SUNIL SAMDARIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant by way of this special appeal assails the order dtd. 4/2/2025 passed by the learned Single Judge whereby, the writ petition preferred by him was dismissed.

(2.) The appellant is a practicing Advocate and had moved writ petition before this Court in the nature of quo warranto as against the respondent No.2 on the ground that the respondent No.2 does not possess the minimum requisite experience of practice of ten years as an Advocate for being appointed as an Additional Advocate General.

(3.) The entire basis of challenge of qualification and eligibility of respondent No.2 is the State Litigation Policy, 2018 and therefore, in the writ petition the appellant/petitioner prays for setting aside the order dtd. 23/8/2024 whereby, respondent No.2 was appointed as the Additional Advocate General of Rajasthan for the cases to be taken up in the Supreme Court. Further, he challenges the Clause 14.8 incorporated in the Litigation Policy and prays to hold it to be arbitrary, illegal and invalid.