SMT. P.T. SUSAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in both the writ petitions were appointed as Additional Government Pleader for a period of three years by the Government in the light of the provisions under the Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Case Rules, 1978 (hereinafter referred to as 'Rules'). These rules were framed by the Government by virtue of the power referable to Section 2 of the Kerala Public Services Act, 1968. The Government found the petitioners guilty of lapses and negligence in conducting L.A.R No.109 of 1985 on the file of the Sub Court, Kottarakkara. Accordingly, invoking Rule 18 of the above Rules, the Government directed the petitioners to pay a sum of Rs. 98,166/- in equal apportionment. This order is under challenge in these writ petitions.

(2.) Heard the learned counsel for the petitioners the learned Government Pleader.

(3.) It is appropriate to refer Rule 18 of the above Rules which reads as follows: