V. Rajaram vs The Law Secretary Law Department Government of Tamil Nadu, Secretariat, Fort St. George Chennai, The Secretary Bar Council of Tamil Nadu Chennai and M.G. Regunath Advocate, 82-C, Rajaji Nagar, Bangalore Bye-Pass Road, Krishnagiri and District - 635001

Honourable Mr. Justice Vinod K. Sharma

The petitioner, being aggrieved by the act of respondent no.3, has approached this Court for issuance of a writ in the nature of Certiorari, to

quash the order dated 13.09.2011 passed by the Bar Council of Tamil Nadu, in dismissing the complaint of misconduct, filed against the

respondent no. 3.

The remedy with the petitioner is to file statutory appeal under the Advocates Act to the Bar Council of India.

In view of the availability of alternative statutory remedy of appeal, this writ petition is dismissed. The petitioner, if so advised, can avail the

remedy of statutory appeal in accordance with law.

The other grievance of the petitioner is for prosecuting respondent no.3 and also for recovery of loss suffered due to his negligence. This

grievance of the petitioner also cannot be adjudicated in exercise of writ jurisdiction, as the remedy with petitioner is to file civil suit or criminal

complaint in accordance with law, if so advised.

In view of the fact that the petitioner has alternative remedy to redress his grievance, as noticed herein-above, this writ petition is dismissed as

not competent. No costs.