GYANENDRA TIWARI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The present appeal is preferred against the judgment dated 06.03.2018, rendered by learned Single Judge in WPMS No.311 of 2018. The core issue before this Court is construction of Para 8.02 of the U.P. L.R. Manual.

(2.) Para 8.02 prescribes that the District Magistrate shall circulate the information amongst the lawyers and invite the applications from such lawyers who are practicing in the District Court and who have at least five years standing as a lawyer. Thereafter, these names are sent to District Judge for approval and the panel of such lawyers is prepared to represent the State.

(3.) The information is to be displayed on notice boards of District Office, Nainital, District and Sessions Judge, Nainital, Commissioner Kumaon, Nainital etc.