Gauhati High Court
Page No.# 1/3 vs The State Of Assam And 8 Ors on 10 May, 2021
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/30
GAHC010204282017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/7225/2017
JYOTIRMOY DAS and 7 ORS.
S/O- LATE JOGESH CHANDRA DAS, SETTLEMENT LINK ROAD, P.O-
SETTLEMENT ROAD, P.S AND DIST- KARIMGANJ
2: PARITOSH DAS
S/O- LATE RAMENDRA KUMAR DAS
SUBHAS NAGAR
KARIMGANJ TOWN
P.O
P.S AND DIST- KARIMGANJ
3: REBI ROY
W/O- SRI ARUP BHATTACHARJEE
R K MISSION ROAD
P.O
P.S AND DIST- KARIMGANJ
4: SIRAJUL HAQUE
S/O- LATE HAZI ARSAD ALI
MAIZDIHI
BSF CAMP ROAD
P.O- SETTLEMENT ROAD
P.S AND DIST- KARIMGANJ
5: NIRMALYA DUTTA ROY
S/O- LATE NIRENDRA DUTTA ROY
BROJENDRA ROAD
P.O
P.S AND DIST- KARIMGANJ
6: SURUCHI ROY
D/O- LATE HRIKESH RANJAN ROY
BONAMALI ROAD
P.O
P.S AND DIST- KARIMGANJ
Page No.# 2/30
7: MANJURI DAS
D/O- LATE MADHUSUDAN DAS
MMMC ROAD
P.O
P.S AND DIST- KARIMGANJ
8: RATAN KUMAR DEV
S/O- LATE RATISH KUMAR DEV
R/O- OLD STATION ROAD
P.O AND P.S- KARIMGANJ
DIST- KARIMGANJ
ASSA
VERSUS
THE STATE OF ASSAM and 8 ORS.
REP. BY THE LEGAL REMAMBRANCER AND COMMISSIONER AND
SECRETARY TO THE GOVT OF ASSAM, JUDICIAL DEPARTMENT, DISPUR,
GUWAHATI- 06
2:THE DISTRICT MAGISTRATE
KARIMGANJ
DIST- KARIMGANJ
3:THE DISTRICT AND SESSIONS JUDGE
KARIMGANJ
4:DEBOJYOTI ROY
5:DEBOBRATA ACHARJEE
6:DILIP KUMAR DAS
7:PRADIP CHOUDHURY
8:SANJIT PAUL
Address
9:BIPLAB DEB
ALL PRACTISING ADVOCATES IN DIFFERENT COURTS OF THE
KARIMGANJ SESSIONS DIVISION. NOTICES TO BE SERVED THROUGH
THE OFFICE OF THE DISTRICT BAR ASSOCIATION
KARIMGAN
Page No.# 3/30
For the petitioners: Mr. M.K. Choudhury, Senior Advocate,
Mr. M. Sarma, Advocate.
For respondent nos. 1 & 2: Mr. D. Mozumder, Addl. A.G.,
Mr. D. Nath, Addl. Senior Govt. Advocate.
For respondent no.3: Mr. U.K. Nair, Senior Advocate & Standing Counsel, GHC.
For respondent nos. 4 to 7 & 9: Mr. K.N. Choudhury, Senior Advocate, Mr. N. Deka, Advocate.
For respondent no.8: Mr. M. Sarma, Advocate.
Date of hearing: 19.03.2021.
Date of judgment: 10.03.2021.
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
JUDGMENT AND ORDER
(CAV)
Heard Mr. M.K. Choudhury, learned Senior Advocate, assisted by Mr. M. Sarma, learned counsel for the petitioners, Mr. D. Mozumdar, learned Addl. Advocate General for the State, assisted by Mr. D. Nath, learned Addl. Senior Govt. Advocate, Mr. U.K. Nair, learned Senior Advocate, appearing as Standing Counsel for this Court, representing respondent no.3, Mr. K.N. Choudhury, learned Senior Advocate, assisted by Mr. N. Deka, learned counsel for respondent nos. 4 to 7 and 9, as well as Mr. M. Sarma, learned counsel for respondent no.8.
2) At the request made by the learned senior counsel for the petitioners, which was not objected to by the learned senior counsel for the respondent no. 3 and for respondent nos. 4 to 7 and 9 and for respondent no.8, the writ petition was proposed to be heard at the admission stage. However, the learned Addl. A.G. appearing for respondent no.1 and 2 had prayed for some time to produce the record. The said prayer was rejected as because the respondent no. 1 had filed affidavit- in- opposition on 19.12.2017, the Page No.# 4/30 respondent no.3 had filed his affidavit- in- opposition on 19.06.2019, and the respondent nos. 4 to 9 had filed their joint affidavit- in- opposition on 21.08.2019. However, although notice of motion was issued by order dated 05.01.2018 and in spite of being granted time to respondent no.2 to file his affidavit- in- opposition vide order dated 18.01.2021, the respondent 2 had not filed his affidavit- in- opposition. It may also be mentioned that by order dated 19.07.2019, this Court had granted liberty to the respondent nos. 2 and 3 to file supplementary affidavit enclosing therewith copies of documents not annexed with the affidavit- in- opposition, but no such opportunity was availed. Therefore, adjournment of hearing to enable the learned Addl. A.G. to produce records was refused and the matter was heard on the basis of materials available on record.
3) The issue raised in this writ petition is of considerable public importance. The case of the petitioners, in brief, is that they were holding the post of Additional Public Prosecutors ('A.P.P.' for short) in different Courts in Karimganj District. By virtue of notification dated 10.11.2017 issued by the Legal Remembrancer- cum- Commissioner & Secretary to the Govt. of Assam, Judicial Department, the services of four out of six petitioners were relieved and the private respondent nos. 4 to 8 were appointed to the said post. Accordingly, the aggrieved petitioners have filed this instant writ petition.
