Ajitsinh Arjunsinh Gohil Vs Bar Council of Gujarat

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REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 8307 OF 2015

Ajitsinh Arjunsinh Gohil ... Appellant(s)

Versus

Bar Council of Gujarat and Anr. ... Respondent(s)

J U D G M E N T

Dipak Misra, J.

The singular issue that is required to be addressed in

this appeal is whether after transfer of a disciplinary

proceeding, as per the mandate enshrined under Section

36B(1) of the Advocates Act, 1961 (for brevity, “the Act”) to

the Bar Council of India (BCI) from the State Bar Council,

can the BCI, instead of enquiring into the complaint and

adjudicating thereon, send it back to the State Bar Council

with the direction to decide the controversy within a

stipulated time. It is interesting to note that Mr. Preet Pal

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Singh, the learned counsel for BCI would concede that the

said statutory authority has no such power. Mr. D.N. Ray,

learned counsel appearing for the Gujarat State Bar Council

would propound with all the thrust at his command that

BCI has unfettered jurisdiction to pass such an order

inasmuch as it is the apex statutory body under the Act and

it possesses plenary powers and, in any case, the language

of the statutory provision does not create any impediment

for the same. Mr. Anup Kumar, learned counsel for the

appellant, as is expected, concurs with the proponement of

Mr. Singh and further submits that the time consumed in

disposal of the disciplinary authority has put the appellant

in a situation of misery and, therefore, this Court should

quash the initiation of the disciplinary proceedings so that

efflux of time can give the appellant a healing touch and put

an end to the agony he has already endured.

2. In such a situation, thinking it apposite, the Court

appointed Mr. M.L. Lahoty, learned counsel, as the friend of

the Court, who submitted with immense assurance that

acceptance of the stand of the State Bar Council would not

only run counter to the language employed by the

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legislature but shall cause immense violence to the same

and the duty of this Court is to give full meaning to the

legislative intendment.

3. We may, in brief, state the factual score. The appellant,

who was enrolled as an Advocate with the Bar Council of

Gujarat, got elected to the post of Secretary of Gandhinagar

Bar Association in 2007 and subsequently he was elected as

the President of the Bar Association in 2008. One

Mr. P.D. Kanani, who was the Secretary of the Bar

Association due to differences leveled false allegations and

filed false civil and criminal cases against the appellant and

also wrote a letter dated 04.09.2008 in this regard to the

Secretary, Bar Council of Gujarat alleging that he was

denied access to certain records and the accounts and there

was misappropriation of huge amount of the Bar

Association. The differences and the misunderstanding

between the appellant and Mr. P.D. Kanani was resolved and

a settlement was arrived at between the parties on

18.09.2008 and the book of accounts and other records were

handed over by the appellant to Mr. Kanani.

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4. When everything appeared to have been put to rest,

after expiry of one year and three months, Bar Council of

Gujarat vide its B.C. Resolution No. 176 of 2009 dated

06.12.2009 resolved to call for an explanation from the

appellant with regard to complaint preferred by Mr. P.D.

Kanani and further putting forth an allegation that it had

received a letter dated 01.06.2010 from the Registrar, High

Court of Gujarat regarding complaint against the appellant.

On the basis of letter dated 01.06.2010, Bar Council of

Gujarat took suo motu cognizance against the appellant and

referred the matter to Disciplinary Committee III. The

complaint was registered as DC Case No. 25/2010.

5. It is worthy to note that the Bar Council of Gujarat

decided to conduct trial of D.C. case No. 25/2010 along

with D.C. Case No. 15/2010 before the Disciplinary

Committee No. I. The case of the appellant was again

transferred to Disciplinary Committee No. XII and again to

Disciplinary Committee No. IX.

6. As the factual matrix would depict, the appellant, upon

filing of application, was granted time to file his written

arguments but without waiting for the reply of the

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appellant, the Bar Council of Gujarat vide its order dated

17.05.2011 decided D.C. Case No. 15/2010 against the

appellant and directed removal of the name of the appellant

from roll of Bar Council of Gujarat and imposed costs of

Rs.50,000/-. However, as no order could be passed in D.C.

