Section 23 in Conduct of the Government Litigation, Rules, 2000
23. Decision to be communicated to all concerned.
(1)As soon as the Writ Petition is decided, the Government Advocate concerned in the High Court shall communicate the nature of the decision to the administrative department concerned and the Government officer concerned with a copy to the Legal Remembrancer or the Joint Legal Remembrancer, Law Department, giving in important cases a brief statement of the grounds on which the decision is based.(2)He shall on the very day of the decision apply for a certified copy of the judgement and after obtaining the same forward it to the administrative department concerned.(3)Where the judgement is adverse to the State, the Government Advocate concerned in the High Court shall obtain certified copy of judgement and send one uncertified copy of judgement along with his opinion in consultation with the Advocate General, whether an appeal should or should not be filed, to the administrative department concerned. He shall at the same time forward one uncertified copy of judgement along with his report to the Legal Remembrancer or the Joint Legal Remembrancer, Law Department.(4)The administrative department concerned, if it recommends an appeal shall forward the case papers along with the report received to the Legal Remembrancer or the Joint Legal Remembrancer, Law Department.Chapter-VIII Civil and Criminal Appals and Other Proceedings in The Supreme Court