4) The learned senior counsel for the petitioners has submitted that from the stand taken by the respondent no.3 in his affidavit- in- opposition there was no room for any doubt that the mandatory provisions of Section 24(4) Cr.P.C., requiring consultation with the District Judge concerned was not followed before appointing the private respondents to the post of A.P.P. It is submitted that vide communication under memo dated 14.08.2017, the respondent no.2 had submitted a list of panel of advocates to the respondent no. 1 for appointment as Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, Assistant Public Prosecutor in Karimganj District. It is also submitted that the impugned panel list as sent by the respondent no.2 to the respondent no.1 was in variance with the list prepared and sent by the respondent no.3 to the respondent no.2. Accordingly, the learned senior counsel strenuously presses for grant of reliefs as prayed for. In support of Page No.# 5/30 his submissions, the learned senior counsel for the petitioners has placed reliance on the following cases, viz., (1) State of U.P. & Anr. Vs. Johri Mal, (2004) 4 SCC 714 , and (ii) Dhira Devi Vs. Jamaluddin Khan (Md.) & Ors., 2016 (1) GLT 416 .
5) The learned Addl. A.G. for the State had submitted that on behalf of respondent no.1, the Deputy Legal Remembrancer and Deputy Secretary to the Govt. of Assam, Judicial Department had filed an affidavit- in- opposition, wherein a stand has been taken that pursuant to the requisition given by the Department, vide letter dated 14.08.2017, the respondent no.2 had forwarded a panel of advocates prepared by him in consultation with the respondent no.3, which was followed by another letter dated 19.08.2017 together with an additional panel list of advocates prepared in discussion with the respondent no.3. It is submitted that, however, the respondent no.3 by filing an affidavit- in- opposition, had taken a specific stand that apart from sending his list (Annexure-A to his affidavit) to the respondent no.2, records do not reveal that any further consultation was made in this regard by his predecessor- in- office. It was stated that he had taken over the charge for the post of District & Sessions Judge on 23.12.2016 and during his tenure there has been no modification of the list prepared by him. It is submitted that no manner of discussions or consultation between the respondent no.2 and 3 authorities was prescribed and, as such, the appointments made by the respondent no.1 would not vitiate on that count. It was also submitted that no fundamental right of the petitioners had been infringed by non- consideration of their respective candidature for appointment as Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, and Assistant Public Prosecutor in Karimganj District. It is also submitted that notwithstanding public element attached to the appointment the appointment was in the nature of professional engagement of a lawyer by the State as one of the litigant. In support of his submissions, the learned Addl. A.G. has placed reliance on the case of (1) State of Punjab & Anr. Vs. Brijeshwar Singh Chahal & Anr., (2016) 6 SCC 1, and (ii) Dhira Devi (supra).
6) The stand of the respondent no.3 has already been indicated in the foregoing paragraph, as such, for the purpose of brevity, repetition is avoided. It is submitted Page No.# 6/30 that there was no record of any consultation by the respondent no.2 with the respondent no.3 for the purpose of sending a panel list of advocates for being appointed by the respondent no.1 as Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, and Assistant Public Prosecutor in Karimganj District. It may be mentioned that although the affidavit- in- opposition filed by respondent no.3 indicates that certain documents marked as Annexure-A, B and C had been annexed, but no such document is found to be actually annexed along with the said affidavit. Accordingly, in course of hearing on 19.03.2021, the learned senior counsel for the respondent no. 3 was permitted to provide a photocopy of the annexures to the Court Master for being kept in the record.
7) The learned senior counsel for the respondent nos. 4 to 7 and 9 has questioned the maintainability of this writ petition and it is submitted that the petitioners had no indefeasible and/or enforceable right. It is submitted that from the statement made in this writ petition, it was apparent that the petitioners no. 1 and 6 to 8 were not the persons aggrieved by the appointment of the private respondent nos. 4 to 9, as such, a writ petition at their instance was not maintainable. In support of his submissions, reliance was placed on the case of Ayaaubkhan Noorkhan Pathan Vs. State of Maharashtra, (2013) 4 SCC 465 . The case of State of U.P. Vs. U.P. State Law Officers Association, (1994) 2 SCC 204 was cited to bring home the point that the appointment of the petitioners no. 2 to 5 as law officers was not a result of meritorious selection, as such, they cannot complain if they are ousted with equally arbitrary exercise of power by the State.
8) The learned counsel for the respondent no.8 has reiterated the submissions made by the learned senior counsel for the respondent nos. 4 to 7 and 9.
9) The submissions made by the learned senior counsel and/or learned counsel for the appearing parties have received due consideration. Perused the writ petition and the affidavit- in- opposition filed by the respondent no.1, respondent no.3 and respondent nos. 4 to 7 and 9 respectively.
Page No.# 7/30 Whether the case is not maintainable for mis-joinder of parties:-
10) One of the submissions made to oppose this writ petition was regarding mis-
joinder of all the petitioners. In the said connection it is seen that the names of all the petitioners were included in the list as forwarded by respondent no.3 to the respondent no.2, as such, it cannot be said that all the petitioners were not aggrieved by non- inclusion of their names in the panel list prepared by the respondent no.2, which formed the basis for the respondent no.1 to not consider the candidature of the petitioners for appointment to the posts of Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, Assistant Public Prosecutor. Therefore, the contention of the learned senior counsel for the respondent nos. 4 to 7 and 9 that the writ petition would not be maintainable as all the petitioners were not the persons aggrieved, fails and accordingly, the writ petition cannot be held to be bad by mis-joinder of any petitioner. Resultantly, this writ petition is found to be maintainable at the instance of the petitioners, as they are the aggrieved parties.
Nature of office:
11) It is seen that the Law Department Manual provides for appointment of Govt.
Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, and Assistant Public Prosecutor. The appointment of Govt. Pleader and Assistant Govt. Pleader are made as per relevant Rules under Part-I of the said Manual. The appointment of Public Prosecutor, Additional Public Prosecutor, and Assistant Public Prosecutor are made as per Rules under Part-II of the said Manual. Thus, it would be appropriate to extract herein below Rules 137 to 140 of Part-I, Chapter-X relating to Civil Suit Rules as well as Rules 1 to 15 of Part-II, Chapter I relating to Criminal Rules of "The Assam Law Department Manual" (as amended):-
CIVIL RULES CHAPTER X GOVERNMENT PLEADERS
137. In Government and Court of Wards cases, associate Pleaders may be appointed by the District Officer subject to the sanction of the Legal Remembrancer. They will be paid out of the fees allowed by rules 105-107. Provided that in instricate Page No.# 8/30 and heavy suits the Legal Remembrancer may sanction the payment of an additional fee to the associate Pleader.
138. Subordinate Government Pleaders may be appointed at stations other than the headquarters of Districts. They will be subject to the control and supervision of the District Government Pleader. They will be remunerated by fees according to the High Court Civil Rules.