Case No. 25/2010 during the statutory period,

subsequently, the Disciplinary Committee of the Bar

Council of Gujarat vide letter dated 24.08.2011, transferred

the D.C. Case No. 25/2010 to the BCI which was registered

as BCI Tr. Case No. 197/2011.

7. The appellant contended before the Disciplinary

Committee of the BCI that there was no such letter dated

01.06.2010 purported to be written by the Registrar

(Inspection), High Court of Gujarat on the basis of which

cognizance against appellant had been taken. The

Disciplinary Committee, after hearing the appellant, vide

order dated 20.06.2015 remanded the matter to the Bar

Council of Gujarat with a direction to dispose of the case

within a period of one year. Being aggrieved, the appellant

has filed the present appeal.

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8. As indicated earlier, Mr. Anup Kumar, learned counsel

for the appellant submitted that the Disciplinary Committee

of the BCI could not have remanded the matter to the

Disciplinary Committee of the Bar Council of Gujarat as the

same is not permissible in a case that has been transferred

to the BCI by operation of law under Section 36B(1) of the

Act.

9. Mr. Ray, learned counsel for the respondent No. 1, in

his turn, would contend that if the language employed in

Section 36B(1) and Section 36(2) are read in juxtaposition,

it is abundantly clear that the power to deal with the

proceedings upon transfer by the BCI is different, for the

statute confers plenary power on the BCI and such plenary

powers in its ambit and sweep would include the power to

remand. He would emphasise on the words “may dispose of

the same as if it were a proceeding withdrawn for inquiry

under sub-section (2) of section 36” and on that basis

propound that the said words confer wi8de jurisdiction on

the BCI and do not restrict its jurisdiction only to decide

the matter.

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10. To appreciate the rival submissions raised at the Bar,

it is necessary to keenly scrutinize various provisions of the

Act and the rules framed by the BCI. Prior to that, it has to

be kept in mind that the Act was brought into force to

amend and consolidate the law relating to legal

practitioners and to provide for the constitution of Bar

Councils and an All-India Bar. The statement of objects

and reasons of the Act describes the main features, which

are as follows:-

“The main features of the Bill are, -

1. The establishment of an All India Bar Council and a common roll of advocates, and advocate on the common roll having a right to practice in any part of the country and in any Court, including the Supreme Court;

2. The integration of the bar into a single class of legal practitioners know as advocates;

3. The prescription of a uniform qualification for the admission of persons to be advocates;

4. The division of advocates into senior advocates and other advocates based on merit;

5. The creation of autonomous Bar Councils, one for the whole of India and on for each State.

Following the recommendations of the All India Bar Committee and the Law Commission, the Bill recognized the continued existence of the system known as the dual system now prevailing in the

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High Court of Calcutta and Bombay, by making suitable provisions in that behalf: It would, however, be open to t he two High Courts, if they so desire, to discontinue this system at any time.

The Bill, being a comprehensive measure, repeals the Indian Bar Council Act, 1926, and all other laws on the subject.”

11. Section 2(e) defines “Bar Council of India” as follows:-

“Bar Council of India” means the Bar Council constituted under Section 4 for the territories to which this Act extends.”

12. Section 3 deals with State Bar Councils. Section 4

provides that there shall be Bar Council for the territories to

which this Act extends to be known as the Bar Council of

India and stipulates who shall be the members of the said

Bar Council. Section 6 enumerates the functions of the

State Bar Councils. Section 6(1)(c) empowers the State Bar

Councils to entertain and determine cases of misconduct

against advocates on its roll. Section 7 engrafts the

functions of the Bar Council of India. Section 9 deals with

the Disciplinary Committees. The said provisions is

reproduced below:-

“Section 9. Disciplinary Committees. –

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(1) A Bar Council shall constitute one or more disciplinary committees, each of which shall consist of three persons of whom two shall be a person co-opted by the Council from amongst its members and the other shall be a person co-opted by the Council from amongst advocates who possess the qualifications specified in the proviso to sub-section (2) of Section 3 and who are not members of the Council, and the senior- most advocate amongst the members of a disciplinary committee shall be the Chairman thereof.

