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Judgment
This writ petition is filed for the issuance of a Writ of Mandamus directing the first respondent to frame appropriate rules or in the alternate issue guidelines to make it mandatory to submit police verification certificate from an officer not below the rank of Deputy Superintendent of Police/Assistant Commissioner of Police, who in turn to issue such certificates shall verify their cell phone towers, during the relevant period of study and their antecedents to be verified by getting secret statements from the public living around the residence of the applicants and their income tax filing details have to be verified and the applicants shall be required to submit the proof of residence by producing relevant rental documents or from the lodges where they stayed during the relevant period, by considering the petitioner's written representation dated 22.06.2021.
2.The third and fourth respondents are the Regulatory Bodies for the legal education and profession in the Country and the State respectively. The apprehension of the petitioner is that there are non-practicing Advocates, who are also having a parallel avocation. Therefore, the system has to be stream lined for practicing Advocates with certain norms. As stated the Bar Council, which is the Regulatory Body is the appropriate authority. Therefore, it is open to the petitioner to give his suggestions before the Bar Council. The petitioner has already sent a representation to the Bar Council dated 22.06.2021, which may be treated as a representation of the petitioner and the fourth respondent is directed to dispose of the representation of the petitioner, after giving him an opportunity of hearing and pass appropriate orders in the manner known to law. The said exercise shall be completed within a period of four weeks from the date of receipt of a copy of this order.
3.In the light of the above, this Writ Petition is disposed of. No costs. Consequently, connected miscellaneous petition is closed.