the fundamental right of the prospective practitioner who wants to enter the legal profession.‖
(emphasis supplied)
Having said thus, in paragraph 21 the Court observed as
follows:
―21………In our view the impugned rule does not impose any unreasonable restriction on the right of
the professional carrying on any other avocation and insisting on continuing to carry on such profession, while it prohibits entry of such a person to the legal
profession. If the contention of the learned Senior Counsel for the appellant is countenanced and any person professing any other profession is permitted
to join the legal profession having obtained the Degree of Law and having fulfilled the other
requirements of Section 24, then even chartered accountants, engineers and architects would also legitimately say that during court hours they will
practise law and they will simultaneously carry on their other profession beyond court hours. If such simultaneous practices of professionals who want to
carry on more than one profession at a time are permitted, the unflinching devotion expected by the
legal profession from its members is bound to be adversely affected. If the peers being chosen representatives of the legal profession constituting
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the State Bar Council, in their wisdom, had thought it fit not to permit such entries of dual practitioners
to the legal profession it cannot be said that they have done anything unreasonable or have framed an
arbitrary or unreasonable rule.‖
14. The elucidation by the three-Judge Bench of this Court
referred to above is irrefutable. The question, however, is
whether the restriction imposed by the Bar Council of India
under the Rules as framed, encompasses the elected
people‘s representatives or legislators. As aforesaid, the
closest rule framed by the Bar Council of India is Rule 49.
However, Rule 49 applies where an advocate is a full-time
salaried employee of any person, government, firm,
corporation or concern. Indubitably, legislators cannot be
styled or characterized as full-time salaried employees as
such, much less of the specified entities. For, there is no
relationship of employer and employee. The status of
legislators (MPs/MLAs/MLCs) is of a member of the House
(Parliament/State Assembly). The mere fact that they draw
salary under the 1954 Act or different allowances under the
relevant Rules framed under the said Act does not result in
creation of a relationship of employer and employee between
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the Government and the legislators, despite the description
of payment received by them in the name of salary. Indeed,
the legislators are deemed to be public servants, but their
status is sui generis and certainly not one of a full-time
salaried employee of any person, government, firm,
corporation or concern as such. Even the expansive
definition of term ―person‖ in the General Clauses Act will be
of no avail. The term ―Employment‖ may be an expansive
expression but considering the Constitutional scheme, the
legislators being elected people‘s representatives occupy a
seat in the Parliament/Legislative Assembly or Council as its
members but are not in the employment of or for that matter
full-time salaried employees as such. They occupy a special
position so long as the House is not dissolved. The fact that
disciplinary or privilege action can be initiated against them
by the Speaker of the House does not mean that they can be
treated as full-time salaried employees. Similarly, the
participation of the legislators in the House for the conduct
of its business, by no standards can be considered as service
rendered to an employer. One ceases to be a legislator, only
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when the House is dissolved or if he/she resigns or vacates
the seat upon incurring disqualification to continue to be a
legislator. By no standards, therefore, Rule 49 as a whole
can be invoked and applied to the legislators. Resultantly, it
is not necessary to dilate on the question as to whether the
nature of duty of the legislators is such that it entails into a
full-time engagement and that the person concerned will not
be in a position to pay full attention towards the legal
profession. That is a matter for the Bar Council to consider.
15. There is no other express provision in the Act of 1961
or the Rules framed thereunder to even remotely suggest
that any restriction has been imposed on the elected people‘s
representatives, namely, MPs/MLAs/MLCs to continue to
practise as advocates. In absence of an express restriction in
that behalf, it is not open for this Court to debar the elected
people‘s representatives from practising during the period
when they are MPs/MLAs/MLCs. It is also not possible to
strike down Rule 49 on the ground that the stated class of
persons is excluded from its sweep, not being a case of
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discrimination between equals or unequals being treated
equally. As expounded in the case of Dr. Haniraj L.
Chulani (supra), it is for the Bar Council of India to frame
Rules to impose restrictions as may be found appropriate. As
of today, no rule has been framed to restrict the elected
people‘s representatives from practising as advocates. On
the other hand, an unambiguous stand is taken by the Bar
Council that being legislators per se is not a disqualification
to practice law.
