State of Punjab Vs Brijeshwar Singh Chahal

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REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 3194 OF 2016 (Arising out of SLP(C) No.8416 of 2016 CC No.5470 of 2014)

State of Punjab & Anr. …Appellants

Versus

Brijeshwar Singh Chahal & Anr. …Respondents

WITH

T.P. (C) NO.1073 OF 2015

Pardeep Kumar Rapria …Appellant

Versus

State of Haryana and Ors. …Respondents

J U D G M E N T

T.S. THAKUR, CJI.

1. Leave granted.

2. This appeal and the accompanying transferred petition

raise a question of considerable public importance. The

question precisely is whether appointment of law officers by

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the State Governments can be questioned or the process by

which such appointments are made, can be assailed on the

ground that the same are arbitrary, hence, violative of the

provisions of Article 14 of the Constitution of India. Before

we advert to the juristic dimensions of that question, we

may briefly set out the factual backdrop in which the same

falls for our consideration.

3. Petitioner No.1 to the writ petition was initially

appointed as an Assistant Advocate General in terms of an

order dated 23rd April, 2002. The appointment was on

contractual basis valid upto 31st March, 2003, but the same

was continued by an order dated 19th July 2003 upto 31st

March, 2004. He was four years later appointed as Deputy

Advocate General in the pay scale of Rs.18,400–22,400/- by

an order dated 11th January, 2008. His tenure was later

extended upto the year 2011-2012 in terms of a memo

dated 19th April, 2011.

4. Petitioner No.2 to the writ petition was similarly

appointed as an Assistant Advocate General on contract

basis and then to the post of Deputy Advocate General by

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orders issued in his favour from time to time. In Civil Writ

Petition No.20000 of 2011 filed by the respondents before

the High Court of Punjab and Haryana at Chandigarh they

made a grievance against their non-absorption on regular

basis while Smt. Sonu Chahal-respondent No.3 in the writ

petition was appointed as Senior Deputy Advocate General

on contract basis in the pay scale of Rs.37,400-67,000/- and

a grade pay of Rs.10,000/-. The writ petitioner/respondent

No.1 herein questioned the fairness and legality of the

approach adopted by the appellant herein/State in picking

and choosing candidates for regular appointment and/or for

absorption. It was contended that while respondent No.1

herein had started his career as an Assistant Advocate

General and was re-designated as Deputy Advocate General

in the year 2008 in which capacity he was working for the

past nearly eight years, petitioner No.2 in the writ petition

had just about six years of such experience while respondent

No.2 herein had no more than four years and five months

experience before she was absorbed as Senior Deputy

Advocate General in the office of the Advocate General. The

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grievance of the writ petitioners/respondent No.1 herein was

that the State Government had formulated no criterion and

followed no norms for absorption on a non-discriminatory

basis of those working as Law Officers of the State. The

absorption of petitioner No.2 and respondent No.3 was

dubbed as illegal, arbitrary and discriminatory in the writ

petition; and a direction to the appellant to frame a policy,

laying down guidelines for making

appointment/absorption/re-designation in the office of the

Advocate General and to evolve and prescribe suitable

criterion for regularisation or absorption of those working in

that office prayed for. A certiorari quashing order dated 23rd

September 2011 by which respondent No.3 was absorbed on

the post of Senior Deputy Advocate General was also prayed

for, besides a mandamus directing the State to consider the

case of the writ petitioners for absorption.

5. A Single Judge of the High Court before whom the writ

petition came up for hearing, issued notice to the

respondent in the writ petition and stayed the termination of

the services of petitioner No.1 in the meantime. The State

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Government appeared in response to the notice to contest

the writ petition, inter alia, on the ground that the

appointment of petitioner No.1 was contractual in nature

terminable at any point of time. It was also urged that

petitioner No.2 in the writ petition had been absorbed

considering her good performance.

6. By an order dated 18th October, 2012 the writ petition

filed by the respondent was admitted to hearing and the

interim direction restraining the State Government from

terminating the services of the writ petitioner-respondent

No.1 continued. With the contractual tenure of respondent

No.1 as Deputy Advocate General coming to an end on 31st

October, 2012 his name does not appear to have figured in

the list of Deputy Advocates General appointed by an order

dated 31st October, 2012. Petitioner No.1/Respondent No.1

herein alleged this to be a breach of the order passed by the

High Court restraining the termination of his services and

filed contempt petition No.3421 of 2012. The State also filed

CM No.17076 of 2012 for clarification of the interim orders

dated 21st October, 2011 and 18th October, 2012, inter alia,

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contending that the contract period of respondent No.1’s

appointment having expired, he was not entitled to the

benefit of the interim orders passed by the Court. That

application was dismissed by the learned Single Judge in

terms of an order dated 1st December, 2012 as misconceived

for in the opinion of the Court no clarification of interim

order dated 21st October, 2011 restraining termination was

necessary. Aggrieved by order dated 1st December, 2012

passed by the Single Judge, the State preferred LPA

No.1458 of 2013 which was dismissed by a Division Bench of

the High Court by its order dated 25th September, 2013

impugned in the present appeal.

7. In transferred writ petition No.247 of 2015

(renumbered as T.P (C) No.1073 of 2015), the petitioner

had prayed for quashing of certain State Government orders

besides a mandamus directing the State of Haryana to

engage him as a Law Officer. The petitioner has, however,

given up his challenge to the orders impugned in the writ

petition and confined his prayer to a direction for

consideration of his case. It was submitted that the issues

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raised in the writ petition were generally the same as have

been raised in connected SLP (C) No. (CC) No.5470 of 2014

and the writ petition out of which the said appeal arises.

Those submissions were recorded and Writ Petition No.247

of 2015 transferred from the High Court of Punjab and

Haryana at Chandigarh to this Court for final disposal. That

is precisely how the appeal and the writ petition have been

heard together for disposal by this common order. The

following questions fall for our determination :

(11 Whether the States of Punjab and Haryana have

made any realistic assessment of their

requirement before making appointments of Law

Officers.

(11 Whether the States of Punjab and Haryana have

formulated any scheme, policy, norms or

standards for appointing Law Officers.

(11 Whether appointment of Law Officers by the State

Governments need to be made on a fair,

reasonable, non-discriminatory and objective

basis; and

(11 If answer to question Nos.1, 2 and 3 are found in

the negative, what is the way forward?

