M T KHAN Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The authority of a State to appoint Additional Advocate- General in terms of Article 165 of the Constitution of India is the core question involved in this appeal which arises out of a judgment and order dated 30-4-1998 passed by the High Court of Andhra Pradesh in Writ Petition No. 13202 of 1998. reported in (1998) 3 Andh LT 508

(3.) The appellants herein filed the aforementioned writ petition questioning the appointment of two Additional Advocate-Generals by the Government of Andhra Pradesh on various grounds. The main contention of the appellants raised before the High Court as also before us, however, is that having regard to the expression used in Article 165 of the Constitution of India appointment of more than one Advocate-General is not contemplated therein.