(2) Notwithstanding anything contained in sub-section (1), any disciplinary committee constituted prior to the commencement of the Advocates (Amendment ) Act, 1964, (21 of 1964) may dispose of the proceeding pending before it as if this section had not been amended by the said Act.”

13. Chapter V contains the heading “Conduct of

Advocates”. Section 35 deals with punishment of advocates

for misconduct. Section 35(1) lays down that where on

receipt of a complaint or otherwise a State Bar Council has

reason to believe that any advocate on its roll has been

guilty of misconduct, it shall refer the case for disposal to

its disciplinary committee. Section 35(1A) empowers the

State Bar Council to may either of its own motion or on

application made to it by any person interested, withdraw a

proceeding pending before its disciplinary committee and

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direct the inquiry to be made by any other disciplinary

committee of that State Bar Council. Sub-section (3) of

Section 35 provides for nature of orders to be passed by the

disciplinary committee of a State Bar Council. The said

provisions reads as follows:-

“Section 35(3) ―The disciplinary committee of a State Bar Council after giving the advocate concerned and the Advocate- General an opportunity of being heard, may make any of the following orders, namely:-

(a) dismiss the complaint or, where the proceedings were initiated at the instance of the State Bar Council, direct that the proceedings be filed;

(b) reprimand the advocate;

(c) suspend the advocate from practice for such period as it may deem fit;

(d) remove the name of the advocate from the State roll of advocates.”

14. Section 36 deals with the disciplinary powers of Bar

Council of India. The said provision is as follows:-

“Section 36. Disciplinary powers of Bar Council of India-

(1) Where on receipt of a complaint or otherwise the Bar Council of India has reason to believe that any advocate whose name is not entered on any State roll has been guilty of professional or

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other misconduct, it shall be refer the case for disposal to its disciplinary committee.

(2) Notwithstanding anything contained in this Chapter, the disciplinary committee of the Bar Council of India may either of its own motion or on a report by any State Bar Council or an application made to it by any person interested, withdraw for inquiry before itself any proceedings for disciplinary action against any advocate pending before the disciplinary committee of any State Bar Council and dispose of the same.

(3) The disciplinary committee of the Bar Council of India disposing of any case under this section, shall observe, so far as may be, the procedure laid down in Section 35, the references to the Advocate-General in that section being construed as references to the Attorney-General of India.

(4) In disposing of any proceedings under this section the disciplinary committee of the Bar Council of India may make any order which the disciplinary committee of a State Bar Council can make under sub-section (3) of section, 35 and where any proceedings have been withdrawn for inquiry before the disciplinary committee of the Bar Council of India] the State Bar Council concerned shall give effect to any such order.”

15. Section 36B that has come into force w.e.f. 31.01.1974

provides for disposal of disciplinary proceedings. The said

provision is reproduced hereinbelow:-

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“Section 36B. Disposal of disciplinary proceedings-

(1) The disciplinary committee of a State Bar Council shall dispose of the complaint received by it under Section 35 expeditiously and in each cash the proceedings shall be concluded within a period of one year from the date of the receipt of the complaint or the date of initiation of the proceedings at the instance of the State Bar Council, as the case may be, failing which such proceedings shall stand transferred to the Bar Council of India which may dispose of the same as if it were a proceeding withdrawn for inquiry under sub section (2) of section 36.

(2) Notwithstanding anything contained in sub section (1) where on the commencement of the Advocates (Amendment) Act, 1973, any proceedings in respect of any disciplinary matter against an advocate is pending before the disciplinary committee of a State Bar Council, that disciplinary committee of the State Bar Council shall dispose of the same within a period of six months from the date of such complaint, or, as the case may be, the date of initiation of the proceedings at the instance of the State Bar Council, whichever is later, failing which such other proceeding shall stand transferred to the Bar Council of India for disposal under sub-section.”