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Re: Question No.1

8. A realistic assessment of the requirement is the first

and foremost step that one would expect the State to take

for any prudent exercise of the power of appointment of law

officers. No such assessment has been made nor any

material disclosed by the State Governments to demonstrate

that they were sensitive to the need for any such

assessment. Power to appoint Law Officers was all the same

exercised on what appears to us to be a totally ad hoc basis

without any co-relation between the work load in the Courts

and the number of Law Officers appointed to handle the

same. There is no gainsaid that if the power to appoint is

exercised not because such exercise is called for but because

of some extraneous or other reason the legitimacy of the

exercise will itself become questionable. That is precisely

what has been brought out by the Comptroller and Auditor

General in his report of Social, General and Economic sectors

(non PSUs) for the year ended 31-03-2012 for the State of

Haryana. The report is a telling indictment of the system of

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appointment followed in the State of Haryana which does

not provide for assessment of the manpower requirement

leave alone any worthwhile process of selection of those

appointed. The result is that more than half of those

appointed were without any work during the test check

period resulting in payment of idle salary in crores. The CAG

has while finding fault with the entire process recommended

a realistic assessment of the number of law officers required

on the basis of the workload and selection of the appointees

in a transparent manner. The report also found the

explanation offered by the State Government to be

unacceptable keeping in view the daily duty roster regarding

the Law Officer’s work and performance. The report of the

CAG makes interesting reading and may be extracted at this

stage :

“4.2.2 Faulty selection of Law Officers

Engagement of Law Officers without assessing workload and without inviting applications resulted in payment of idle wages of ` 2.22 crore.

In order to deal with legal cases on behalf of Haryana Government in various Courts of Law, Tribunals and Commissions, the Additional Chief Secretary to Haryana Government, Administration of Justice Department engages Law Officers in various capacities on contract

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basis as per terms and conditions prescribed by the State Government. With a view to verify the work assigned to these law officers and work actually performed by them, the complete records relating to daily duty rosters, vetting registers and cause lists of Courts for six months between December 2009 and January 2012 maintained in the office of the Advocate General, Haryana selected randomly was test checked (May 2012) and following irregularities were noticed:

 There was no prescribed procedure for assessment of work for engagement of Law Officers on contract. The number of Law Officers on roll to plead legal cases in various courts at Chandigarh increased from 98 in December 2009 to 179 in January 2012 although the number of courts where they were to defend the cases remained the same during the above period.

 The Law Officers were engaged without giving any advertisement or wide publicity.

 In the test-checked months, on an average, more than 50 per cent Law Officers remained without work. As detailed in Table 2, on an average the percentage of idle Law Officers with total available strength had arisen from 54 in December 2009 to 78 in January 2012. There was no monitoring of work assigned to these Law Officers by the Department.

Table 2: Detail of Law Officers (LOs) without work and payment of idle salary

Number of LOs on rolls

Working days available in the month (excluding Court holidays and vacations)

Average number of Los without any work on particular days of the month

Percentage of LOs who remained without any work

Number of Los work for complet e month

Idle salary paid to LOs without work for wholesale month (in )

December 2009 98 11 54 55 20 10,33,872

August 2010 137 21 70 51 27 19,40,983

November 2010 151 18 100 66 42 30,88,534

March 2011 153 22 97 63 58 42,21,554

November 2011 169 21 123 73 63 49,51,868

January 2012 179 20 140 78 87 69,48,786

Total Idle salary paid to Law Officers without assigning any work

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 In the test-checked months, the number of Law Officers ranging between 20 and 87 had not been allotted any work for whole of the month resulting in idle salary payment of 2.22 crore to these Law Officers for six months as detailed above.

In January 2012, out of 179 Law Officers on the roll on an average, 140 Law Officers had not been allotted any work and 87 Law Officers were without work for whole of the month. However, later on the Department discontinued the services of 26 Law Officers in June 2012. This shows that Law Officers were engaged without assessing the requirement on the basis of work or work norms or workload prevailing in the Department. No such exercise was found to be done while engaging such Law Officers.

The matter was discussed in detail with the Additional Chief Secretary to Government of Haryana, Administration of Justice Department in an exit conference held on 23 October 2012. During the meeting it was stated that some guidelines should be in place to assess the vacancies on the basis of workload and selection of Law Officers should be made in a transparent manner. The Department was doubtful about the high percentage of Law officers without assigning any work and stated (November 2012) that though the work was generally assigned to a team comprising more than one Law Officer but in the daily duty roster name of only one Law Officer was mentioned. It was further added that these Law Officers perform multifarious duties/functions such as research of law for particular pending cases, for general updating of latest case law, preparing factual and legal notes, preparing compendium or judgments, etc. However, no requirement or need was felt to keep record of such assignments as the concerned Law Officers were responsible to deal with the cases entrusted to them. The contention of the Department that the names of all team members were not mentioned in daily duty roster was not acceptable as during re-verification of daily duty rosters, after the exit conference, it was found that wherever a team was deputed for a specific work, names of all the team members were mentioned therein.

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Thus, the engagement of excess Law Officers without assessing the quantum of work and without resorting to fair and transparent selection method, resulted in allowing more than 50 per cent Law Officers without work and payment of idle salary of 2.22 crore.”

9. We are not sure whether a similar study has been

conducted qua the State of Punjab, but given the fact that

the number of law officers appointed by that State is also

fairly large, we will not be surprised if any such study would

lead to similar or even more startling results. The upshot of

the above discussion is that for a fair and objective system

of appointment, there ought to be a fair and realistic

assessment of the requirement, for otherwise the

appointments may be made not because they are required

but because they come handy for political aggrandisement,

appeasement or personal benevolence of those in power

towards those appointed. The dangers of such an

uncanalised & unregulated system of appointment, it is

evident are multi-dimensional resulting in erosion of the rule

of law, public faith in the fairness of the system and injury to

public interest and administration of justice. It is high time

to call a halt to this process lest even the right thinking

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become cynical about our capacity to correct what needs to

be corrected.

10. Question No.1 is accordingly answered in the negative.

Re: Question No.2

11. The question whether the States of Punjab and Haryana

follow any procedure for selecting practising advocates for

appointment as law officers have troubled us throughout the

hearing. We had, therefore, solicited information from the

State of Punjab on certain specific questions that we

formulated in terms of our order dated 11th April, 2014 and

asked the State to file an affidavit indicating the following:-

1)What is the procedure followed by the State

Government for selecting practising Advocates for

appointment as Law Officers for the State of

Punjab? 2)Is there any selection or Search Committee

constituted for the purpose of making such

selections? If so, what is the composition of the

Committee? 3)If a Selection/Search Committee has been

constituted, the proceedings of the Committee

regarding any appointment of Law Officers from

time to time be filed along with the affidavit.

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4)Does the Government consult the High Court

before finalizing the list of appointments? If the

High Court is not consulted, what is other method

by which the Government ensures that those

picked up are the best at the Bar? 5)Total number of Law Officers appointed and

currently working and the terms on which the

appointments are made shall also be filed along

with the affidavit.