139. All Government Pleaders whether at headquarters or other stations shall be appointed by the State Government. Whenever the office of Government Pleader is vacant, the Deputy Commissioner shall, in consultation with the District and Sessions Judge, submit the names of as many Pleaders who are qualified for the appointment as he thinks desirable, or is directed to submit, with all necessary papers to the Legal Remembrancer, who shall forward them to the State Government with his recommendations. On appointment by the State Government, the Pleader selected will receive his deed of appointment through the Legal Remembrancer. All appointments made after 1 st July 1940 shall be for a period of three years and may be renewed for further periods if the incumbents are found fit and efficient.
A Government Pleader appointed before 1 st July 1940 shall retire at the age of 60 years unless on consideration of the reports of the local Authorities Government consider that it is in the interests of the public service that he should be retained for a further period to be specified, which period may be extended on like conditions.
140. In the event of a temporary vacancy in the office of Government Pleader, the District Officer shall, in consultation with the District Judge, appoint a qualified Pleader to act in the office until such Pleader is relieved by Government Pleader duly appointed or until his appointment is cancelled by the District Officer. The District Officer shall forthwith report to the Legal Remembrancer, the occurrence of every such vacancy and the making or cancellation of every such appointment.
Page No.# 9/30 CRIMINAL RULES CHAPTER I Appointment of Public Prosecutors
1. All Government Pleaders in the State of Assam are Ex-officio Public Prosecutors in the District in which they, for the time being, conduct cases on behalf of the Government, they having been appointed as such by the State Government under Section 492 of the Criminal Procedure Code, 1898.
1A. Appointment of Public Prosecutors:- Whenever the office the of Public Prosecutor is vacant, the Deputy Commissioner shall, in consultation with the Session Judge, nominate a qualified Pleader for the appointment and submit the papers, to the Legal Remembrancer who shall forward them to the State Government, with his recommendations. The Pleader selected will be appointed by the State Government and will receive his deed of appointment, through the Legal Remembrancer. All appointment made after the 1 st July 1940 shall be for a period of three years and may be renewed for further periods if the incumbents are found fit and efficient. A Public Prosecutor appointed before the 1st July 1940 shall retire at the age of 60 years unless on consideration of the reports of the Local authorities Government consider that it is in the interests of the public service that they should be retained for a further period to be specified, which period may be extended on like conditions.
2. In Gauhati the Public Prosecutor shall be generally in charge of all criminal works, while the Government Pleader shall conduct all civil and revenue cases.
3. The Public Prosecutor at Gauhati shall receive a monthly retaining fee of Rs.100.
4. The Government Advocates have been appointed Ex-officio Public Prosecutors in all cases coming before the High Court of Assam in its Appellate or revisional jurisdiction. The Senior Government Advocate, Assam shall receive a monthly retaining fee of Rs.500 and the Junior Government Advocates Assam, shall receive a monthly retaining fee of Rs.200 each.
Page No.# 10/30
5. The Public Prosecutor shall advise the Head of any Government office on any legal matter affecting the interests of Government in connection with the department which such officer represents, without the payment of a fee, such service being covered by his general retainer.
6. The Public Prosecutor shall advice an Officer of the Government consulting him on behalf of a Local Authority over whose proceedings such officer has powers of supervision or control on payment of a reasonable fee for his opinion. In the case of a difference of opinion as to the amount of fee, it shall be fixed by the Legal Remembrancer.
7. (1) The Deputy Commissioner as the Chief Executive Authority in the District is the representative of the Government and has the first call on the Public Prosecutor's professional services. The Public Prosecutor (including Government Pleader and Ex-officio Public Prosecutor) shall not therefore accept a brief for the defence, or for an appellant or for an application for revision in a criminal case in any court including the High Court, except with the Deputy Commissioner's permission in writing previously obtained.
Provided that in a case before the High Court, the Deputy Commissioner shall not grant such permission without the prior approval of the Government.
(2) In the Subdivisional headquarters, where there is a Public Prosecutor, the Sub divisional Officer shall exercise the powers of the Deputy Commissioner in respect of his own Subdivision.
Explanation:- For the purpose of this rule 'Court' includes any statutory Commission or Committee of Inquiry into the conduct of public servants.
8. The Public Prosecutor shall defend any Government Officer against whom a prosecution has been brought for acts arising out of the performance of his public duty subject to the conditions laid down in Chapter III.
(B) Employment of Public Prosecutors, Other Pleaders and Counsel.
Page No.# 11/30
9. The Deputy Commissioner is authorised to employ the Public Prosecutor without reference to the Legal Remembrancer in any case in a Magistrate's Court within his District which presents difficulties of Law or evidence beyond the capacity of the Court Police.
Provided that at Subdivisional headquarters where there is a Public Prosecutor the Subdivisional Magistrate shall exercise the powers of the Deputy Commissioner in respect of his own Subdivision. In all such cases the fact of his employing the Public Prosecutor and the reasons for doing so shall be reported and a monthly return showing the cost incurred therefore submitted to the Deputy Commissioner.
10. A District Public Prosecutor shall not be so employed that his absence from headquarters will interfere with his prosecution of cases before the Court of Sessions.
11. In cases of appeal and revision before the Court of Sessions the Deputy Commissioner may direct the Public Prosecutor to appear on behalf of Government without reference to the Legal Remembrancer. The Deputy Commissioner shall be responsible that a case does not fail because Government is not adequately represented in the appellate Court. In all important appeals before the Sessions Judge (especially if the appellant is represented by a pleader or Counsel and it is unlikely that the complainant will be so represented) the Deputy Commissioner shall direct the Public Prosecutor to appear for the State.
12. When the employment of an associate Pleader is considered necessary to help the Public Prosecutor in any case, the Deputy Commissioner shall apply beforehand to the Legal Remembrancer for sanction, explaining at the same time the necessity for the extra assistance and the fee proposed. The Legal Remembrancer may sanction any fees allowed under these rules.
13. When the Public Prosecutor is unable to appear in any case or appeal and when the Deputy Commissioner is satisfied that it may without prejudice be Page No.# 12/30 conducted by another pleader, the Deputy Commissioner may appoint another pleader to conduct such case or appeal.
14. Without the previous sanction of the Legal Remembrancer, no Public Prosecutor or other pleader may be sent on deputation by a Deputy Commissioner beyond the limits of his own District.
