Section 14 in Karnataka Conduct of Government Litigation Rules, 1985
14. Cases Filed Against the Government.
(1)On receipt of any notice of the court in respect of a special leave petition or writ petition filed in the Supreme Court against the state or its officers, the concerned Administrative Secretariat or the concerned officer through his Administrative Secretariat shall send the same to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] along with five copies of the petition, notice received and other pleadings. [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] on receipt of the said petition notice received from the court and pleadings shall, by order authorise one of the Advocates on Record to appear before the Supreme Court and oppose the case including any interim application in the case. The Government order shall, among other things, indicate the Law Officer who shall prepare the pleadings, the name of the Litigation Conducting Officer, the name of the Advocate on Record who is authorised to handle the case. The copies of the order shall be sent to the concerned Advocate on Record, along with the notice of the court copy of the petition and its enclosures, the Law Officer authorised to prepare the pleadings, the Administrative Secretariat concerned and to other Concerned Officers.(2)The concerned Administrative Secretariat or the officer, as the case may be, shall on receipt of such Government order immediately furnish para-wise remarks, and a note on the fact of the case indicating the case of the Government to the concerned Law Officer who shall with the assistance of the Litigation Conducting Officer prepare the necessary pleadings on behalf of the State Government and its officers and finalise it in consultation with [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]. Thereafter, the office of the Advocate General shall send the same expeditiously to the Advocate on Record, along with the amount specified in rule 15(1) towards court fee and other expenses and prompt action in this regard shall be taken by the office of the Advocate General. A copy of the said pleadings prepared by the concerned Law Officer shall also be sent to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and the concerned Administrative Secretariat immediately for reference.