12. We had, by a subsequent order dated 2nd September,

2015 passed in Transferred Petition No.1073 of 2015, asked

the State of Haryana also to file an affidavit answering the

above queries. Both the States have in compliance with the

said orders filed their respective affidavits. In the affidavit

filed on behalf of the State of Punjab it is, inter alia, stated

that there is no definite procedure statutory or otherwise

governing the selection and appointment of advocates

practising as law officers in the State of Punjab.

Conventionally, these officers are engaged on contractual

basis on the recommendations of the Advocate General or in

consultation with him. At times, even the Government

engages law officers after making “discreet enquiries” about

their suitability for such engagements. A sizeable number of

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law officers so engaged are designated as Public Prosecutors

in consultation with the High Court of Punjab and Haryana.

The affidavit sets out in paragraph 4 answers to the

questions on which the State was required to respond. For

the sake of convenience we may extract verbatim the

questions and the replies to the same:

“ 1) What is the procedure followed by the State Government for selecting practicing Advocates for appointment as Law Officers for the State of Punjab.

As stated hereinabove, the engagement of law officers to defend the State Government in cases assigned to them cannot be regulated by Statute or policy. Law officers are engaged on the recommendation of the Advocate General of the State, based, inter alia, on the assessment of individuals by the Advocate General as well as on recommendations made by colleagues, peers and others. In some cases, the State Government engages law officers after making discreet inquiries as to the suitability of the individual as a law officer.

2) Is there any selection or search Committee constituted for the purpose of making such selections. If so, what is the composition of the Committee.

There is no selection or search committee constituted for making such selections.

3) If a Selection/Search Committee has been constituted, the proceedings of the Committee regarding any appointment of Law Officers from time to time be filed along with the affidavit.

Not applicable, in view of response to item 2 above.

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4) Does the Government consult the High Court before finalizing the list of appointments. If the High Court is not consulted, what is other method by which the Government ensures that those picked up are the best at the Bar.

It is submitted that the Government does not consult the Hon’ble High Court before finalizing the list of appointments, except in the case of public prosecutors appointed under Section 24 of Code of Criminal Procedure, 1973. It is submitted that this practice has continued over the years by convention and is also followed by other State Governments. It is further submitted that “best at the bar” is a subjective concept. In any event, as is commonly known, most “successful” lawyers are unwilling to take-up the responsibilities of holding such a position and make sacrifices since it impinges of their private practice.

5) Total number of Law Officers appointed and currently working and the terms on which the appointments are made shall also be filed along with the affidavit.

(1 1 In reply to above, Point No. 5, the details of total numbers of Law Officers currently working is given below:

Sr. No.

Designation No. of Law Officers

1. Additional Advocate General, Punjab

74

2. Senior Deputy Advocate General, Punjab

05

3. Deputy Advocate General, Punjab

40

4. Assistant Advocate General, Punjab

55

5. Advocate-on-Recor 02

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d

The terms and conditions of engagement of the above Law Officers, who have been engaged on contract basis on year to year basis, are yet to be finalized by the Government as is clear from their sample engagement letters and copies of sample engagement letters issued in respect of each category of posts are attached herewith as Annexure P-16 to P-19 (Page Nos. 136 to 142).

(111 It is stated that in four cases an exception was made and persons were absorbed as Sr. DAG/DAG. With regard to these four cases it is submitted that it would be wholly illogical to suggest that other advocates engaged by the State as law officers, (who are required to work under the Advocate General and to be guided in the discharge of their professional duties as per the instructions and guidance of the Advocate General) should be treated as “regular” employees of the Government merely because they are paid a fixed fee or on a monthly basis calculated with reference to a pay scale.”

13. The State of Haryana has also filed an affidavit in

compliance with the directions issued by us. In answer to

question no.1 the State of Haryana has stated that the

appointments are made on contractual basis on the

recommendations of the learned Advocate General and that

it is the Advocate General who assesses their suitability for

such appointments. Neither a Selection nor Search

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Committee is constituted for the purpose nor is the High

Court consulted before the names are finalised.

14. From the two affidavits filed by the States it is manifest

that no procedure for selecting practising advocates for

appointment as law officers has been prescribed in the

States of Punjab and Haryana. No Selection or Search

Committee is constituted or is even envisaged. It is also

clear that the two Governments do not consult the High

Court before finalizing the list of appointees. The affidavits

do not at the same time indicate as to how in the absence of

any Selection or Search Committee the State Government

ensures a fair selection in which they pick-up the best

available and willing to accept the assignment as State

counsel. The affidavits place the burden of making the

process of fair selection upon the wisdom of the Advocates

General of the two States. The affidavits do not state

whether the Advocate General, has, in turn, constituted a

Committee or followed any procedure or prescribed or

formulated any norms for assessing the merit of those

willing to work as State counsel. The affidavits do not even

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say if any applications are invited for appointment as State

counsel. All told, the appointments are based entirely on

how the Advocate General advises the State Government on

the subject without the Advocate General in turn conducting

a selection process, assessing inter se merit on an objective

basis or maintaining any record of any such process having

been undertaken. The affidavits also do not rule out the

possibility of the Governments themselves appointing

persons over and above those recommended by the

Advocate General on the basis of what the Affidavit of the

State of Punjab describes as “discreet enquiries”. The

affidavits suggest that the process has been going on for

past many years. The States also claim that the engagement

of State counsel is a professional engagement meaning

thereby that the States have no obligation either to

prescribe a procedure or follow any definite method while

making such appointments. State of Punjab has asserted

that the process of selection and appointment cannot be

regulated either by policy or by any statute.

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15. We have not been able to persuade ourselves to accept

the view that even when the appointments are made to

offices heavily remunerated from the public exchequer the

same can or ought to remain unregulated. That is

particularly so when those appointed are expected by the

very nature of their appointment to discharge important

public function affecting not only State interest but the

quality of justice which the courts administer. There is in the

case of Punjab and Haryana not even a semblance of any

selection process in the matter of appointment of those

chosen for the job leave alone a process that is credible in

terms of its fairness and objectivity. The practice of making

appointments in disregard of what is expected of a

functionary sensitive to the demands of fairness and equality

of opportunity even when in vogue for long, runs contrary to

the true legal position settled by a long line of decisions to

which we shall presently refer. The dominant purpose which

ought to permeate any process of selection and appointment

namely “protection of public interest” in courts by availing

services of the most meritorious is clearly defeated by the

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method that the States have been following and continue to

follow. What is regrettable is that even after the

pronouncements of this Court have settled the principles on

which public authorities are required to act while discharging

their functions, the States continue to harp on the theory

that in the matter of engagement of State counsel they are

not accountable and that the engagement is only

professional and/or contractual hence unquestionable. It is,

in our view, too late in the day for any public functionary or

Government to advance such a contention leave alone

expect this Court to accept the same. If a Government

counsel discharges an important public function and if it is

the primary duty of those running the affairs of the

Government to act fairly, objectively and on a

non-discriminatory basis, there is no option for them except

to choose the best at the bar out of those who are willing

and at times keen to work as State counsel. It is also their

duty to ensure that the process by which the best are

selected is transparent and credible. Abdicating that

important function in favour of the Advocate General of the

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State who, in turn, has neither the assistance of norms or

procedure to follow nor a mechanism for assessment of

merit will be self-defeating. We regret to say that in the

matter of appointment of State Counsel, the States of

Punjab and Haryana have much to do to reform the

prevalent system which reform is in our opinion long

overdue. Question No.2 is also answered in the negative.

