Allow Cookies!
By using our website, you agree to the use of cookies
The High Court of Kerala to treat identity card issued to advocates by Bar Councils as valid proof of identity for train journey.
Justice Devan Ramachandran ordered the Railways to accept ID cards issued by Bar Councils as valid proof as they are statutory bodies under the Advocates Act. The order was made in a case where the request to consider the lawyer identity cards was rejected by the Indian Railways stating that Bar councils were not government bodies, and further they are available at different levels in the country (district, state, national) and hence in the absence of any uniformity in the cards issued by such bodies, the same ought not to be considered as valid and acceptable.
Disapproving the stand of Railways, Justice Devan ordered: “It becomes ineluctable that there cannot be any further cause or concern for the Indian Railways, in accepting the photo identity cards issued by the various Bar Councils, since the respecting the respective Councils are obligated to verify and affirm the authenticity of a card issued by them, in case its genuineness is suspected for any reason by the competent Authorities of the Indian Railways. This is more so because they are statutory bodies, operating under the ambit of the Advocates Act, thus enjoining them to ensure the validity and rectitude of the cards and documents issued by them, if it is so required by any authority , in terms of law.’
86540
103860
630
114
59824