16. Our attention was invited to the judgment of the
Constitution Bench in M. Karunanidhi (supra). In that
case, the Court was called upon to examine the purport of
Section 21(12) of the Indian Penal Code wherein the
expression ―public servant‖ has been defined to denote a
person falling under any of the descriptions specified
therein. Clause (12) of Section 21 postulates that every
person in the service or ―pay of the Government‖ or
remunerated by fees or commission for the performance of
any public duty by the Government. The question before the
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Constitution Bench was whether the Chief Minister or a
Minister is deemed to be a public servant in any sense of the
term. The Court noted that even though the Chief Minister
may not stricto sensu be in the service of the Government
which undoubtedly signifies the relationship of master and
servant where the employer employs employee on the basis
of salary or remuneration; but then the Court went on to
observe that so far as the second limb of Section 21(12) of
IPC is concerned it predicates ―in the pay of the
Government‖. That was of much wider amplitude so as to
include within its ambit even public servant who may not be
a regular employee receiving salary from his master. The
Court then proceeded to consider the constitutional scheme
whereunder the Chief Minister is ―appointed‖ by the
Governor and the duties to be performed by him in that
capacity are defined. As the Court arrived at the conclusion
that the Governor ―appoints‖ the Chief Minister and is also
paid a salary according to the statute made by the
Legislature, from the Government funds it went on to
conclude that the Chief Minister becomes a person ―in the
26
pay of the Government‖ so as to fall squarely within clause
(12) of Section 21 of IPC.
17. In the present case, however, we are dealing with the
expression ―a full-time salaried employee‖ of specified
entities as is explicated in Rule 49 and more so with the
issue of debarring an advocate from practicing law whilst
he/she is a legislator during the relevant period. As regards
the legislators (MP/MLA/MLC) they occupy a unique
position. They are not appointed but are elected by the
electors from respective territorial constituencies. The fact
that they have to take oath administered by the
President/Governor before they take their seat in the House,
does not mean that they are appointed by the
President/Governor as such unlike in the case of the Prime
Minister/Chief Minister and Ministers in the Council of
Ministers. Article 99 postulates that every member of either
House of Parliament, before taking the seat shall make and
subscribe before the President, or some person appointed in
that behalf by him, an oath and affirmation according to the
27
form set out for the purpose in the Third Schedule. The form
of oath does not suggest that the member is appointed by
the President as such. Further, the legislators vacate
his/her seat only in situations specified in Article 101 of the
Constitution. Article 102 of the Constitution provides for
disqualification for being chosen and for being a member of
either House of Parliament. As regards the legislators, Article
105 provides for their powers and privileges. In the case of
Prime Minister and the Ministers, the Constitution of India
expressly provides for their duties as predicated in Article
78. Suffice it to observe that the exposition in the case of M.
Karunanidhi (supra), will be of no avail while considering
the purport of Rule 49, which is attracted when the advocate
is a full-time salaried employee of any person, firm,
government, corporation or concern. The fact that the
legislators draw salary and allowances from the consolidated
fund in terms of Article 106 of the Constitution and the law
made by the Parliament in that regard, it does not follow
that a relationship of a full-time salaried employee(s) of the
Government or otherwise is created. The legislators receive
28
payment in the form of salary, and allowances or pension
from the consolidated fund is not enough to debar them
from practising as advocates, sans being a full-time salaried
employee of the specified entities. They continue to remain
only as member(s) of the House representing the territorial
constituencies from where they have been elected until the
House is dissolved or if he/she resigns including vacates the
seat for having incurred disqualification as may be
prescribed by law.
18. The argument then proceeds on the principle of
constitutional morality, affirmative equality and institutional
integrity. During arguments, emphasis was placed on the
dictum of this Court in Manoj Narula Vs. Union of India7,
Government of NCT of Delhi Vs. Union of India and Ors8
and Krishnamoorthy Vs. Shivakumar & Ors.9 This
argument, in effect, is to assert that the legislators who are
practising as advocates are per se guilty of professional
7 (2014) 9 SCC 1 8 Judgment delivered on 4th July, 2018 in Civil Appeal No.2357 of 2017; (2018) 8 SCALE 72 9 (2015) 3 SCC 467
29
misconduct including conflict of interest. This is a sweeping
comment. For, whether it is a case of conflict of interest or
professional misconduct would depend on the facts of each
case. That fact will have to be pleaded and proved before the
Competent Authority. There can be no presumption in that
regard, merely on account of the status of being a legislator.