Re: Question No.3

16. It is by now, fairly well settled that not only the

Government but all public bodies are trustees of the power

vested in them and custodians of public interest. Discharge

of that trust in the best possible manner is the primary duty

of those in charge of the affairs of the State or public body.

This necessarily implies that the nature of functions and

duties including the power to engage, employ or recruit

servants, agents, advisors and representatives must be

exercised in a fair, reasonable, non-discriminatory and

objective manner. It is also fairly well settled that duty to

act fairly and reasonably is a facet of ‘Rule of Law’ in a

constitutional democracy like ours. A long line of decisions of

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this Court over the past five decades or so have ruled that

arbitrariness has no place in a polity governed by rule of law

and that Article 14 of the Constitution of India strikes at

arbitrariness in every State action. We may gainfully refer

to some of these decisions, not so much to add to their

content as to remind ourselves that we have come a long

way in the matter of settling the contours of the doctrine of

Rule of Law of which equality is one significant feature.

17. In S G Jaisinghani v. Union of India AIR 1967 SC

1427, this Court held that absence of arbitrary power is the

first essential of “Rule of Law” upon which rests our

Constitutional system. This Court ruled that in a system

governed by rule of law, any discretion conferred upon the

executive authorities must be confined within clearly defined

limits. This Court quoted with approval, the following

observations of Douglas J. in United States vs. Wunderlick

1951 342 US 98:96 Law Ed 113:

“Law has reached its finest moments when it has freed man from the unlimited discretion of some ruler… Where discretion is absolute, man has always suffered.”

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18. A similar sentiment was expressed by this Court in E P

Royappa v. State of Tamil Nadu and Anr. (1974) 4 SCC

3 where this Court declared that Article 14 is the genus

while Article 16 is a specie and the basic principle which

informs both these Articles is equality and inhibition against

discrimination. Equality, declared this Court, was antithetic

to arbitrariness. The Court described equality and

arbitrariness as sworn enemies, one belonging to the rule of

law in a republic and the other to the whims and caprice of

an absolute monarch. Resultantly if an act is found to be

arbitrary, it is implicit that it is unequal both according to

political logic and constitutional law, hence violative of

Article 14 and if it affects any matter of public employment it

is also violative of Article 16. This Court reiterated that

Articles 14 and 16 strike at arbitrariness in State action and

ensure fairness and inequality of treatment.

19. Then came the decision of this Court in Maneka

Gandhi v. Union of India (1978) 2 SCR 621, where this

Court held that the principle of reasonableness both legally

and philosophically is an essential element of equality and

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that non-arbitrariness pervades Article 14 with brooding

omnipresence. This implies that wherever there is

arbitrariness in State action whether, it be legislative or

executive Article 14 would spring into action and strike the

same down. This Court held, that the concept of

reasonableness and non-arbitrariness pervades the

constitutional scheme and is a golden thread, which runs

through the entire Constitution.

20. In Ramana Shetty v. International Airport

Authority 1979 AIR (SC) 1628, this Court relying upon

the pronouncements of E.P. Royappa and Maneka Gandhi

(supra) once again declared that state action must not be

guided by extraneous or irrelevant considerations because

that would be denial of equality. This Court recognized that

principles of reasonableness and rationality are legally as

well as philosophically essential elements of equality and

non-arbitrariness as projected by Article 14, whether it be

authority of law or exercise of executive power without the

making of a law. This Court held that State cannot act

arbitrarily in the matter of entering into relationships be it

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contractual or otherwise with a third party and its action

must conform to some standard or norm, which is in itself

rational and non-discriminatory.

21. In D.S. Nakra v. Union of India 1983 (1) SCC 305,

this Court reviewed the earlier pronouncements and while

affirming and explaining the same held that it must now be

taken to be settled that what Article 14 strikes at is

arbitrariness and that any action that is arbitrary must

necessarily involve negation of equality.

22. In Dwarkadas Marfatia v. Board of Trustees of the

port of Bombay 1989 (3) SCC 293, this Court had an

occasion to examine whether Article 14 had any application

to contractual matters. This court declared that every action

of the state or an instrumentality of the State must be

informed by reason and actions that are not so informed can

be questioned under Articles 226 and 32 of the

Constitution.

23. Subsequent decisions of this Court in Som Raj & Ors.

v. State of Haryana & Ors. (1990) 2 SCC 653, Neelima

Misra v. Harinder Kaur Paintal & Ors. (1990) 2 SCC

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746 and Sharma Transport v. Government of A.P &

Ors. (2002) 2 SCC 188 have simply followed, reiterated

and applied the principles settled by the pronouncements in

the earlier mentioned cases.

24. We have thus far referred to decisions that are not

subject specific and settle the legal position in the context of

varied fact situations. The case at hand attracts the

application of the principles that are authoritatively settled

by the decisions to which we have referred above.

Application of those principles, apart from the question, is

whether appointment of lawyers by the State Government

simply signifies professional engagement of those appointed

or has any public element also and if such appointments

have a public element, whether the making of the same can

itself be the subject matter of judicial review. The extent and

nature of such review is an incidental question that would

fall for determination in the facts of the case before us. We

shall presently advert to those questions but before we do

so we must state that we are not on virgin ground. A few

decisions to which we shall presently refer have examined at

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considerable length, the very same questions and answered

them with considerable aplomb. We may gainfully refer to

some of those pronouncements if not all.

25. In Shrilekha Vidyarthi v. State of U.P. 1991 (1)

SCC 212, which happens to be the first of these decisions,

this Court had an occasion to examine whether Government

Counsel in the districts are holders of an ‘office or post’ or

such appointments are no more than professional

engagements like the one between a private client and his

lawyer. That case arose out of a challenge mounted by

Government Counsel who were engaged throughout the

State of Uttar Pradesh to handle civil, revenue or criminal

cases and whose services were en masse terminated by the

State only to be replaced by fresh appointments on the basis

of a new panel prepared for that purpose and communicated

to the District Magistrates concerned. On behalf of the State,

it was argued that the engagement of Government Counsel

was nothing but a professional engagement between a client

and his lawyer with no public element attached to it.

