A S SHIRSAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. A.S. Shirsat is a practising Advocate. He practices in the Jalgaon Courts. By means of this Public Interest Litigation, he has raised the grievance concerning the appointment of respondent Nos.3 to 13 as Government Pleader / Public Prosecutor / Assistant Government Pleader / Additional Public Prosecutor. According to him, the appointment of these persons is arbitrary and merit has been the casualty in appointing them.

(2.) At the outset, Mr. Ravi Kadam, the Advocate General submitted that insofar as appointment of respondent Nos.4 to 13 as Government Pleader / Public Prosecutor / Assistant Government Pleader / Additional Public Prosecutor is concerned, their tenure has come to an end and the fresh process for the appointment of Law Officers in the concerned areas has started as per the provisions of Maharashtra Law Officers (Appointment, Conditions of Service & Remuneration) Rules, 1984 (for short "Law Officers Appointment Rules"). He also submitted that presently respondent Nos.4 to 13 have been asked to continue as Government Pleader / Public Prosecutor / Assistant Government Pleader / Additional Public Prosecutor as a stop-gap arrangement until the fresh appointments are made.

(3.) As regards the appointment of respondent Nos.4 to 13 we are satisfied that the grievance raised by the petitioner does not need to be examined by us any further.