15. In any serious or important case in which the Legal Remembrancer considers that counsel should be employed before any Court other than the High Court, the sanction of Government shall be obtained. Where, however, there is not time to refer the matter to Government, the Legal Remembrancer's sanction will be sufficient. Whenever the Legal Remembrancer accords such sanction, he shall immediately report the matter to Government.
12) As per Sub-section (3) of Section 24 Cr.P.C., it is provided that for every district, the State Government shall appoint a Public Prosecutor and may also appoint one or more Additional Public Prosecutors for the district. Sub-section (4) of Section 24 Cr.P.C. requires the District Magistrate to prepare a panel of names of persons considered fit for such appointments, in consultation with the Sessions Judge. Sub-section (5) of Section 24 Cr.P.C. contains an embargo against appointment of any person as the Public Prosecutor or Additional Public Prosecutor for the district by the State Government unless his name appears in the panel prepared under sub-section (4). Sub-section (6) of Section 24 Cr.P.C. provides for such appointments, where in a State there exists a regular Cadre of Prosecuting Officers but if no suitable person is available in such cadre, then the appointment has to be made from the panel prepared under sub-section (4). Sub-sec. (7) of Section 24 Cr.P.C. provides that a person shall be eligible for such appointment only after he has been in practice as an advocate for not less than seven years. Section 25 deals with the appointment of Assistant Public Prosecutors in the district for conducting prosecution in the Courts of Magistrate. Thus, in the appointment of Public Prosecutors, there can be no doubt about the statutory element attached to such appointments by virtue of the aforesaid provisions in the Code of Criminal Procedure, 1973.
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13) The above provisions in the Law Department Manual of the state of Assam clearly shows that the Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, Assistant Public Prosecutor are holders of an 'office' or 'post' and that the payment of their retainer fee and professional fees is payable from out of the public exchequer. The appointment is for a three year term, if appointed after 01.07.1940 and that their appointment may be renewable for further periods if the incumbents are found fit and efficient, based on opinion of the District Officer/ Deputy Commissioner and District and Sessions Judge. It further appears that the State Government is required to maintain a character roll for keeping a record of the suitability of the appointee to enable an objective assessment for the purpose of continuance for a further term in the District. There are provisions to bar private practice. Thus, from a perusal of the herein before quoted Rules, the indelible opinion of the Court is that the appointment and engagement of Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, Assistant Public Prosecutor is not the same as that by a private litigant of his or her counsel.
14) It would be appropriate to indicate herein that in the case of Johri Mal (supra), the three Judge Bench of the Supreme Court of India had observed that as per the Legal Remembrancer's Manual of the State of Uttar Pradesh, the appointment of Prosecutor or Addl. Public Prosecutor or a District Counsel would be professional in nature. However, the Law Department Manual for the State of Assam does not provide so. Accordingly, the nature of appointment of Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, and Assistant Public Prosecutor in the State of Assam appears to be different from the nature of appointment made in the State of Uttar Pradesh.
15) Therefore, in light of the discussions above, and considering the contents of the relevant Rules under the Law Department Manual and Section 24 Cr.P.C., the Court is inclined to hold that in the context of the State of Assam, the Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, Assistant Public Prosecutor are holders of an 'office' or 'post'. The point of determination no. (a) is answered accordingly.
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16) It may be appropriate to refer to the observations made by the Three Judge Bench of the Supreme Court of India in paragraph 78 of the case of Johri Mal (supra):-
"77. The appointment in such a post must not be political one. The Manual states that a political activity by the District Government Counsel shall be a disqualification to hold the post.
78. We cannot but express our anguish over the fact that in certain cases recommendations are made by the District Magistrate having regard to the political affinity of the lawyers to the party in power. Those who do not have such political affinity although competent are not appointed. Legal Remembrancer's Manual clearly forbids appointment of such a lawyer' and/or if appointed, removal from his office. The District Judge and the District Magistrate, therefore, are duty bound to see that before any recommendation is not made, or any political affinity. They must also bear in mind that the Manual postulates that any lawyer who is guilty of approaching the authorities would not be entitled to be considered for such appointment.
78. The State, therefore, is not expected to rescind the appointments with the change in the Government. The existing panel of the District Government Counsel may not be disturbed and a fresh panel come into being, only because a new party has taken over change of the Government."
Consultation, if any, between respondent no.2 and 3:-
17) The learned senior counsel for the respondent nos. 4 to 7 and 9 and the learned counsel for respondent no. 8 had argued that no form of consultation has been prescribed. In the said regard, they appear to be right. But nonetheless, as per the provision of Sub-Section (4) of Section 24 of the Cr.P.C., some sort of consultation appears to be an ingrained pre-condition. A natural question would arise as to whether the absence of any consultation or unilateral decision by one authority after perfunctory consultation with another authority would definitely not be covered by the definition of 'consultation'. The word Page No.# 15/30 'consultation' is defined in Black's Law Dictionary, Seventh Edition as - "1. The act of asking the advice or opinion of someone (such as lawyer). 2. A meeting in which parties consult or confer. 3. Int'l law. The interactive methods by which states seek to prevent or resolve disputes. Thus, although no form of consultation is prescribed in Sub-Section 4 of Section 24 of Cr.P.C., but the mere act of forwarding a list containing a panel of advocates, in the considered opinion of the Court would not constitute consultation.
18) In Johri Mal (supra), the Supreme Court of India had held in paragraph 56 as follows:-
"56. We would, however, like to lay stress on the fact that the consultation with the District Judge must be an effective one. The District Judge in turn would be well advised to take his colleagues into confidence so that only meritorious and competent persons who can maintain the standard of public office can be found out."
19) In the present case in hand, the Addl. District Magistrate, Karimganj had merely forwarded the names sponsored by the MLA, 2 No. Patharkandi LAC vide letter dated 03.11.2016 and undated List of Advocates submitted by the Bharatiya Janata Party, Karimganj District Committee which does not contain even the name or designation of the signatory. It may be mentioned that the said MLA by one of his letter dated 03.11.2016 had recommended the name of his brother, but the said person has not been arrayed as a party respondent in this writ petition. By his second letter dated 03.11.2016, the said MLA had recommended the name of respondent no.7, without indicating the years of practice which the said advocate had put in. In his letter dated 05.11.2016, the Addl. District Magistrate had also not indicated the years of practice put in by the concerned advocates whose names were recommended by the MLA. Therefore, in the absence of material particulars, it cannot be accepted that there was any consultation by the respondent no.2 with the respondent no.3 before forwarding the names to the respondent no.1.
