- (1.) A detailed order was passed on 21.6.2011 in W.P.(PIL) No. 1325 of 2011. This Court has observed in the said order that in extra ordinary situation of the State of Jharkhand where more people are living under the poverty line and are consisting of the member of Scheduled Castes and Scheduled Tribes and where the Governments were not stable after the formation of the State of Jharkhand, P.I.L., in fact, gave relief to the public and now it is the right time to review the situation by this Court so as to activate the Government so that the public may get the relief from the Government itself without intervention of the High Court. The above observation was made to indicate that if the Government will start working, the Court may not pass some orders which otherwise are required to be passed in public interest litigations. This Court after taking note of so many facts has also considered the Litigation Policy, 2011 of the State of Jharkhand and issued several directions.
(2.) The State was directed to appoint Learned Counsel Mr. R.R. Mishra as special counsel in this case on special remuneration, which obviously, in a petition which can reduce the litigation expenditure of the State Government, if the said Litigation Policy is implemented by the State Government and is not put in the cold storage. On repeated asking, Learned Counsel Mr. Mishra has submitted that he has not been paid remuneration and he would not have agreed in assisting the Court even without any remuneration.
(3.) The question of remuneration is not important for Learned Counsel which we understand from the standard of Bar here in the Jharkhand High Court, but it was only a test filler given to the State Government where the State Government to know whether the State is serious in taking the issues at its own level. We would like to know on the next occasion whether the remuneration has been paid or not, but will not pass the further direction to the State Government if the State is not in a position to pay the remuneration to the counsel who has already assisted the Court in a large number of cases very effectively. The counsel has submitted that the State actively took up the matter and convened the meeting and thereafter has constituted committees namely State Empowered Committee, District Empowered Committee and Screening Committee and the Litigation Policy and the notification regarding the above three committees as well as the role of the Nodal Officer has been made available at the Portal of the Jharkhand Government under the Department of Law for its wide publication.;