16. Relying on the said provision, it is urged by learned

counsel for the appellant that if any disciplinary proceeding

against a delinquent advocate initiated under Section 35 of

the Act is not concluded within a period of one year, by

operation of law, the same stands transferred to BCI and

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BCI is authorized to dispose of the same as if it were a

proceeding withdrawn for inquiry under sub-section (2) of

Section 36 of the Act and, therefore, the State Bar Council

ceases to have jurisdiction. Emphasis has also been laid on

the language employed in sub-section (2) of Section 36 that

the BCI has the authority either of its own or on a report by

any State Bar Council or an application made to it by the

Disciplinary Committee of the person interested to

withdraw for enquiry before itself any proceeding for

disciplinary action against the advocate. Stress is laid on

the language used in sub-section (4) of Section 36 to

highlight that the Disciplinary Authority of the BCI is

entitled to make an order that the Disciplinary Committee

of a State Bar Council can make under sub-section (3) of

Section 35 and further where any proceeding has been

withdrawn for inquiry before the Disciplinary Committee of

the BCI, the State Bar Council concerned shall give effect to

any such order.

17. Learned counsel would further urge that if the

interpretation sought to be placed by the appellant is

accepted, the BCI would be overburdened with original

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proceedings from various State Bar Councils and the

mischief sought to be corrected under Section 36B(1) of the

Act, namely, timely disposal of the complaint, would defeat

the statutory purpose.

18. Learned Amicus Curiae submits that once a case is

transferred by operation of law, it is obligatory on its part to

decide the same on its merits, for the language employed

under sub-section (1) of Section 36B encapsulates two

concepts, namely, (i) transfer of proceedings on failure to

conclude the same within one year, and (ii) the BCI is to

dispose of the same as if it were the proceedings withdrawn

for enquiry under sub-section (2) of Section 36. Elaborating

further, he would urge that there is a transfer by operation

of law and the disposal has to be done as if it is a

proceeding withdrawn for enquiry under sub-section (2) of

Section 36. According to learned counsel, once by operation

of law the case is transferred, it has to be disposed of by the

BCI and the manner of disposal will not confer jurisdiction

on it to send back the case to the State Bar Council.

19. In this context, it is appropriate to refer to Section 37

of the Act that provides for appeal to the BCI. It stipulates

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that any person aggrieved by an order passed by the

Disciplinary Committee of a State Bar Council may prefer

an appeal to the BCI within 60 days of the date of

communication of the order to him and further such appeal

shall be heard by the Disciplinary Committee of the BCI

which may pass such other order including the order

varying the punishment awarded by the Disciplinary

Committee of the State Bar Council as it deems fit.

20. Section 42 of the Act that deals with the power of the

Disciplinary Committee. The Disciplinary Committee of a

Bar Council has the same powers as are vested in a civil

court under the Code of Civil Procedure in respect of certain

matters that pertain to enquiry. It has been highlighted by

the learned counsel for the respondent No. 1 that all

proceedings before the Disciplinary Committee of the Bar

Council shall be deemed to be judicial proceeding within

the meaning of Sections 193 and 228 of the Indian Penal

Code, 1860 and every such Disciplinary Committee shall be

deemed to be a civil court for the purposes of Sections 480,

482 and 485 of the Code of Criminal Procedure. Learned

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counsel has drawn our attention to sub-section (3) of

Section 42 which reads as follows:-

“For the purposes of exercising any of the powers conferred by sub-section (1), a disciplinary committee may send to any civil court in the territories to which this Act extends, any summons or other process, for the attendance of a witness or the production of a document required by the committee or any commission which it desires to issue, and the civil court shall cause such process to be served or such commission to be issued, as the case may be, and may enforce any such process as if it were a process for attendance or production before itself.”