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26. Rejecting that contention, this Court held that the

appointment of the District Government Counsel by the

State Government was not merely a professional

engagement but had a public element attached to it. This

Court noted that Government Counsel were paid

remuneration out of the public exchequer and that having

regard to Sections 24, 25 and 321 of the Code of Criminal

Procedure, the public prosecutors were entrusted the

responsibility of acting only in the interest of administration

of justice. In the case of Public Prosecutors, declared this

Court, the additional public element flowing from the

statutory provisions in the Code of Criminal Procedure,

clothed the public prosecutors with the attribute of the

holders of a public office which cannot be whittled down by

the assertion that their engagement is purely professional

between a client and his lawyer with no public element

attached to it. This was according to this Court, sufficient to

attract Article 14 and bring the question of validity of the

impugned circular within the scope of judicial review.

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27. The decision in Shrilekha’s case (supra) is noteworthy

for the additional reason that the same held judicial review

of State action permissible even when the engagement of

the Government counsel may be contractual in nature. This

Court observed :

“The State cannot be attributed the split personality of Dr. Jekyll and Mr. Hyde in the contractual field so as to impress on it all the characteristics of the State at the threshold while making a contract requiring it to fulfil the obligation of Article 14 of the Constitution and thereafter permitting it to cast off its garb of State to adorn the new robe of a private body during the subsistence of the contract enabling it to act arbitrarily subject only to the contractual obligations and remedies flowing from it. It is really the nature of its personality as State which is significant and must characterize all its actions, in whatever field, and not the nature of function, contractual or otherwise, which is decisive of the nature of scrutiny permitted for examining the validity of its act. The requirement of Article 14 being the duty to act fairly, justly and reasonably, there is nothing which militates against the concept of requiring the State always to so act, even in contractual matters. There is a basic difference between the acts of the State which must invariably be in public interest and those of a private individual, engaged in similar activities, being primarily for personal gain, which may or may not promote public interest. Viewed in this manner, in which we find no conceptual difficulty or anachronism, we find no reason why the requirement of Article 14 should not extend even in the sphere of contractual matters for regulating the conduct of the State activity.”

28. Relying upon the decisions of this Court in Ramana

Dayaram Shetty v. International Airport Authority of

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India (1979) 3 SCC 489; Kasturi Lal Lakshmi Reddy v.

State of Jammu and Kashmir (1980) 4 SCC 1;

Dwarkadas Marfatia and Sons v. Board of Trustees of

the Port of Bombay (1989) 3 SCC 293 and Mahabir

Auto Stores and Others v. Indian Oil Corporation and

others (1990) 3 SCC 752, this Court held that the power of

judicial review and the sweep of Article 14 was wide enough

to take within its fold the impugned circular issued by the

State in exercise of its executive powers irrespective of the

precise nature of appointment of the Government Counsel in

the districts or the rights, contractual or statutory, which the

appointees may have. This Court reiterated the well settled

principle that State action can survive only if it does not

suffer from the vice of arbitrariness which is the very essence

of Article 14 of the Constitution and Rule of law. This Court

observed :

“It is now too well-settled that every State action, in order to survive, must not be susceptible to the vice of arbitrariness which is the crux of Article 14 of the Constitution and basic to the rule of law, the system which governs us. Arbitrariness is the very negation of the rule of law. Satisfaction of this basic test in every State action is sine qua non to its validity and in this respect, the State cannot claim

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comparison with a private individual even in the field of contract. This distinction between the State and a private individual in the field of contract has to be borne in the mind.”

29. Applying the above principle to the circular under

challenge, this Court held that arbitrariness was writ large

on the same as it gave an impression as if the State action

was taken under a mistaken belief of applicability of “spoils

system” under our constitution. This Court held that even

though in the case of State, public interest should be the

guiding consideration while considering the suitability of the

appointees yet the impugned State action appeared to have

been taken with the sole object of terminating all existing

appointments irrespective of the subsistence or expiry of the

tenure or the suitability of the incumbents. The following

passage from the judgment sums up the trend of the judicial

pronouncements which increasingly favour State activity

even in contractual matter being brought within the purview

of judicial review:

“In our view, bringing the State activity in contractual matters also within the purview of judicial review is inevitable and is a logical corollary to the stage already reached in the decisions of this Court so far. Having fortunately reached this point,

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we should not now turn back or take a turn in a different direction or merely stop there. In our opinion, two recent decisions in M/s Dwarkadas Marfatia and Sons, (supra) and Mahabir Auto Stores & Ors.,(supra) also lead in the same direction without saying so in clear terms. This appears to be also the trend of the recent English decisions. It is in consonance with our commitment to openness which implies scrutiny of every State action to provide an effective check against arbitrariness and abuse of power. We would much rather be wrong in saying so rather than be wrong in not saying so. Non-arbitrariness, being a necessary concomitant of the rule of law, it is imperative that all actions of every public functionary, in whatever sphere, must be guided by reason and not humour, whim, caprice or personal predilections of the persons entrusted with the task on behalf of the State and exercise of all power must be for public good instead of being an abuse of the power.”

(emphasis supplied)

30. In State of U.P. and Ors. etc. v. U.P. State Law

Officers Association and Ors. etc. (1994) 2 SCC 204,

also law officers were removed by the State Government,

aggrieved whereof, the affected officers approached the High

Court contending, inter alia, that their removal was against

the principles of natural justice and that they could be

removed from their offices only for valid reasons. The High

Court agreed with that contention, allowed the petition and

quashed the orders of removal. The State assailed that order

before this Court in which this Court examined the issue

from three different dimensions viz., (i) the nature of the

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legal profession; (ii) the interest of public; and (iii) the

modes of appointment and removal.

31. While dealing with the nature of the legal profession,

this Court observed that legal profession was essentially a

service-oriented profession and that the relationship

between the lawyer and his client is one of trust and

confidence. As a responsible officer of the court and an

important adjunct of the administration of justice, the lawyer

also owes a duty to the court as well as to the opposite side.

He has to be fair to ensure that justice is done. He demeans

himself if he acts merely as a mouthpiece of his client.

Having said that, this Court noted the changed profile of the

legal profession because of the expansion of public sector

activities necessitating maintenance of a common panel of

lawyers, some of whom are in full-time employment of the

government or public institutions as their law officers.

32. On the question of public interest involved in the

appointment of lawyers, this Court unequivocally declared

that the government or the public body represents public

interest and whoever is in charge of running their affairs is

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no more than a trustee or a custodian of public interest.

Protection of public interests in the best possible manner is

their primary duty. It follows that public bodies are under

an obligation to the society to take the best possible steps to

safeguard such interests. That obligation in turn casts on

them the duty to engage the most competent servants,

agents, advisers etc. Even in the matter of selection of

lawyers, those who are running the government or the

public bodies are under an obligation to make earnest efforts

to select the best from the available lot. This is more so

because the claims made by and/or against the public bodies

are monetarily substantial and socially crucial with

far-reaching consequences.