The standards of professional conduct and etiquette have
been delineated in the Rules framed by the Bar Council
Chapter II in Part VI dealing with the rules governing
Advocates, framed under Section 49(1)(c) of the Act read
with the proviso thereto. The relevant portion thereof reads
thus:-
―CHAPTER II
STANDARDS OF PROFESSIONAL CONDUCT AND
ETIQUETTE
[Rules under Section 49(1)(c) of the Act read with
the Proviso thereto]
Preamble
An Advocate shall, at all times, comport himself in
a manner befitting his status as an officer of the
Court, a privileged member of the community, and
a gentleman, bearing in mind that what may be
lawful and moral for a person who is not a member
of the Bar, or for a member of the Bar in his non-
professional capacity may still be improper for an
Advocate. Without prejudice to the generality of the
30
foregoing obligation, an Advocate shall fearlessly
uphold the interests of his client, and in his
conduct conform to the rules hereinafter mentioned
both in letter and in spirit. The rules hereinafter
mentioned contain canons of conduct and etiquette
adopted as general guides; yet the specific mention
thereof shall not be construed as a denial of the
existence of other equally imperative though not
specifically mentioned.
SECTION I - DUTY TO THE COURT
xxx xxx xxx
SECTION II - DUTY TO THE CLIENT
11. An Advocate is bound to accept any brief in
the Courts or Tribunals or before any other
authority in or before which he professes to practise
at a fee consistent with his standing at the Bar and
the nature of the case. Special circumstances may
justify his refusal to accept a particular brief.
12. An Advocate shall not ordinarily withdraw
from engagements once accepted, without sufficient
cause and unless reasonable and sufficient notice
is given to the client. Upon his withdrawal from a
case, he shall refund such part of the fee as has not
been earned.
13. An Advocate should not accept a brief or
appear in a case in which he has reason to believe
that he will be a witness and if being engaged in a
case, it becomes apparent that he is a witness on a
material question of fact, he should not continue to
appear as an Advocate if he can retire without
jeopardising his client‘s interests.
14. An Advocate shall at the commencement of
his engagement and during the continuance thereof
make all such full and frank disclosures to his
client relating to his connection with the parties
and any interest in or about the controversy as are
likely to affect his client‘s judgment in either
engaging him or continuing the engagement.
31
15. It shall be the duty of an Advocate fearlessly
to uphold the interests of his client by all fair and
honourable means without regard to any
unpleasant consequences to himself or any other.
He shall defend a person accused of a crime
regardless of his personal opinion as to the guilt of
the accused, bearing in mind that his loyalty is to
the law which requires that no man should be
convicted without adequate evidence.
16. An Advocate appearing for the prosecution
in a criminal trial shall so conduct the prosecution
that it does not lead to conviction of the innocent.
The suppression of material capable of establishing
the innocence of the accused shall be scrupulously
avoided.
17. An Advocate shall not directly or indirectly,
commit a breach of the obligations imposed by Sec.
126 of the Indian Evidence Act.
18. An Advocate shall not at any time, be a
party to fomenting of litigation.
19. An Advocate shall not act on the
instructions of any person other than his client or
his authorised agent.
20. An Advocate shall not stipulate for a fee
contingent on the results of litigation or agree to
share the proceed thereof.
21. An Advocate shall not buy or traffic in or
stipulate for or agree to receive any share or
interest in any actionable claim. Nothing in this
Rule shall apply to stock, shares and debentures or
Government securities, or to any instruments,
which are, for the time being, by law or custom
negotiable, or to any mercantile document of title to
goods.
22. An Advocate shall not, directly or indirectly,
bid for or purchase, either in his own name or in
any other name, for his own benefit or for the
benefit of any other person, any property sold in the
execution of a decree or order in any suit, appeal or
other proceeding in which he was in any way
32
professionally engaged. This prohibition, however,
does not prevent an Advocate from bidding for or
purchasing for his client any property, which his
client may, himself legally bid for or purchase,
provided the Advocate is expressly authorised in
writing in this behalf.
22A. An advocate shall not directly or indirectly bid
in court auction or acquire by way of sale, gift,
exchange or any other mode of transfer either in his
own name or in any other name for his own benefit
or for the benefit of any other person any property
which is subject matter of any suit appeal or other
proceedings in which he is in any way
professionally engaged.
23. An Advocate shall not adjust fee payable to
him by his client against his own personal liability
to the client, which liability does not arise in the
course of his employment as an Advocate.
