Section 20(13) in Karnataka Conduct of Government Litigation Rules, 1985
(13)Immediately after the appeal, revision or other proceedings are disposed off by the High Court the Law Officer shall inform the same to the Department of Law & Parly. Affairs and the Director of Prosecutions and shall, without any loss of time, apply for a certified copy of the judgment or order, as the case may be. Immediately after receiving the certified copy, he shall send the same to the Dept. of Law & Parly. Affairs long with his opinion regarding the feasibility of agitating the matter further in the Supreme Court. On receipt of the certified copy of the judgment or order along with the opinion of the Law Officer, the Department of Law & Parly. Affairs shall take a considered decision supported by cogent reasons about the feasibility of agitating the matter further in the Supreme Court.