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20) From the pleadings and materials available on record, no record is found regarding any consultation made by the District Magistrate of Karimganj District with the learned District Judge, Karimganj. The absence of any consultation is also presumed because of the existence of the communications dated 05.11.2016, 07.11.2016 and 09.11.2016, as referred to herein before.
21) The statement made on oath in the affidavit-in-opposition filed by the respondent no.3 is to the effect that there was no record of consultation in making the appointment and engagement of Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, and Assistant Public Prosecutor. The said specific statement cannot be lightly brushed aside.
22) Moreover, assuming for the sake of argument that the respondent no.3 was consulted by the respondent no.2, but as it is seen that the respondent nos. 4 to 9 were appointed on the basis of recommendations made by the MLA and the Political Party in power, which amounts to recommendations made by the respondent no.2 on extraneous consideration. It is also seen that by not indicating the term or tenure of appointment, the respondent no.1 has not adhered to the relevant provisions of the Law Department Manual, which prescribes that the appointment would be for a term of three years, which may be extended from time to time if the appointees are fit and effective.
23) In the present case in hand, by the herein below mentioned two letters to the respondent no.3 under (i) memo no. KMJ.13/2011-13/97 dated 05.11.2016, and (ii) memo no. KMJ.13/2011-13/99 dated 07.11.2016, the Additional Deputy Commissioner had forwarded the names of advocates for consideration of respondent no.3. However, all those names were based on recommendations by political persons, being the MLA and the political party in power in the State. On the contrary, vide letter under memo no. JKD/2016/3535 dated 09.11.2016, the respondent no.3 had forwarded to the respondent no.2 the names of several advocates for appointment as Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, and Assistant Public Prosecutor. As per the affidavit-
Page No.# 17/30 in- opposition filed by the respondent no.3, there was no record of any consultation between his predecessor- in- office and the respondent no.2. However, vide forwarding letter no. KMJ.13/2011-12/182 dated 14.11.2017, the respondent no.2 had projected before the respondent no.2 that the list of panel of advocates was prepared in discussion with the respondent no.3. The said stand of the respondent no.2 in the letter dated 14.11.2017 is not found supported by the affidavit-in-opposition filed by the respondent no.3.
24) Thus, in light of the discussions above, the Court is constrained to hold that there was no consultation whatsoever between the respondent no.2 and respondent no.3 before issuance of letter dated 14.11.2017 by the respondent no.2 to the respondent no.1.
Conclusion:-
25) The learned District Judge, Karimganj (respondent no.3) has annexed to the affidavit- in- opposition filed by him a photocopy of the letter by the Addl. Deputy Commissioner, Karimganj under memo no. KMJ.13/2011-13/97 dated 05.11.2016, thereby forwarding two letters of recommendation dated 03.11.2016 by the M.L.A. of 2 No. Patharkandi L.A.C. Similarly, also annexed is another letter under memo no. KMJ.13/2011-
13/99 dated 07.11.2016, by which a list of advocates prepared by Karimganj District Committee of a Bharatiya Janata Party was forwarded by the Addl. Deputy Commissioner, Karimganj to the respondent no.3. Thereafter, the then Officer holding the office of the respondent no.3 had sent to the respondent no.2 a letter under memo no. JKD/2016/3535 dated 09.11.2016, thereby forwarding a list of advocates for appointment to the posts of Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, and Assistant Public Prosecutor to the respondent no.2, inter alia, containing the names of all the petitioners herein.
26) In paragraph 42 to 46 of the case of Johri Mal (supra), the following has been observed by the Supreme Court of India:-
42. It may be true that the Legal Remembrancer Manual provides for Page No.# 18/30 renewal but it contains executive instructions which even do not meet the requirements of clause (3) of Article 166 of the Constitution. Legal Remembrancer Manual is not a law within the meaning of Article 13 of the Constitution of India.
[See Union of India v. Naveen Jindal and another, (2004) (2) SCC 510].
43. The State, however, while appointing a counsel must take into account the following fundamental principles which are required to be observed that good and competent lawyers are required to be appointed for (i) good administration of justice; (ii) to fulfill its duty to uphold the rule of law; (iii) its accountability to the public; and (iv) expenditure from the tax payers' money.
44. Only when good and competent counsel are appointed by the State, the public interest would be safeguarded. The State while appointing the public prosecutors must bear in mind that for the purpose of upholding the rule of law, good administration of justice is imperative which in turn would have a direct impact on sustenance of democracy. No appointment of public prosecutors or district counsel should, thus, be made either for pursuing a political purpose or for giving some undue advantage to a section of people. Retention of its counsel by the State must be weighed on the scale of public interest. The State should replace an efficient, honest and competent lawyer, inter alia, when it is in a position to appoint a more competent lawyer. In such an event, even a good performance by a lawyer may not be of much importance.
45. However, malice in law can also be a ground for judicial review.
46. The Code of Criminal Procedure does not provide for renewal or extension of a term. Evidently, the Legislature thought it fit to leave such matters at the discretion of the State. It is no doubt true that even in the matter of extension or renewal of the term of Public Prosecutors, the State is required to act fairly and reasonably. The State normally would be bound to follow the principles laid down in the Legal Remembrancer Manual."
27) It is seen that under Rule 1A of the Law Department Manual, all appointment made after the 1st July 1940 shall be for a period of three years and may be renewed for Page No.# 19/30 further period if the incumbents are found fit and efficient. In the present case in hand, it is seen that vide two notification nos. JDJ-12018/10/2017/ESTT/JUDI-Judicial/ 306; and JDJ- 12018/10/2017/ESTT/JUDI-Judicial/306-A, both dated 10.11.2017, the respondent no.1 had relieved the petitioners from their respective post and that vide notification no. JDJ- 12018/10/2017/ ESTT/JUDI-Judicial/306-B dated 10.11.2017, the appointment of private respondent nos. 4 to 9 as Public Prosecutor and Asst. Public Prosecutors was made without fixing any tenure as indicated in Rule 1A quoted herein before. In paragraph 46 of the case of Johri Mal (supra), it has been held that the State normally would be bound to follow the principles laid down in the Legal Remembrancer Manual.
28) In the case of Kumari Shrilekha Vidyarthi Vs. State of Uttar Pradesh, AIR 1991 SC 537: (1991) 1 SCC 212, the Supreme Court of India had observed as under:-
"This power of the Public Prosecutor in charge of the case is derived from statute and the guiding consideration for it, must be the interest of administration of justice. There can be no doubt that this function of the Public Prosecutor relates to a public purpose entrusting him with the responsibility of so acting only in the interest of administration of justice. In the case of Public Prosecutors, this additional public element flowing from statutory provisions in the Code of Criminal Procedure, undoubtedly, invest the Public Prosecutors with the attribute of holder of a public office which cannot be whittled down by the assertion that their engagement is purely professional between a client and his lawyer with no public element attaching to it."
29) It was submitted by the learned Addl. Advocate General as well as by the Senior Counsel for respondent nos. 4 to 7 and 9 that no lawyer has a right to be appointed as a State/ Govt. counsel. It was submitted that as no fundamental right was violated, the writ petition was not maintainable. In the said context, it would be relevant to take note of the case of Kumari Shrilekha Vidyarthi (supra), wherein the State of Uttar Pradesh had terminated the appointment of all Government Counsel (Civil, Criminal, Revenue) and the said action was Page No.# 20/30 under challenge. In the said case, the Supreme Court of India had observed as follows:-
"17. We are, therefore, unable to accept the argument of the learned Additional Advocate General that the appointment of District Government Counsel by the State Government is only a professional engagement like that between a private client and his lawyer, or that it is purely contractual with no public element attaching to it, which may be terminated at any time at the sweet will of the Government excluding judicial review. We have already indicated the presence of public element attached to the 'office' or 'post' of District Government Counsel of every category covered by the impugned circular. This is sufficient to attract Article 14 of the Constitution and bring the question of validity of the impugned circular within the scope of judicial review.
18. The scope of judicial review permissible in the present case, does not require any elaborate consideration since even the minimum permitted scope of judicial review on the ground of arbitrariness or unreasonableness or irrationality, once Article 14 is attracted, is sufficient to invalidate the impugned circular as indicated later. We need not, therefore, deal at length with the scope of judicial review permissible in such cases since several nuances of that ticklish question do not arise for consideration in the present case.
19. Even otherwise and sans the public element so obvious in these appointments, the appointment and its concomitants viewed as purely contractual matters after the appointment is made, also attract Article 14 and exclude arbitrariness permitting judicial review of the impugned State action. This aspect is dealt with hereafter.
20. Even apart from the premise that the office' or 'post' of D.G.Cs. has a public element which alone is sufficient to attract the power of 'judicial review for testing validity of the impugned circular on the anvil of Article 14, we are also clearly of the view that this power is available even without that element on the premise that after the initial appointment, the matter is purely contractual. Applicability of Article 14 to all executive actions of the State being settled and for the same reason its applicability at the threshold to the making of a contract in Page No.# 21/30 exercise of the executive power being beyond dispute, can it be said that the State can thereafter cast off its personality and exercise unbridled power unfettered by the requirements of Article 14 in the sphere of contractual matters and claim to be governed therein only by private law principles applicable to private individuals whose rights flow only from the terms of the contract without anything more? We have no hesitation in saying that the personality of the State, requiring regulation of its conduct in all spheres by requirements of Article 14, does not undergo such a radical change after the contractual rights accrue to the other C party in addition. It is not as if the requirements of Art. 14 and contractual obligations are alien concepts, which cannot co-exist.
*** *** ***
27. Unlike a private party whose acts uninformed by reason and influenced by personal predilections in contractual matters may result in adverse consequences to it alone without affecting the public interest, any such act of the State or a public body even in this field would adversely affect the public interest. Every holder of a public office by virtue of which he acts on behalf of the State or public body is ultimately accountable to the people in whom the sovereignty vests. As such, all powers so vested in him are meant to be exercised for public good and promoting the public interest. This is equally true of all actions even in the field of contract. Thus, every holder of a public office is a trustee whose highest duty is to the people of the country and, therefore, every act of the holder of a public office, irrespective of the label classifying that act, is in discharge of public duty meant ultimately for public good. With the diversification of State activity in a Welfare State requiring the State to discharge its wide-ranging functions even through its several instrumentalities, which requires entering into contracts also, it would be unreal and not pragmatic, apart from being unjustified to exclude contractual matters from the sphere of State actions required to be non-arbitrary and justified on the touchstone of Article 14.
28. Even assuming that it is necessary to import the concept of presence of some public element in a State action to attract Article 14 and permit judicial Page No.# 22/30 review, we have no hesitation in saving that the ultimate impact of all actions of the State or a public body being undoubtedly on public interest, the requisite public element for this purpose is present also in contractual matters. We, therefore, find it difficult and unrealistic to exclude the State actions in contractual matters, after the contract has been made, from the purview of judicial review to test its validity on the anvil of Article 14.
29. It can no longer be doubted at this point of time that Article 14 of the Constitution of India applies also to matters of governmental policy and if the policy or any action of the Government, even in contractual matters, fails to satisfy the test of reasonableness, it would be unconstitutional. [See Ramana Dayaram, Shetty v. The International Airport Authority of India, (1979) 3 SCC 489 and Kasturi Lal Lakshmi Reddy v. State of Jammu and Kashmir, (1980) 4 SCC 1)]. In Col. A. S. Sangwan v. Union of India, 1980 (Supp) SCC 559 while the discretion to change the policy in exercise of the executive power, when not trammeled by the statute or rule, was held to be wide, it was emphasised as imperative and implicit in Article 14 of the Constitution that a change in policy must be made fairly and should not give the impression that it was so done arbitrarily or by any ulterior criteria. The wide sweep of Article 14 and the requirement of every State action qualifying for its validity on this touchstone, irrespective of the field of activity of the State, has long been settled. Later decisions of this Court have reinforced the foundation of this tenet and it would be sufficient to refer only to two recent decisions of this Court for this purpose."
30) Thus, it is seen that it would be open for the High Court to exercise power of judicial review to see whether the procedure adopted for appointment and engagement of Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, and Assistant Public Prosecutor met the test of Article 14 of the Constitution of India.