33. This Court while dealing with the third dimension

touching the mode of appointment of lawyers declared that

in conformity with the obligation cast upon them those

handling the affairs of the State are duty bound to select the

most meritorious, whatever the method adopted for such

selection and appointment may be. It must be shown that a

search for the meritorious was undertaken and that

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appointments were made only on the basis of the merit and

not for any other consideration. The following passage is in

this regard apposite.

“18. The mode of appointment of lawyers for the public bodies, therefore, has to be in conformity with the obligation cast on them to select the most meritorious. An open invitation to the lawyers to compete for the posts is by far the best mode of such selection. But sometimes the best may not compete or a competent candidate may not be available from among the competitors. In such circumstances, the public bodies may resort to other methods such as inviting and appointing the best available, although he may not have applied for the post. Whatever the method adopted, it must be shown that the search for the meritorious was undertaken and the appointments were made only on the basis of the merit and not for any other consideration.”

(emphasis supplied)

34. In State of U.P. and Anr. v Johri Mal (2004) 4 SCC

714 a three-Judge Bench of this Court had an occasion to

deal with somewhat similar question that arose once again

in relation to appointment of government lawyers in the

State of U.P. This Court reviewed the decisions earlier

delivered and ruled that public interest would be

safeguarded only when good and competent counsel are

appointed by the State. No such appointments should,

declared this Court, be made for pursuing a political purpose

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or for giving some undue advantage to any particular

section. The State should replace an efficient, honest and

competent lawyer only when it is in a position to appoint a

more competent lawyer in his place, observed this Court.

The following passage is apposite in this regard:

44. Only when good and competent counsel are appointed by the State, the public interest would be safeguarded. The State while appointing the public prosecutors must bear in mind that for the purpose of upholding the rule of law, good administration of justice is imperative which in turn would have a direct impact on sustenance of democracy. No appointment of Public Prosecutors or District Counsel should, thus, be made either for pursuing a political purpose or for giving some undue advantage to a section of people. Retention of its counsel by the State must be weighed on the scale of public interest. The State should replace an efficient, honest and competent lawyer, inter alia, when it is in a position to appoint a more competent lawyer. In such an event, even a good performance by a lawyer may not be of much importance.”

(emphasis supplied)

35. While dealing with the nature of office the government

counsel hold, this Court declared that the State Government

Counsel holds an office of great importance. They are not

only officers of the court but also the representatives of the

State and that courts repose a great deal of confidence in

them. They are supposed to render independent, fearless

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and non-partisan views before the court irrespective of the

result of litigation which may ensue. So also the public

prosecutors have great responsibility. They are required to

perform statutory duties independently having regard to

various provisions contained in the Code of Criminal

Procedure. The State Government counsel represents the

State and thereby the interest of the general public before a

court of law. This requires that government counsel have

character, competence, sufficient experience as also

standing at the Bar. The need for employing meritorious and

competent persons to maintain the standard of the high

office cannot be minimized, observed the court, particularly,

when the holders of the post have a public duty to perform.

The Court also expressed anguish over the fact that in

certain cases the recommendations are made by the District

Magistrate having regard to the political affinity of the

lawyers to the party in power and that State is not expected

to rescind the appointments with the change in the

government because a new party has taken over charge of

the Government. This Court also recognized the age-old

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tradition of appointing the District Government Counsel on

the basis of the recommendations of the District Collector in

consultation with the District Judge. The fact that the

District Judge, who is consulted while making such

appointment knows the merit, competence and capability of

the lawyer concerned, was also recognized by the Court.

36. The development of law in this country has taken

strides when it comes to interpreting Articles 14 and 16 and

their sweep. Recognition of power exercisable by the

functionaries of the State as a trust which will stand

discharged only if the power is exercised in public interest is

an important milestone just as recognition of the Court’s

power of judicial review to be wide enough to strike at and

annul any State action that is arbitrary, unguided, whimsical,

unfair or discriminatory. Seen as important dimensions of

the rule of law by which we swear the law as it stands today

has banished from our system unguided and uncanalised or

arbitrary discretion even in matters that were till recently

considered to be within the legitimate sphere of a public

functionary as a repository of Executive Power. Those

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exercising power for public good are now accountable for

their action, which must survive scrutiny or be annulled on

the first principle that the exercise was not for public good in

that the same was either malafide, unfair, unreasonable or

discriminatory. Extension of the principle even to contractual

matters or matters like engagement of law officers is

symbolic of the lowering of the threshold of tolerance for

what is unfair, unreasonable or arbitrary. The expanding

horizons of the jurisprudence on the subject both in terms of

interpretation of Article 14 of the Constitution as also the

court’s willingness to entertain pleas for judicial review is a

heartening development on the judicial landscape that will

disentitle exercise of power by those vested with it as also

empower those affected by such power to have it reversed if

such reversal is otherwise merited.

37. The question whether a fair, reasonable and

non-discriminatory method of selection should or should not

be adopted can be viewed from another angle also equally if

not more important than the need for preventing any

infringement of Article 14. The State counsel appears for the

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State Government or for public bodies who together

constitute the single largest litigant in our Court system.

Statistics show that nearly 80% of litigation pending in the

courts today has State or one of its instrumentalities as a

party to it. State Counsel/counsel appointed by public bodies

thus represent the largest single litigant or group engaged in

litigation. It is also undeniable that for a fair, quick and

satisfactory adjudication of a cause, the assistance which the

Court gets from the Bar is extremely important. It is at

times said that the quality of judgment or justice

administered by the courts is directly proportionate to the

quality of assistance that the courts get from the Counsel

appearing in a case. Our system of administration of justice

is so modelled that the ability of the lawyers appearing in

the cause to present the cases of their respective clients

assumes considerable importance. Poor assistance at the Bar

by counsel who are either not sufficiently equipped in

scholarship, experience or commitment is bound to

adversely affect the task of administration of justice by the

Court. Apart from adversely affecting the public interest

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which State counsel are supposed to protect, poor quality of

assistance rendered to the courts by State Counsel can

affect the higher value of justice itself. A fair, reasonable or

non-discriminatory process of appointment of State Counsel

is not thus demanded only by the rule of law and its

intolerance towards arbitrariness but also by reason of the

compelling need for doing complete justice which the Courts

are obliged to do in each and every cause. The States

cannot in the discharge of their public duty and power to

select and appoint State counsel disregard either the

guarantee contained in Article 14 against non-arbitrariness

or the duty to protect public interest by picking up the best

among those available and willing to work nor can the States

by their action frustrate, delay or negate the judicial process

of administration of justice which so heavily banks upon the

assistance rendered by the members of the Bar.

38. To sum up, the following propositions are legally

unexceptionable:

(i) The Government and so also all public bodies are

trustees of the power vested in them.

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(ii) Discharge of the trust reposed in them in the best

possible manner is their primary duty.

