- (1.) The petitioner in this article 226 petition dated November 16, 2011 is questioning the validity of the revised panel dated September 19, 2011 (at p. 38) sent by the Legal Remembrancer, West Bengal to the District Magistrate & Collector, Purulia. The revised panel was prepared for engaging lawyers therefrom for conducting civil and criminal cases on behalf of the State Government in the district of Purulia.
(2.) Relevant parts of the panel are quoted below: In inviting reference to your Memo. No. 479/J date 8.9.11 on the abovementioned subject, I am to inform you that the proposed panel of advocates for conduct Civil/Criminal cases at the Courts in your District has been approved in the following way. The existing panel in this regard may be treated as cancelled and the date of issuance of this order may be treated as the date of effect of this revised panel. The revised panel is as follow.
(3.) Relying on the provisions of section 24 of the Code of Criminal Procedure, 1973 and the case stated in para 7 of the petition, counsel for the petitioner has submitted that nothing in the panel will show that the District Magistrate prepared it in consultation with the Sessions Judge, or that steps for its preparation were taken after vacancies occurred. According to him, the panel has been prepared in contravention of law.;