JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) Both these writ petitions have been filed by practicing Lawyers challenging the selection for appointment to the post of Government Pleader / Public Prosecutor.

(2.) In W.P.(C) No.16469 of 2025, the petitioner is a Lawyer practicing in different Courts in Alappuzha District. The petitioner has 25 years of practice. Ext.P2 notice dtd. 18/12/2024 was issued inviting application for the post of Government Pleader / Public Prosecutor. As the petitioner satisfies the eligibility conditions prescribed in the notice, he submitted Ext.P3 application.

(3.) The petitioner states that the District Judge did not offer any specific comment about five Lawyers who were included in the list forwarded by the District Collector. The District Judge made only a general observations that those Lawyers have no expected experience in conducting trial of Sessions Cases including murder cases and criminal appeals. Finally, the 4th respondent was appointed as Government Pleader / Public Prosecutor.