(iii) The power to engage, employ or recruit servants,

agents, advisors and representatives must like

any other power be exercised in a fair,

reasonable, non-discriminatory and objective

manner.

(iv) The duty to act in a fair, reasonable,

non-discriminatory and objective manner is a

facet of the Rule of Law in a constitutional

democracy like ours.

(v) An action that is arbitrary has no place in a polity

governed by Rule of Law apart from being

offensive to the equality clause guaranteed by

Article 14 of the Constitution of India.

(vi) Appointment of Government counsel at the district

level and equally so at the High Court level, is not

just a professional engagement, but such

appointments have a “public element” attached to

them.

(vii) Appointment of Government Counsel must like the

discharge of any other function by the

Government and public bodies, be only in public

interest unaffected by any political or other

extraneous considerations.

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(viii) The government and public bodies are under an

obligation to engage the most competent of the

lawyers to represent them in the Courts for it is

only when those appointed are professionally

competent that public interest can be protected in

the Courts.

(ix) The Government and public bodies are free to

choose the method for selecting the best lawyers

but any such selection and appointment process

must demonstrate that a search for the

meritorious was undertaken and that the process

was unaffected by any extraneous considerations.

(x) No lawyer has a right to be appointed as a

State/Government counsel or as Public Prosecutor

at any level, nor is there any vested right to claim

an extension in the term for which he/she is

initially appointed. But all such candidates can

offer themselves for appointment, re-appointment

or extension in which event their claims can and

ought to be considered on their merit,

uninfluenced by any political or other extraneous

considerations.

(xi) Appointments made in an arbitrary fashion,

without any transparent method of selection or for

political considerations will be amenable to judicial

review and liable to be quashed.

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(xii) Judicial review of any such appointments will,

however, be limited to examining whether the

process is affected by any illegality, irregularity or

perversity/irrationality. The Court exercising the

power of judicial review will not sit in appeal to

reassess the merit of the candidates, so long as

the method of appointment adopted by the

competent authority does not suffer from any

infirmity.

39. Question No.3 is accordingly answered in the affirmative.

Re: Question No.4

40. What then are the ways out of the situation which has

been as a governmental fiefdom that is immune to judicial

review and correction? The Law Commission has, it is

heartening to note, addressed a similar question at some

length and made meaningful recommendations in its 197th

Report. The Commission while examining issues concerning

appointment of public prosecutors observed:

“The Sessions Judge who has knowledge of the caliber, experience and character of lawyers practicing in the Sessions Courts is well suited to suggest the best names of lawyers so that the

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interests of prosecution, the interests of the accused are fully taken care of. This being the logic behind the provision for consultation, any amendment by the States deleting the check on arbitrary appointments of Public Prosecutors, will be violative of Art. 14 of the Constitution. The fundamental point - which has to be remembered – is that any law made by the Centre or State Legislature in regard to appointment of Public Prosecutors must conform to the principles governing administration of criminal justice in which the public prosecutor has an independent and special role as stated in Chapter II . In as much as the Public Prosecutor is a ‘limb of the judicial process’ and ‘an officer of Court’ as stated by the 18 Supreme Court (see Chapter II), any method of appointment which sacrifices the quality of the prosecution or which enables State Governments to make appointments at their choice without proper screening, proper assessment of the qualifications, experience or integrity of the individuals, be they the Public Prosecutors selected from the Bar or appointed from among the Prosecuting Officers, will not stand the test of non-arbitrariness under Art. 14 of the Constitution of India. The scheme must provide for appointing Public Prosecutors who shall bear all the qualities mentioned in Chapter II”.

(emphasis supplied)

41. Dealing with the appointment procedure of Public

Prosecutors and the need to provide for proper checks as

also the validity of any state amendment to section 24,

removing these checks from the scheme of Section 24, the

Commission observed:

“Appointment procedure laid down in any legislation cannot give arbitrary discretion to State Governments. There must be proper checks in the matter of appointment of Public Prosecutors/Addl. Public Prosecutors in 22 the Sessions Court so that

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they can be efficient in their functioning, objective and independent of the Police and the Executive. Any scheme of appointments without proper checks will be violative of Art. 14 of the Constitution of India. If the central legislation expressly requires consultation with Sessions Judge and that he should assess merit, experience and good character as a necessary condition for appointment as Public Prosecutors under sec. 24(4), then any State Amendment which deletes the provision relating to consultation with the Sessions Judge and to the above qualities required of the appointee, then such deletion by the State Legislature amounts giving a licence for arbitrary appointments and will violate Art. 14. In such cases, assent of the President to the State Amendment can be justifiably refused.”

(emphasis supplied)

42. The Commission unequivocally supported the need for

consultation with the Sessions Judge and with the High

Court, as the case may be, for appointment of the public

prosecutors for those Courts in the following words:

“We may reiterate that, so far as sec. 24(4) is concerned, the Public Prosecutor’s selection and appointment at the level of the Districts and the High Court cannot be left to the sweet will of the Government. Such a procedure has the danger of persons without adequate experience of conducting Sessions cases, or who lack in adequate knowledge of criminal law being appointed. There is even the likelihood of some of such appointees not maintaining the highest standards of conduct expected of a Public Prosecutor. Thus, while consultation under sec. 24(4) with the Sessions Judge cannot be dispensed with, we propose some extra provisions in sec. 24(4) requiring that the Session Judge must give importance to experience in Sessions cases, merit and integrity. If such a

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provision is dispensed with by State Legislatures, obviously such amendments will violate Art. 14. This is so far as the posts of Public Prosecutor and 50% of posts of Addl. Public Prosecutor in the District are concerned.”

(emphasis supplied)

43. Consultation with the Sessions Judge for a Public

Prosecutor in the District judiciary and with the High Court

for one in the High Court is statutorily prescribed because of

the importance of the appointment and the significance of

the opinion of the Courts where the appointee has to work,

as to his or her capacity and professional ability. The statute

does not admit of an appointment in disregard of the

requirement of consultation. The Law Commission has,

therefore, rightly held the consultative process to be a check

on the power of appointment which cannot be left

unregulated or uncontrolled, lest a person not suited or

competent enough gets appointed to the position for other

reasons or considerations. Consultation, in that sense, lends

reassurance as to the professional ability and suitability of

the appointee. The Commission has on that premise placed

a question mark on the validity of State amendment that

deletes from Section 24 of the Code of Criminal Procedure

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Code the need for consultation with the Sessions Judge or

the High Court.

44. Taking a cue from the provisions of Section 24, we are

inclined to hold that what serves as a check on the power of

the Government to appoint a Public Prosecutor can as well

be a check on the appointment of the State Counsel also.

