The State Government of Kerala has notified the appointment of 20 Special Government Pleaders, 53 Senior Government Pleaders and 52 Government Pleaders for representing the State government in cases before the Kerala High Court.
The appointment of Government Law Officers in High Court of Kerala is governed by the Kerala Government Law Officers (Appointment & Conditions of Service) and Conduct of Cases Rules, 1978. The Advocate General has forwarded a panel of names of Advocates eligible to be appointed as Government Law Officers.
The Advocate General has also requested to re-designate the post of Special Government Pleader (Motor Vehicles) in the High Court of Kerala as Special Government Pleader (Industries) and one of the posts of Special Government Pleader (Taxes) as Special Government Pleader (Irrigation).
The Government have decided to re-designate the post of Special Government Pleader (Motor Vehicles) in the High Court of Kerala as Special Government Pleader (Industries) and one of the post of Special Government Pleader (Taxes) as Special Government Pleader (Irrigation).
Government are pleased to appoint 20 Advocates as Special Government Pleaders, 53 Advocates as Senior Government Pleaders and 52 Advocates as Government Pleaders as follows in the High Court of Kerala w.e.f from 01-08-2021, in the existing vacancy. The term of appointment will be for a period of three years from the date of assumption of charge.
The terms and condition of service, duties, remuneration etc. of the above Government Law offices will be in accordance with the Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules 1978 issued under the government order as amended from time to time.
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