31) The learned Addl. Advocate General of the State had heavily relied on the case of Brijeshwar Singh Chahal (supra) . It would be relevant to quote paragraph 41 thereof Page No.# 23/30 herein below:-
41. To sum up, the following propositions are legally unexceptionable:
41.1. The Government and so also all public bodies are trustees of the power vested in them.
41.2. Discharge of the trust reposed in them in the best possible manner is their primary duty.
41.3. The power to engage, employ or recruit servants, agents, advisors and representatives must like any other power be exercised in a fair, reasonable, non-discriminatory and objective manner.
41.4. The duty to act in a fair, reasonable, non-discriminatory and objective manner is a facet of the Rule of Law in a constitutional democracy like ours.
41.5. An action that is arbitrary has no place in a polity governed by Rule of Law apart from being offensive to the equality clause guaranteed by Article 14 of the Constitution of India.
41.6. Appointment of Government counsel at the district level and equally so at the High Court level, is not just a professional engagement, but such appointments have a "public element" attached to them.
41.7. Appointment of Government Counsel must like the discharge of any other function by the Government and public bodies, be only in public interest unaffected by any political or other extraneous considerations.
41.8. The government and public bodies are under an obligation to engage the most competent of the lawyers to represent them in the Courts for it is only when those appointed are professionally competent that public interest can be protected in the Courts.
41.9. The Government and public bodies are free to choose the method for selecting the best lawyers but any such selection and appointment process must demonstrate that a search for the meritorious was undertaken and that the process was unaffected by any extraneous considerations.
Page No.# 24/30 41.10. No lawyer has a right to be appointed as a State/Government counsel or as Public Prosecutor at any level, nor is there any vested right to claim an extension in the term for which he/she is initially appointed. But all such candidates can offer themselves for appointment, re-appointment or extension in which event their claims can and ought to be considered on their merit, uninfluenced by any political or other extraneous considerations.
41.11. Appointments made in an arbitrary fashion, without any transparent method of selection or for political considerations will be amenable to judicial review and liable to be quashed.
41.12. Judicial review of any such appointments will, however, be limited to examining whether the process is affected by any illegality, irregularity or perversity/irrationality. The Court exercising the power of judicial review will not sit in appeal to reassess the merit of the candidates, so long as the method of appointment adopted by the competent authority does not suffer from any infirmity.
32) Thus, from the herein before quoted legal proposition as laid down by the Supreme Court of India in the case of Brijeshwar Singh Chahal (supra) , the appointment of Government Counsel has a public element attached to them; that the appointment of Government Counsel must be like discharge of any other function by the Government and public bodies and that such appointments must be in public interest unaffected by any political or other extraneous considerations; that the Government and public bodies are under obligation to engage the most competent lawyers to represent them; that the Government and public bodies are free to choose the method of selecting the best lawyers but any such selection and appointment process must demonstrate that a search for the meritorious was undertaken and that the process was unaffected by any political or other extraneous considerations. The directions contained in paragraph 41.10, 41.11 and 41.12 make it clear that appointments made in an arbitrary fashion, without any transparent method of selection or for political considerations will be amenable to judicial review and liable to be quashed.
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33) It may be mentioned herein that in the case of Dhira Devi (supra), the Division Bench had recorded the finding returned by the learned Single Judge to the effect that the panel of names was prepared by the Sub-Divisional Judicial Magistrate (M), Bajali who forwarded the name to the Deputy Commissioner, Barpeta vide letter dated 07.03.2015. Copy of the said letter was marked to the Senior Government Pleader, Barpeta with reference to his letter dated 25.02.2014 and that the Deputy Commissioner, Barpeta had forwarded the panel to the Government by mentioning that the panel was prepared by in consultation with the District & Sessions Judge. The stand of the District Judge, Barpeta was to the effect that the Deputy Commissioner, Barpeta had verbally consulted the then District and Sessions Judge, Barpeta. Accordingly, the appointment was interfered with by the learned Single Judge. The Division Bench of this Court had returned the following finding in paragraph 8 of Dhira Devi (supra):-
"8. We have perused the record relating to the consultation process in the appointment of the appellant and found that there was indeed some consultation between the District Magistrate, Barpeta and the Sessions Judge, Barpeta when the former was proposing to prepare the panel of names for advocates for the appointment. By the letter dated 7-3-2014 of the Sub-Divisional Judicial Magistrate, Bajali, Pathsal (sic. ought to be Pathsala) be a addressed to the District Magistrate/Deputy Commissioner, Barpeta, he forwarded a panel of three names including the appellant for the post of Additional Public Prosecutor indicating therein their respective ages, the period of their practices and their present assignment. The District Magistrate, Barpeta thereafter vide his letter dated 26-3- 2014 forwarded to the Sessions Judge, Barpeta the said panel of names requesting the latter to give his comment. The Sessions Judge, Barpeta by his letter dated 29-3-2014 informed the District Magistrate, Barpeta that those advocates in the panel so forwarded "seems fit and proper and no comment on panel of Advocates." In the light of such correspondences, we are of the opinion that there was consultation between the District Magistrate/Deputy Commissioner, Barpeta and the Sessions Judge, Barpeta consistent with conclusion (5) of Johri Mal case. Incidentally, the Additional Public Prosecutor to be appointed is to work in Bajali Judicial Court, and the names of the panel of lawyers were shortlisted by Page No.# 26/30 none other than the Sub-Divisional Judicial Magistrate, Bajali, who would arguably be at the vantage point to assess the merit/potential of the local lawyers for such appointment. It could, however, be argued that the consultation process should have been done in a more sophisticated manner, but, then, the kind of consultation contemplated by Section 24(4) and (5) CrPC cannot be equated with the concept of consultation contemplated in Article 124 of the Constitution as already held in Johri Mal case. It was after consulting the two most important functionaries of the District Judiciary, the District Magistrate, Barpeta, forwarded the name of the appellant for the post of Additional Public Prosecutor, Barpeta Judicial Courts, and if the State Government, having satisfied about the fitness of the appellant for the appointment, decided to appoint and has appointed her, it will not be proper for this Court to question the wisdom of such appointment. The procedure laid down in Section 24 CrPC for the appointment of Additional Public Prosecutor has, in our opinion, been substantially complied with, though not to satisfaction of the writ petitioner. The learned Single Judge did not have the opportunity to peruse the file relating to the appointment process in question and has in the process come to an erroneous decision, which warrants our interference. The following observations of the Apex Court in Johri Mal case (supra), though rendered in the context of extension of tenure of Public Prosecutor and District Counsel have, in our considered view, completely answered the contentions of the learned counsel for the respondent No. 1:-
"40. So long as in appointing a counsel the procedures laid down under the Code of Criminal Procedure are followed and a reasonable or fair procedure is adopted, the court will normally not interfere with the decision. The nature of the office held by a lawyer vis-à-vis the State being in the nature of professional engagements, the courts are normally chary to overturn any decision unless an exceptional case is made out. The question as to whether the State is satisfied with the performance of its counsel or not is primarily a matter between it and the counsel. The Code of Criminal Procedure does not speak of renewal or extension of tenure. The extension of tenure of Public Prosecutor or Page No.# 27/30 the District Counsel should not be compared with the right of renewal under a licence or permit granted under a statute. The incumbent has no legal enforceable right as such. The action of the State in not renewing the tenure can be subjected to judicial scrutiny inter alia on the ground that the same is arbitrary. The courts normally would not delve into the records with a view to ascertain as to what impelled the State not to renew the tenure of a Public Prosecutor or a District Counsel. The jurisdiction of the courts in a case of this nature would be to invoke the doctrine of "Wednesbury unreasonableness" as developed in Associated Provincial Picture Houses Ltd. v. Wednesbury Corpn., (1947) 2 All ER 680: (1948) 1 KB 223 (CA)."