That is because, while the Public Prosecutor’s power under

the Code of Criminal Procedure Code gives him a distinctive

position, the office of a State Counsel, in matters other than

criminal, are no less important. A State Counsel by whatever

designation called, appears in important civil and

constitutional matters, service and tax matters and every

other matter where substantial stakes are involved or

matters of grave and substantial importance at times

touching public policy and security of State are involved. To

treat such matters to be inconsequential or insignificant is to

trivialise the role and position of a State Counsel at times

described as additional and even Senior Additional Advocate

General. What holds good for appointment of a Public

Prosecutor as a check on arbitrary exercise of power must,

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therefore, act as a check on the State’s power to appoint a

State Counsel as well especially in situations where the

appointment is unregulated by any constitutional or

statutory provision. Such a requirement is implicit in the

appointing power of the State which power is in trust with

the government or the public body to be exercised only to

promote public interest. The power cannot be exercised

arbitrarily, whimsically or in an un-canalised manner for any

such exercise will fall foul of Article 14 of the Constitution of

India and resultantly Rule of law to which the country is

committed.

45. We have while dealing with question No.1 held that no

lawyer has a right to be appointed as State Government

counsel or as public prosecutor at any level nor does he

have a vested right to claim extension in the term for which

he/she is initially appointed. We have also held that all

candidates who are eligible for any such appointment can

offer themselves for re-appointment or extension in which

event their claims can and ought to be considered on their

merit uninfluenced by any political or other extraneous

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consideration. It follows that even the writ-petitioners

cannot claim appointment or extension as a matter of right.

They can at best claim consideration for any such

appointment or extension upon expiry of their respective

terms. Such consideration shall, however, have to be in

accordance with the norms settled for such appointments

and on the basis of their inter se merit, suitability and

performance if they have already worked as State counsel.

To that extent, therefore, there is no difficulty. The question

is what should be the mechanism for such consideration.

There are in that regard two major aspects that need to be

kept in mind. The first is the need for assessment and

requirement of the State Governments having regard to the

workload in different courts. As noticed earlier, appointments

appear to have been made without any realistic assessment

of the need for State counsel at different levels. Absence of

a proper assessment of the requirement for State counsel

leads to situations that have been adversely commented

upon by the CAG in his report to which we have made a

reference in the earlier part of this judgment. The problem

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gets compounded by those in power adding to the strength

of government advocates not because they are required but

because such appointments serve the object of

appeasement or private benevolence shown to those who

qualify for the same. The CAG has in that view rightly

observed that there ought to be a proper assessment of the

need before such appointments are made.

46. The second aspect is about the process of selection and

assessment of merit of the candidates by a credible process.

This process can be primarily left to the State Government

who can appoint a Committee of officers to carry out the

same. It will be useful if the Committee of officers has the

Secretary to Government, Law Department, who is generally

a judicial officer on deputation with the Government as its

Member-Secretary. The Committee can even invite

applications from eligible candidates for different positions.

The conditions of eligibility for appointment can be left to the

Government or the Committee depending upon the nature

and the extent of work which the appointees may be

effected to handle. The process and selection of

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appointment would be fair and reasonable, transparent and

credible if the Government or the Committee as the case

may be also stipulates the norms for assessment of merit

and suitability.

47. The third stage of the process of selection and

appointment shall in the absence of any statutory provisions

regulating such appointments involve consultation with the

District & Sessions Judge if the appointment is at the district

level and the High Court if the appointment is for cases

conducted before the High Court. It would, in our opinion,

be appropriate and in keeping with the demands of

transparency, objectivity and fairness if after assessment

and finalisation of the selection process a panel is sent to

the Chief Justice of the High Court concerned for his views

on the subject. The Chief Justice could constitute a

Committee of Judges to review the names recommended for

appointment and offer his views in regard to professional

competence and suitability of candidates for such

appointments. Appointments made after such a consultative

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process would inspire confidence and prevent any

arbitrariness. The same procedure could be followed where

candidates are granted extension in their terms of

appointment in which case the Committee appointed by the

government and that constituted by the Chief Justice could

also look into the performance of the candidates during the

period they have worked as State counsel.

48. In the result, therefore, we dispose of Transfer Petition

No.1073 of 2015 and Civil Appeal arising out of SLP(C)

No...........(CC No.5470 of 2014) with the following

directions:

(1) The States of Punjab and Haryana shall undertake a

realistic assessment of their need in each category in

which State counsel are proposed to be appointed.

(2) Based on the assessment so made, the States shall

constitute a Selection Committee with such number

of officers as the State Government may determine

to select suitable candidates for appointment as

State counsel. The Secretary, Department of Law in

each State shall be the Mmber-Secretary of the

Selection Committee.

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(3) The Committee shall on the basis of norms and

criteria which the Government concerned may

formulate and in the absence of any such norms, on

the basis of norms and criteria which the Committee

may themselves formulate conduct selection of law

officers for the State and submit a panel of names to

the Chief Justice of Punjab and Haryana who may set

up a Committee of Judges to review the panel and

make recommendations to the Chief Justice. The

Chief Justice may based on any such

recommendations record his views regarding

suitability of the candidates included in the panel.

The Government shall then be free to appoint the

candidates having regard to the views expressed by

the Chief Justice regarding their merit and suitability.

The procedure for assessment of merit of the

candidates and consideration by the High Court will

apply in all cases where the candidates are already

working as State counsel but are being given an

extension in the term of their appointment. Having

said that we must hasten to add that we are not

interfering with the appointments already made in

the States of Punjab and Haryana which can continue

to remain valid for the period the same has been

made but any extension or re-appointment shall go

through the process indicated by us in the foregoing

paragraphs.

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(4) The writ-petitioners shall also be free to offer

themselves for consideration before the Committee

appointed by the State Government in which event

their claims may also be considered having regard to

their merits, suitability and performance as State

counsel for the period they have worked as State

counsel.

(5) We make it clear that nothing said by us in the

foregoing paragraphs of this judgment shall affect

the right of the State Governments to appoint any

person eligible for such appointment as the Advocate

General of the State in terms of Article 165 of the

Constitution of India.

(6) We further clarify that although we are primarily

concerned with the procedure regarding selection

and appointment of law officers in the States of

Punjab and Haryana and although we have confined

our directions to the said two States only yet other

States would do well to reform their system of

selection and appointment to make the same more

transparent, fair and objective if necessary by

amending the relevant LR Manuals/Rules and

Regulations on the subject.

49. Since the issues that fell for determination in the

Writ Petition No.20000 of 2011 also stand comprehensively

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determined by this order, the said petition shall also stand

disposed of in the above terms. The parties are left to bear

their own costs.

........................... CJI. (T.S. THAKUR)

...............................J. (KURIAN JOSEPH)

New Delhi March 30, 2016

57

STATE OF PUNJAB Vs BRIJESHWAR SINGH CHAHAL

STATE OF PUNJAB Vs BRIJESHWAR SINGH CHAHAL