R RAJASELVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner filed this Writ Petition in pro bono publico to direct the State to appoint the Law Officers both in civil and criminal side at the Madurai Bench of Madras High Court.

(2.) It is the grievance of the petitioner that on account of the non- appointment of Law Officers, the High Court is not in a position to dispose of the cases and more particularly, the criminal cases. The petitioner, therefore, filed this Writ Petition for appointment of Law Officers.

(3.) We have heard the learned Counsel for the petitioner.