Section 20 in Conduct of the Government Litigation, Rules, 2000
20. Procedure for filling of Writ Petitions on behalf of State and its officers.
(1)When a Government officer concerned is not satisfied with the orders of any Court, tribunal, Board, Commission or other body against which no other remedy is open to get redress, he shall send a proposal to file a Writ Petition under Article 226 and/or 227 of the Constitution against such an order to the administrative department concerned with the shortest possible time. The proposal shall contain the following papers:-(a)The Grounds for filing Writ Petition giving reasons thereof;(b)Rules, Orders, precedents and notifications relied upon;(c)One certified and three uncertified copies of judgement, decree or order against which the Writ Petition is to be filed.(2)The administrative department concerned on receipt of such papers shall send all the case papers along with its opinion to the legal Remembrancer or the Joint Legal Remembrancer, Law Department.
