Section 21(2) in Conduct of the Government Litigation, Rules, 2000
(2)Whenever a notice or notice of motion is served on the Government officer concerned, who is impleaded as party his official capacity, he shall without least delay, forward to the administrative department concerned, all the relevant case papers, including a copy of petition, a statement of facts, which are necessary for meeting the allegations in the Writ Petition should be opposed or not.
