The Tamil Nadu government on Saturday has appointed nine additional advocates general to the Madras high court to represent the state.
Through a government order issued by the public (law officers) department, the state has appointed following Advocates as Additional Advocate General to the high court.
- Advocate Haja Nazirudeen,
- Advocate S Silambanan,
- Advocate Veera Kathiravan and
- Advocate R Ramanlaal,
- Advocate V Arun,
- Advocate R Baskaran,
- Advocate P Kumaresan,
- Advocate R Neelakandan,
- Advocate J Ravindran
This apart, the state has also appointed Advocate P Muthukumar as the state government pleader to the high court.
The State Government had passed Law Officers of High Court of Madras and its Bench at Madurai (Appointment) Rules, 2017 in which Section 2(a) defines "Additional Advocate General" means an Advocate appointed by the Government to conduct such case as may be entrusted to him for and on behalf of the State In the High Court or in the Supreme Court and Section 2(f) defines "Government Pleader" means an Advocate appointed by the Government to assist the Advocate General and to conduct civil cases and prepare pleadings for and on behalf of State in the Madurai Bench of Madras High Court.
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