21. Relying on the said provisions, it is contended by the

learned counsel for the 1st respondent that the BCI has

plenary powers to pass an order as it feels appropriate and

in certain cases of statutory transfer or transferred by

operation of law, is not remanded, there would be

enormous practical difficulties and injustice is likely to be

caused and sometimes due to delinquent advocate. In

essence, the submission of the learned counsel for the said

respondent is that after transfer of inquiry, the BCI is not

mandatorily commanded by law to complete the enquiry

and pass an order as provided under Section 35(3) of the

Act. He has also drawn inspiration from Section 49 that

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confers power on the BCI for discharging the functions

under the Act. It is urged by him that Rule 18(5) of Part VII

of the Bar Council of India contemplates an order of

remand if the language used is properly appreciated. Rule

18(5) reads as follows:-

“Rule 18(5). On a consideration of the report of a State Bar Council or otherwise the Disciplinary Committee of the Bar Council of India shall pass such orders as it considers proper.”

22. Thus, the question, as posed earlier, fundamentally

centres around the jurisdiction of the BCI. As is discernible

from the language employed in Section 36B(1), the transfer

takes place by operation of law. There is a further

command to BCI to dispose it off as if it were a proceeding

withdrawn for enquiry under sub-section (2) of Section 36.

Thus, the jurisdiction for conducting the enquiry and

disposal of the complaint is conferred on the BCI by the

mandate of the Act. The context, the intention and the

purpose is clear as crystal. The BCI is required to exercise

original jurisdiction that was to be exercised by the State

Bar Council.

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23. To understand the language employed in a statutory

provision, one may recapitulate what Chinnappa Reddy, J.

had to say in Reserve Bank of India v. Peerless General

Finance and Investment Co. Ltd. and others1 :-

“33. Interpretation must depend on the text and the context. They are the bases of interpretation. One may well say if the text is the texture, context is what gives the colour. Neither can be ignored. Both are important. That interpretation is best which makes the textual interpretation match the contextual. A statute is best interpreted when we know why it was enacted. …”

24. Sabyasachi Mukharji, J. (as His Lordship then was) in

Atma Ram Mittal v. Ishwar Singh Punia2, emphasizing

on the intention of Parliament or, in other words, the will of

the people, observed:-

“9. … Blackstone tells us that the fairest and most rational method to interpret the will of the legislator is by exploring his intentions at the time when the law was made, by signs most natural and probable. And these signs are either the words, the context, the subject-matter, the effects and consequence, or the spirit and reason of the law. (emphasis by the court) See Commentaries on the Laws of England (facsimile of 1st Edn. of 1765, University of Chicago Press, 1979, Vol. 1, p. 59). Mukherjea, J. as the learned Chief Justice then was, in Poppatlal Shah v. State

1 (1987) 1 SCC 424 2 (1988) 4 SCC 284

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of Madras3 said that each word, phrase or sentence was to be construed in the light of purpose of the Act itself. But words must be construed with imagination of purpose behind them said Judge Learned Hand, a long time ago. It appears, therefore, that though we are concerned with seeking of intention, we are rather looking to the meaning of the words that the legislature has used and the true meaning of what words as was said by Lord Reid in Black-Clawson International Ltd. v. Papierwerke Waldhof-Aschaffenburg A.G.4. We are clearly of the opinion that having regard to the language we must find the reason and the spirit of the law. …”

25. In S. Gopal Reddy v. State of A.P.5, the Court

observed:-

“It is a well-known rule of interpretation of statutes that the text and the context of the entire Act must be looked into while interpreting any of the expressions used in a statute. The courts must look to the object which the statute seeks to achieve while interpreting any of the provisions of the Act. A purposive approach for interpreting the Act is necessary.”

26. In High Court of Gujarat and another v. Gujarat

Kishan Mazdoor Panchayat and others6 while discussing

about the importance of the context, the Court stated thus:-

“38. In The Interpretation and Application of Statutes by Reed Dickerson, the author at p. 135 has discussed the subject while dealing with the

3 AIR 1953 SC 274 4 1975 AC 591 5 (1996) 4 SCC 596 6 (2003) 4 SCC 712

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importance of context of the statute in the following terms:

“… The essence of the language is to reflect, express, and perhaps even affect the conceptual matrix of established ideas and values that identifies the culture to which it belongs. For this reason, language has been called ‘conceptual map of human experience’.”

27. The aforesaid authorities give stress on textual

interpretation that would match context and further to

explore the intention of the legislature. The authorities

further emphasise the words have to be understood regard

being had to the purpose behind it and hence, the concern

with the intention is basically to decipher the meaning of

the word that the legislature has placed on it. When the

language employed under Section 36B(1) and Section 36

are read in juxtaposition, there remains no scintilla of

doubt that the legislature desired that the disciplinary

proceedings are to be put an end to within a particular time

frame by the State Bar Council and if that is not done, the

whole thing gets transferred to the BCI, which is obliged to

cause an enquiry. Thus understood, there can be no trace

of doubt that the original jurisdiction to deal with the

complaint stands transferred to the BCI. Once the original

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jurisdiction is transferred, to rely upon the language that

the BCI may dispose of would include any manner of

disposal which would include a remand, cannot be thought

of. That is neither the legislative intendment nor the

legislative purpose. The legislature, as we find, never

intended a complaint made against an Advocate either from

the perspective of the complainant or from the delinquent to

be transferred to BCI, again to be sent back.

28. At this stage, we think it appropriate to state that

there is a distinction between an appellate jurisdiction

which the BCI exercises under Section 37 and the original

jurisdiction under Section 36B(1). While exercising the

appellate jurisdiction, the BCI can remand the matter to the

State Bar Council. In this context, reference to a

three-Judge Bench in Narendra Singh v. Chhotey Singh

and another7, would be apt. In the said case, the question

arose with regard to ambit and jurisdiction of the

Disciplinary Committee of the BCI hearing an appeal

against an order of Disciplinary Committee of a State Bar

Council made under Section 35. Dealing with the same,

the Court held:- 7 (1983) 4 SCC 131

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“8. … appellate body enjoys very wide jurisdiction because it is competent to pass any order as it may deem fit. This jurisdiction of widest amplitude takes within its sweep the power to vary the punishment which would imply enhancement of punishment and the only obligation, while varying or enhancing the punishment, on the appellate body is to hear the person who is likely to be prejudicially affected by such an order.”

29. The Court thereafter addressed the issue of scope and

ambit of jurisdiction of a quasi-judicial body whose

jurisdiction is defined in such as “as it deems fit”. It

referred to the authorities in Raja Ram Mahadev

Paranjype v. Aba Maruti Mali8 and R v. Boteler9 and

opined that the discretionary jurisdiction has to be

exercised keeping in view the purpose for which it is

conferred, the object sought to be achieved and the reasons

for granting such wide discretion. A reference was made to

the decision in O.N. Mahindroo v. District Judge, Delhi10

wherein this Court has held that dealing with an appeal

under Section 38, the jurisdiction of the Court was not

restricted, for the Court is dealing with an appeal not only

on law but also on appeal on facts. In the said decision,

8 1962 Supp. 1 SCR 739; AIR 1962 SC 753 9 (1864) 33 LJMC 101 : 122 ER 718 10 (1971) 3 SCC 5

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examining the amplitude of power including the power to

review, the Court observed:-

“Such powers may be exercised in a suitable case for or against an advocate even after the matter has gone through the hands of the Disciplinary Committee at some stage or even through this Court. These matters are also not governed by the analogy of autrefois convict or autrefois acquit in the Code of Criminal Procedure. Disciplinary proceedings against a lawyer involve not only the particular lawyer but the entire profession. The reputation of the legal profession is the sum total of the reputation of the practitioners. The honour of the lawyer and the purity of the profession are the primary considerations and they are intermixed.”

After so stating, the Court observed that a disciplinary

proceeding against a member of a profession whose services

are made available to society as a whole is to be involved as

between the profession and its erring manner and not

between the complainant and delinquent advocate.

