ANJANA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners have approached this Court for issuance of a writ of mandamus commanding the respondents to engage women advocates for conducting criminal as well as civil cases i.e. P.P., A.P.P., G.P., A.G.P. etc.

(2.) THE submission of the counsel for the petitioners is that the Government has taken a decision contained in letter dated 29.5.2001, Annexure -1, to the effect directing all the District Magistrates to recommend the names of the eligible women advocates for empanelment for conducting the State cases. Learned counsel also drew our attention to the letter dated 4th of February 2002, Annexure -2, in which also Annexure -1 has been reiterated. In spite of the said decision of the State Government the grievance of the petitioners is that the names of women advocates are not being recommended/empanelled for conducting the Government cases.

(3.) THUS , the writ petition is disposed of. The respondents are directed to consider the Government decisions, Annexures 1 and 2, and also the grievance of the petitioners for empanelment of the lady Advocates for conducting the Government cases.