34) Accordingly, a finding was returned in the said intra-Court appeal that there was consultation between the District Magistrate/ Deputy Commissioner, Barpeta and the District and Sessions Judge, Barpeta.
35) However, in the present case in hand, upon the examination of the process of selection and appointment of Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, Assistant Public Prosecutor in the District of Karimganj, the only possible conclusion that can be drawn is that while recommending names of advocates, the respondent no.2 had no discussions with the respondent no.3, which is in violation of the provisions of Section 24(4) of the Criminal Procedure Code read with Rule 139 of Chapter X relating to Govt. Pleaders contained in Part I, Civil Suit Rules of the Law Department Manual read with Rule 1A of Chapter I relating to appointment of Public Prosecutors contained in Part II, Criminal Rules of the Law Department Manual.
36) The herein before referred two forwarding letters dated 05.11.2016 and 07.11.2016 by the Addl. Deputy Commissioner, Karimganj including the enclosures thereto are testimony of the fact that the list containing names of advocates, as forwarded to the Page No.# 28/30 respondent no.3 was as per recommendations made by the MLA and a political party. Thus, the recommendations made by the Addl. Deputy Commissioner is found to be influenced by political interference and the appointment was made by the respondent no.1 without the said authority satisfying itself that the mandate of Section 24(4) of the Cr.P.C. and the Law Department Manual was complied with.
37) The selection and appointment of the respondents no. 4 to 9 is held to be made to be made in arbitrary manner, without any transparent method of selection as well as on political considerations. The appointment is also found to be vitiated by irregularity because the impugned order of appointment dated 10.07.2017 does not indicate the term or period or tenure of appointment, which as per Law Department Manual is 3 (three) years.
38) In the case of State of U.P. Vs. Johri Mal, (2004) 4 SCC 714 , the three Judge Bench of the Supreme Court of India had held as under:-
41. ... For judging the arbitrariness of the order, the test of unreasonableness may be applied. The action of the State, thus, must be judged with extreme care and circumspection. It must be borne in mind that the right of the public prosecutor or the district counsel do not flow under a statute. Although, discretionary powers are not beyond pale of judicial review, the Courts, it is trite, allow the public authorities sufficient elbow space/play in the joints for a proper exercise of discretion.
39) Therefore, the Court has no hesitation to set aside and quash the impugned notification no. JDJ-12018/10/2017/ESTT/ JUDI-Judicial/306-B dated 10.11.2017.
40) The petitioners have no right to be appointed as a State/ Government Counsel like Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, and Assistant Public Prosecutor and moreover, they have no vested right for extension of their term. However, in terms of paragraph 41.10 of the case of Brijeshwar Page No.# 29/30 Singh Chahal (supra), the petitioners as well as the private respondent nos. 4 to 9 can offer themselves for appointment, re-appointment or extension in which event their claims ought to be considered on their merit, uninfluenced by any political or other extraneous consideration. While making appointment, the respondent no.1 is required to consider the law laid down in paragraph 49 the case of Brijeshwar Singh Chahal (supra).
41) Thus, in light of the discussions above, though the order of appointment of the respondent nos. 4 to 9 vide notification no. JDJ-12018/10/2017/ESTT/ JUDI-Judicial/306- B dated 10.11.2017 has been interfered with, taking note of the fact that the State, being the largest litigant, would be put to immense difficulties to manage the civil, criminal and revenue cases in Karimganj District, and taking note of the Covid-19 pandemic prevailing in the State, the Court is inclined to provide that the State Government may continue with the present arrangement for a period of 6 (six) weeks from the date of this order. During the aforesaid period of six weeks, the respondent no.2 in consultation with the respondent no.3, shall forward a fresh list of advocates to the respondent no.1 for being considered for appointment as Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, Assistant Public Prosecutor in the District of Karimganj. Upon receipt of such recommendation, the respondent no.1 shall do the needful in terms of the provisions of Section 24 of the Criminal Procedure Code read with relevant Rules contained in the Law Department Manual, Assam within a period of 4 weeks thereafter.
42) The observations made by the Supreme Court of India in paragraph 87 of the case of Johri Mal (supra), is reproduced herein below, which should be the guiding factor for the State in the matter of appointment of Govt. Pleader, Assistant Govt. Pleader, Public Prosecutor, Additional Public Prosecutor, Assistant Public Prosecutor:-
"88. The State should bear in mind the dicta of this Court in Mundrika Prasad Singh (supra), as regard the necessity to consult the District Judge. While making appointments of District Government Counsel, therefore, the States should give primacy to the opinion of the District Judge. Such a course of action would demonstrate fairness and reasonableness of action and, furthermore, to a large Page No.# 30/30 extent the action of the State would not be dubbed as politically motivated or otherwise arbitrary. As noticed hereinabove, there also does not exist any rationale behind deletion of the provision relating to consultation with the High Court in the matter of appointment of the Public Prosecutors in the High Court. The said provision being a salutary one it is expected that the State of U.P. either would suitably amend the same or despite deletion shall consult the High Court with a view to ensure fairness in action."
43) The writ petition stands allowed to the extent as indicated above, leaving the parties to bear their own cost.
JUDGE Comparing Assistant