24. An Advocate shall not do anything whereby
he abuses or takes advantage of the confidence
reposed in him by his client.
25. An Advocate should keep accounts of the
client‘s money entrusted to him, and the accounts
should show the amounts received from the client
or on his behalf, the expenses incurred for him and
the debits made on account of fees with respective
dates and all other necessary particulars.
26. Where moneys are received from or on
account of a client, the entries in the accounts
should contain a reference as to whether the
amounts have been received for fees or expenses,
and during the course of the proceedings, no
Advocate shall, except with the consent in writing of
the client concerned, be at liberty to divert any
portion of the expenses towards fees.
27. Where any amount is received or given to
him on behalf of his client the fact of such receipt
must be intimated to the client as early as
possible.
33
28. After the termination of the proceeding the
Advocate shall be at liberty to appropriate towards
the settled fee due to him any sum remaining
unexpended out of the amount paid or sent to him
for expenses, or any amount that has come into his
hands in that proceeding.
29. Where the fee has been left unsettled, the
Advocate shall be entitled to deduct, out of any
moneys of the client remaining in his hands, at the
termination of the proceeding for which he had
been engaged, the fee payable under the rules of
the Court, in force for the time being, of by then
settled and the balance, if any, shall be refunded to
the client.
30. A copy of the client‘s account shall be
furnished to him on demand provided the
necessary copying charge is paid.
31. An Advocate shall not enter into
arrangements whereby funds in his hands are
converted into loans.
32. An Advocate shall not lend money to his
client for the purpose of any action or legal
proceedings in which he is engaged by such client.
Explanation:- An Advocate shall not be held
guilty for a breach of this rule, if in the course a
pending suit or proceeding, and without any
arrangement with the client in respect of the same,
the Advocate feels compelled by reason of the rule
of the Court to make a payment to the Court on
account of the client for the progress of the suit of
proceeding.
33. An Advocate who has, at any time, advised in
connection with the institution of a suit, appeal or
other matter or has drawn pleadings, or acted for a
party shall not act, appear or plead for the opposite
party.
xxx xxx xxx‖
34
Resultantly, the case of professional misconduct will have to
be pleaded and proved on case to case basis.
19. Thus, merely because the advocate concerned is an
elected people‘s representative, it does not follow that he/she
has indulged in professional misconduct. Similarly, the
conferment of power on the legislators (MPs) to move an
impeachment motion against the judge(s) of the
Constitutional Courts does not per se result in conflict of
interest or a case of impacting constitutional morality or for
that matter institutional integrity. In the context of the relief
claimed in the main petition, we do not wish to dilate on the
other arguments that India needs dedicated and full-time
legislators, who will sincerely attend Parliament on all
working days when called upon to do so. For, the limited
question considered by us is whether legislators are and can
be prohibited from practising as advocates during the
relevant period. That can be answered on the basis of the
extant statutory provisions governing the conduct of
advocates. As observed in Kalpana Mehta Vs. Union of
35
India10, the Court cannot usurp the functions assigned to
the legislature. In other words, sans any express restriction
imposed by the Bar Council of India regarding the legislators
to appear as an advocate, the relief as claimed by the
petitioner cannot be countenanced.
20. To sum up, we hold that the provisions of the Act of
1961 and the Rules framed thereunder, do not place any
restrictions on the legislators to practise as advocates during
the relevant period. The closest rule framed by the Bar
Council of India is Rule 49 which, however, has no
application to the elected people‘s representatives as they do
not fall in the category of full-time salaried employee of any
person, firm, government, corporation or concern. As there
is no express provision to prohibit or restrict the legislators
from practising as advocates during the relevant period, the
question of granting relief, as prayed, to debar them from
practising as advocates cannot be countenanced. Even the
alternative relief to declare Rule 49 as unconstitutional, does
10 (2018) 7 SCC 1
36
not commend to us. As of now, the Bar Council of India has
made its stand explicitly clear that no such prohibition can
be placed on the legislators. As a result, the reliefs claimed
in this writ petition are devoid of merit.
21. Accordingly, this writ petition is dismissed with no
order as to costs and as a consequence thereof, the
interlocutory applications are also disposed of.
…………………………..CJI.
(Dipak Misra)
……………………………..J.
(A.M. Khanwilkar)
……………………………..J.
(Dr. D.Y. Chandrachud)
New Delhi; September 25, 2018.