- (1.) Petitioners are the Advocates practicing in the Court of Junior Civil Judge, Pattikonda. Kurnool District. They feel aggrieved by the orders issued by the 4th respondent in G.O. Rt. No. 1949, dated 30-12-2002, appointing the 5th respondent herein as Assistant Government Pleader for that Court.
(2.) The petitioners state that after the post of Assistant Government Pleader fell vacant, steps were initiated in accordance with the instructions in G.O. Ms. No. 187, Law (L) Department, dated 16-12-2000 (for short 'the instructions'). According to them, the Junior Civil Judge, Pattikonda, first respondeni herein forwarded a panel of five Advocates, including their names, to the learned District Judge, Kunool, second respondent herein. It is stated that the name of the 5th respondent was not at all included in the panel, and despite the same, he came to be appointed.
(3.) Sri Harischandra Reddy, the learned counsel for the petitioners submits that the first respondent is the best person to assess the performance and desirability of Advocates for being appointed as Assistant Government Pleaders and there was no basis or justification for respondents 2, 3 and 4, in appointing a person, who was not recommended by the first respondent.;