Emphasis has been laid on the said aspect to determine the

jurisdiction of the bodies set up to carry out the purposes of

the Act.

30. Thereafter, the Court adverted to the facts of the case

and found that the Disciplinary Committee of the Bar

Council of India was not satisfied with reference to the

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disposal of third head of charge by the Disciplinary

Committee of the State Bar Council, and merely remanded

the matter to the Disciplinary Committee of the State Bar

Council to assign reasons for its decision. The said

direction, as the Court held, was certainly within the powers

of the appellate body as it had jurisdiction to decide an

appeal ‘as it deems fit’, and while so deciding, it was not

hedged in by the technical rule of appeal against acquittal.

31. Learned counsel for the 1st respondent would submit

that the words “pass such orders as it considers

appropriate” would clothe the BCI with the jurisdiction to

remand the matter to the State Bar Council. We have

already referred to the statutory scheme and the purposes

of the legislation. As has been held in Narendra Singh

(supra) the disciplinary authority can remand the matter in

exercise of appellate jurisdiction. There can be no shadow

of doubt that the BCI, while exercising original jurisdiction

on transfer of a complaint, cannot exercise the appellate

jurisdiction. Therefore, the order passed by the disciplinary

authority by placing reliance on its rules is wholly

unsustainable.

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32. Having expressed our opinion, ordinarily we would

have proceeded to record the formal part of the judgment.

But a significant aspect deserves to be addressed. It

pertains to the nobility of legal profession. In Sanjiv

Dutta, Dy. Secretary, Ministry of Information &

Broadcasting, In re11, the Court, taking note of various

instances which deserve to be described as unfortunate,

both for the legal profession and the administration of

justice, observed thus:-

“The legal profession is a solemn and serious occupation. It is a noble calling and all those who belong to it are its honourable members. Although the entry to the profession can be had by acquiring merely the qualification of technical competence, the honour as a professional has to be maintained by its members by their exemplary conduct both in and outside the court. The legal profession is different from other professions in that what the lawyers do, affects not only an individual but the administration of justice which is the foundation of the civilised society. Both as a leading member of the intelligentsia of the society and as a responsible citizen, the lawyer has to conduct himself as a model for others both in his professional and in his private and public life. The society has a right to expect of him such ideal behaviour.”

33. The Court further stated:-

11 (1995) 3 SCC 619

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“If the profession is to survive, the judicial system has to be vitalised. No service will be too small in making the system efficient, effective and credible. The casualness and indifference with which some members practise the profession are certainly not calculated to achieve that purpose or to enhance the prestige either of the profession or of the institution they are serving. If people lose confidence in the profession on account of the deviant ways of some of its members, it is not only the profession which will suffer but also the administration of justice as a whole. The present trend unless checked is likely to lead to a stage when the system will be found wrecked from within before it is wrecked from outside.”

34. With the aforesaid observations, the Court expected

that aberration will be less. Though the said observations

had its impact, the misconduct on the part of some

Advocates still continues.

35. In Sudha v. President, Advocates Association,

Chennai and others12, the Court, while dealing with the

directions issued by the High Court of Madras regarding the

management of Madras High Court Advocates Association,

noted various facts, adverted to the resolutions passed by

the Tellers Committee, devices adopted by the Committee

constituted for peaceful meeting, and observed:-

“Many a time it is noticed that those who are not lawyers get entry into the Association room by

12 (2010) 14 SCC 114

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putting on merely black coat as at the time of election the feelings are running high. Such elements take undue advantage of the situation and bring a bad name to the Association of the advocates. Therefore, to deter such elements the amendments have been carried out in the bye-laws. Those amendments carried out in the bye-laws of the Association can hardly be regarded as against the legal fraternity in general and as against junior members of the Bar in particular.”

36. In the context of the said case, the two-Judge Bench

felt obliged to say:-

“The legal profession is different from other professions in that what the lawyers do, affects not only an individual but the administration of justice which is the foundation of the civilised society. Both as a leading member of the intelligentsia of the society and as an intelligent citizen, the lawyer has to conduct himself as a model for others both in his professional and in his private and public life.”

37. The aforesaid expression shows nature of the

profession and the expectation from the society from the

members of the legal profession.

38. In Dhanraj Singh Choudhary v. Nathulal

Vishwakarma13, it has been observed that an Advocate’s

attitude towards dealing with his client has to be

scrupulously honest and fair and the punishment for 13 (2012) 1 SCC 741

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professional misconduct has twin objectives – deterrence

and correction.

39. Having noted these authorities, we may recapitulate

what Krishna Iyer, J. had to say in V.C. Rangadurai v. D.

Gopalan and others14:-

“5. Law’s nobility as a profession lasts only so long as the members maintain their commitment to integrity and service to the community.”

40. In this regard, a speech from Eulogy of Judges by

Piero Calamandrei15 would be seemly:-

“The difference between the true lawyer and those men who consider the law merely a trade is that the latter seek to find ways to permit their clients to violate the moral standards of society without over-stepping the letter of the law, while the former look for principles which will persuade their clients to keep within the limits of the spirit of the law in common moral standards.”

41. We have a purpose in referring to the aforesaid

pronouncements. A lawyer is treated as a part of the noble

profession and expected as an elite member of the society,

to be professionally responsible and constantly remind

himself that his services are rendered to the consumers of

justice. As has been held in Pandurang Dattatraya 14 (1979) 1 SCC 308 15 Princeton, New Jersey: Princeton University Press, 1946), p.45.

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Khandekar v. Bar Council of Maharashtra, Bombay

and ohters16, an advocate stands in a loco parentis towards

the litigants. He has a paramount duty to his client and

client is entitled to receive disinterested, sincere and honest

treatment.

42. Once a complaint is made by a litigant, it has to follow

a definite procedure and is required to be dealt with as per

the command of the Act to conclude the disciplinary

proceeding within a period of one year from the date of

receipt of the complaint or the date of initiation of the

proceedings at the instance of the State Bar Council. On

many an occasion, it has come to the notice of this Court

that disciplinary authority of the State Bar Council is not

disposing of the complaint within the stipulated period, as a

consequence of which the proceeding stands transferred to

the BCI. The responsibility to deal with the disciplinary

proceedings is cast on the State Bar Council which

constitutes its disciplinary committee. Every member of the

Disciplinary Committee is aware that the proceeding has to

be concluded within one year. The complainant and the

16 (1984) 2 SCC 556

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delinquent advocate are required to cooperate. Not to do

something what one is required to do, tantamount to

irresponsibility and the prestige of an institution or a

statutory body inheres in carrying out the responsibility.

One may not be always right in the decision but that does

not mean to be shirking away from taking a decision and

allow the matter to be transferred by operation of law to the

BCI. A statutory authority is obliged to constantly remind

itself that the mandate of the statute is expediency and the

stipulation of time is mandatory. It will not be erroneous to

say that the Disciplinary Committee is expected to perform

its duty within a time frame and not to create a

blameworthy situation. It is better to remember offering an

explanation to one’s own conscience is like blaming

everything on “accident”. When duties are given by law,

duties are required to be performed.

43. In view of what we have stated above, we think it will

be advisable that the State Bar Councils take a periodical

stock of cases in each meeting with regard to the progress

of the Disciplinary Committee, find out the cause of delay

and guide themselves to act with expediency so that the

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Council, as a statutory body, does its duty as commanded

under the Act.

44. In view of the aforesaid, we allow the appeal, set aside

the order passed by the Disciplinary Committee of the BCI

and remand the matter to the Disciplinary Committee of the

BCI to decide the same in accordance with law within a

period of three months from the date of receipt of copy of

this judgment. Registry is directed to send a copy of this

judgment to all the Secretaries of each of the State Bar

Council, who in turn can apprise the members of the State

Bar Council so that appropriate steps are taken. There

shall be no order as to costs.

.............................J. [Dipak Misra]

............................ J. [A.M. Khanwilkar]

New Delhi April 06, 2017

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