K S NARAYANAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) A Petition under Article 226 of the Constitution for the issuance of :

(2.) The 6th respondent was appointed as Public Prosecutor and respondents 7 to 11 as Additional Public Prosecutors for Thiruvananthapuram District. None of them is now functioning as Public Prosecutor or Additional Public Prosecutor; many have resigned and the service of the others were terminated by the Government.

(3.) The appointments were made by the Government under Section 24 of the Criminal Procedure Code and rule 8 of the Government Law Officers (Appointment and Conditions of Service and Conduct of Cases) Rules, 1978 (for short 'the Rules'). The above provisions prescribe that the appointment shall be made by the Government from out of the panel submitted by the District Magistrate of the District in consultation with the District and Sessions Judge.