Section 200(5) in The Rajasthan Law And Judicial Department Manual, 1952
(5)(a)Where in any petition under Article 226 of the Constitution any officer has been made a party in a judicial or quasi-judicial capacity, such officer shall prepare a return answering para-wise all the points raised in the petition and send the same to the Administrative Department concerned, with his opinion whether representation on his behalf by a Law Officer is necessary.Note. - Normally representative by a Law Officer should not be considered necessary in writ cases which do not involve any question affecting the interests of Government or substantial question of Law.(b)If the Administrative Department considers that representation in any such case by a Law Officer is necessary, it shall send the papers to the Law and Judicial Department for being forwarded to the Government Advocate for necessary action. Where representation is not considered necessary, the Government Advocate at Jodhpur should be informed, accordingly, through the Law and Judicial Department in such a case no return shall be filed in the High Court.
