MANU/NMIC/0095/2017
Department/Board : Supreme Court of India
Notification No. : GSR326(E)
Date of Notification : 03.04.2017
Date of Publication : 03.04.2017
Referred IN
Instructions with respect to the next Examination for the Advocates-on-Record
G.S.R.326(E).--Under Rule 5 (i) and (ii) of Order IV, Supreme Court Rules, 2013 and Regulation 2 of the Regulations regarding Advocates-on-Record Examination made thereunder governing the Examination for
Advocates-on-Record, it is hereby notified for the information of all concerned that the next Examination for the
Advocates-on-Record will be held in the Supreme Court Premises, New Delhi on 6th, 7th, 8th & 9th June, 2017.
2. All Advocates who will be completing one year's continuous training on or before 30th April, 2017 are eligible to appear for the aforesaid examination.
3. Applications should reach the Secretary, Board of Examiners, by 27th April, 2017. The application forms may be obtained from the office of the Secretary on any working day during office hours. No application shall be accepted after 27th April, 2017.
4. Acceptance of the application is subject to production of requisite certificate of training from an Advocate-on-Record under Regulation 6 of the Regulations regarding Advocates-on-Record Examination.
5. A list of leading Cases with regard to Paper-IV 'Leading Cases' is appended to this Notification as Annexure 'A'.
6. Under Regulation 12 of the Regulations regarding Advocates-on-Record Examination, no application/representation for re-evaluation of answer sheets shall be entertained. Application/representation seeking relief other than in the nature of re-evaluation shall not be entertained beyond a period of 30 days from the date of declaration of the result.
7. In ensuing examination those who are given roll numbers and who absent themselves in examination without assigning reasonable cause in writing will be treated as not sufficiently prepared for the examination and will be dealt with under Regulation 5 (b) without giving them any further opportunity and time may be prescribed within which they shall not present themselves again for examination except with prior permission of the Chairman of the Board of Examiners. It has been further decided that all such candidates, who remain absent without reasonable cause, may be issued show cause notice to explain why their cases shall not be placed before the Board of Examiners for appropriate orders.
8. Under Regulation 11 (iii) of the Regulations regarding Advocates-on-Record Examination, a candidate who fails in all the papers of the examination shall not be permitted to appear in the next examination.
9. Under Regulation 11 (iv) of the Regulations regarding Advocates-on-Record Examination, a candidate shall not be allowed more than five chances to appear at the examination. Appearance even in any one of the papers in an examination shall be deemed to be a chance.
[F. No. AOR Exam/June/2017]
DEEPAK JAIN, Registrar & Secy. Board of Examiners
'ANNEXURE-A'
REVISED LIST OF LEADING CASES
1. T.M.A Pai Foundation v. State of Karnataka (2002) 8 SCC 481: AIR 2003 SC 355
2. P.A. Inamdar v. State of Maharashtra: 2004 (8) SCC 139
3. Minerva Mills v. Union of India (1980) 3 SCC 625
4. S.R. Bommai v UOI: 1994 (3) SCC 1
5. L. Chandra Kumar v. UOI: 1995 (1) SCC 400
6. Supreme Court Advocate-on-record Association v. UOI 1993 (4) SCC 441
7. Samsher Singh v. State of Punjab: 1974 (2) SCC 831
8. Bangalore Water Supply & Sewerage Board v. A. Rajappa: 1978 (2) SCC 213
9. Maneka Gandhi v. UOI: 1978 (1) SCC 248
10. A.R Antulay v. R.S. Nayak: 1988 (2) SCC 602
11. Rupa Ashok Hurra v. Ashok Hurra: 2002 (4) SCC 388
12. Indra Sawhney v. UOI: 1992 Supp (3) SCC 217
13. Vishaka v. State of Rajasthan: 1997 (6) SCC 241
14. Pradeep Kumar Biswas v. Indian Institute of Chemical Biology: 2002 (5) SCC 111
15. SBP & Co. v. Patel Engg. Ltd.: 2005 (8) SCC 618
16. I.R Coelho v. State of Tamil Nadu: 2007 (2) SCC 1
17. Ashoka Kumar Thakur v. UOI: 2008 (6) SCC 1
18.
CBSE v. Aditya Bandopadhyay: 2011 (8) SCC 497
19. Swamy Shraddananda (2) v. State of Karnataka: 2008 (13) SCC 767.
20. Nandini Sundar v. State of Chattisgarh: 2011 (13) SCC 46
21. Selvi v. State of Karnataka: 2010 (7) SCC 263
22. Amarinder Singh v. Punjab Vidhan Sabha: 2010 (6) SCC 113.
23. State of West Bengal v. Committee for the Protection of Democratic Rights: 2010 (3) SCC 571
24. Kihota Hollohan v. Zachillhu: 1992 Supp (2) SCC 651
25. Centre for Public Interest Litigation v. UOI: 2012 (2) SCALE 180
26.
In re: Special Reference No.1 of 2012 2012 (10) SCC 1
27. Mafatalal Industries Ltd. v. Union of India, (1997) 5 SCC 536
28. Vodafone International Holdings BV v. Union of India, (2012) 6 SCC 613
29.
Zahira Habibulla H. Sheikh v. State of Gujarat, (2004) 4 SCC 158
30. Malay Kumar Ganguly v. Dr. Sukumar Mukherjee, (2009) 9 SCC 221
31. M. Nagaraj v. Union Of India (2006) 8 SCC 212
32. Aruna Ramachandra Shanbhaug v. Union Of India (2011) 4 SCC 454
33. Sangeet v. State of Haryana (2013) 2 SCC 45.
34. Society for Unaided Private Schools of Rajasthan v. Union Of India (2012) 6 SCC 1
35. S.P. Gupta v. Union of India 1982 (2) SCR 365
36. Kharak Singh 1964 (1) SCR 332
37. D.K. Basu v. State of West Bengal 1997 (1) SCC 416.
38.
Vellore Citizens Welfare Forum v. Union of India 1996 (5) SCC 647
39. Naga People's movements of Human Rights v. UOI 1998 (2) SCC 109
40. State of Maharashtra v. Sangharaj Damodar Ruparwate 2010 (7) SCC 398
41. Sodan Singh v. New Delhi Municipal Corporation 1989 (4) SCC 155
42. Ms. Githa Hariharan v. Reserve Bank of India 1999 (2) SCC 228
43. Danial Latifi v. Union of India 2001 (7) SCC 740
44. D.S. Nakara v. Union of India 1983 (1) SCC 305