- (1.) THIS Court, in W.P.(PIL) No. 1325 of 2011 has already ordered on 21.06.2011 directing the State Government to appoint Mr. R.R. Mishra G.P. II as Special Counsel in this petition which has been registered by the order of this Court referred above and that too on special remuneration. The matter was supposed to be listed on 01.08.2011 but that was not listed in Court on 01.08.2011 and has been listed today and the learned Counsel Mr. R.R. Mishra was called and he is directed to convey the State Government our order, specifically para 25 of the order dated 21.06.2011 passed in W.P.(PIL) No. 1325 of 2011, so that he may be appointed as Special Counsel in this petition on special remuneration because of the reason that this is a very important public interest litigation and that too in relation to the State's own Litigation Policy which, in our opinion, though has been framed but yet required to be implemented and, therefore, the State may give its own stand with respect to the implementation of the Litigation Policy by 12th of September, 2011.
(2.) OFFICE is directed to supply the copy of the order dated 21.06.2011 passed in W.P.(PIL) No. 1325 of 2011 on the basis of which this P.I.L. has been registered, as well as copy of this order to Mr. R.R. Mishra, Amicus Curiae. Office is also directed to list the matter under the heading 'for admission' after showing the name of Mr. R.R. Mishra as Amicus Curiae in this petition. ;