GOVERNMENT OF ANDHRA PRADESH Vs. PUSHPENDAR KAUR

JUDGEMENT

(1.) A distinguished member of the legal fraternity invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India in W.P. No. 18610 of 2002 challenging the legality of the action taken by the Government of Andhra Pradesh in terminating her engagement as Government Pleader, Andhra Pradesh Administrative Tribunal vide the impugned G.O. Rt. No. 1294, dated 21-8-2002. The whole grievance of the writ petitioner centers around her alleged illegal termination of the engagement as Government Pleader, Andhra Pradesh Administrative Tribunal.

(2.) A learned single Judge of this Court allowed the said writ petition filed by the writ petitioner and accordingly set aside the impugned G.O. Rt. No. 1294, dated 21-8-2002. Hence this writ appeal by the State of Andhra Pradesh challenging the correctness of the said order passed by the learned single Judge.

(3.) In order to appreciate the question as to whether the termination of the professional engagement of the writ petitioner as Government Pleader, Andhra Pradesh Administrative Tribunal suffers from any infirmities, it becomes just and necessary to notice the legal environment relating to the appointment and conditions of service of Law Officers in the State of Andhra Pradesh.