NAGARAM ANJAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue in all these writ petitions is same, they are being disposed of, at the admission stage itself, by this common order with the consent of both sides.

(2.) ***

(3.) *** 3.1. The case of the respondents is that the Government has discontinued services of 55 Law Officers viz., Government Pleaders, Additional Government Pleaders, Special Government Pleaders, Assistant Government Pleaders and Special Counsel working in the Courts subordinate to the High Court for the State of Telangana who are under first or second term in the entire State in exercise of the powers conferred by Instruction No.9 in G.O. Ms. No.187, in public interest and for effective implementation of the policy of the Government. The concerned District Collectors were requested to make necessary arrangements immediately by placing eligible Advocates as incharge of the post for a period of six (6) months or till regular appointments are made by the Government, whichever is earlier. Consequently, incharge arrangements have been made.