JOGINDER SINGH WASU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant was appointed Advocate-General of the State of Punjab by the President of India by Notification No. 1178-2jj-72 dated 24/01/1972. The terms of appointment are that he would be paid salary of Rs. 1,500. 00 per month and that in the matter of his duties and other terms he will be governed by the rules framed under Article 165 of the Constitution of India vide Notification No. 8746-JJ-53/38717 dated 6/07/1953 amended from time to time. Clause (f) of para 6 of the 1953 Notification reads thus:

(2.) Thus, the fee of the Advocate-General was fixed at Rs. 100. 00 for each writ petition. Even though a number of writ petitions are disposed of on the same point of law or facts or even when the matter is covered by an earlierjudgment he would be entitled to the fee amounting to a sum equivalent to the number of writ petitions disposed of, multiplied by Rs. 100. 00.

(3.) The appellant was receiving fees as per these stipulations for over three years. However, on 27/08/1975 he was visited with the following communication: