Dinesh @ Dinesh Kumar @ Dinesh Singh Vs State Of Bihar
.... eriod of five years till the term of elected Legislative Assembly which is fixed for maximum period of five years, but no such tenure is prescribed for the post of Advocate General. Heard learned counsel for the petitioner and learned counsel for the respondent and perused the material avai ...
Patna High Court
S. Kasiramalingam Vs The Chief Secretary, Government of Tamil Nadu, Fort St. George, Chennai - 600009 and Thiru. A. Navaneethakrishnan, O/o. Advocate General, High Court Buildings, Chennai - 600104
.... Nathu Lal Jain to the office of the Advocate-General was or is illegal because he had crossed 62 years on the date he was appointed as Advocate-General. It is not the case of the petitioner that Mr. Nathu Lal Jain does not possess the qualifications prescribed under Article 217 of the Constitution o ...
Madras High Court
Madhusoodhanan Nair, K. Vs State of Kerala and others
.... not consider this question. The only question remains to be decided is whether the third respondent''s failure to abide by the transfer order issued to him directing him to resume charge as Additional Judge of the Gujarat High Court leading to his ceasing to be a Judge will disqualify him from bein ...
High Court Of Kerala
In Re: Dr. Y.S. Rajasekhara Reddy, Chief Minister of A.P. and Sri K. Keshav Rao, President, Pradesh Congress Committee Vs
.... gs trying to encroach and sit upon the judicial institutions. Under the scheme of the Constitution of India, it is impermissible. This Court is concerned only with maintaining the constitutional values, dignity of this institution and to maintain the institutional independence and this Court is unco ...
Andhra Pradesh High Court
Manendra Nath Rai and Another Vs Virendra Bhatia and Others
.... e appointment of Advocate General is not governed by the aforesaid Article which falls in Chapter-V Part-6 of the Constitution whereas Article 165, which deals with the appointment of Advocate General for the State falls in Chapter II of Part 6. The scheme of the Constitution for the appointment of ...
Allahabad High Court (Lucknow Bench)
Thilayil Abdurahiman and Another Vs State of Kerala and Another
.... position has also been noticed in the Circulardated 21-1-1982, issued in relation to the filing of appeals against judgments of Sessions Court. It is to him that notice of criminal appeal has to be given and has certain statutory rights and duties to perform. 7-8. True, the Advocate General is a ...
High Court Of Kerala
Dr. Chandra Bhan Singh Vs State of Rajasthan and Others
.... order to apply this bar, the new appointment, after Shri Nathu Lal Jain ceased to be a member of the Rajasthan Public Service Commission, must be an employment under the Government of Rajasthan. According to the submission of the learned counsel for the petitioner, Shri Nathu Lal Jain holds his off ...
Rajasthan High Court (Jaipur Bench)
Padmanabhan Vs State of Kerala and Another
.... ext. (1) words importing the masculine gender shall be taken to include females; and (2) words in the singular shall include the plural, and vice versa. The above provision was relied on by the State to contend that the provision in the singular for appointment of an Advocate-General would ...
High Court Of Kerala
Baishnab Patnaik and Others Vs The State
.... n by giving bis approval and in the present case, from the affidavit of the Under Secretary to Government in the Home Department it appears that the Governor has removed this disqualification so far as tho the appointment of Sri R.K. Rath as a member of the Advisory Board is concerned. It is unneces ...
Orissa High Court
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