(1.) Since common questions of fact and law in this writ petition and in the connected writ petitions are involved, we propose to decide these writ petitions by a common judgment.
(2.) The petitioner in Writ Petition No.4215 of 1990 is an Advocate and was appointed as a District Government Counsel (Civil), Basti on 7-4-1983 for a period of one year. His appointment as District Government Counsel (Civil) Basti is alleged to have been extended from time to time, the last extension being for a period from 1-7-1989 to 30-6-1992.
(3.) Petitioner No.1 in Writ Petition No.4392 of 1990 is an Association duly registered with the Registrar of Societies, Chits and Firms, U.P. Lucknow-W, known as U.P. Government Counsel (Criminal) Welfare Association, Meerut Branch, District Courts, Meerut (hereinafter referred to as an 'Association'). The Association is said to be a State Level Organisation of Public Prosecutors and Additional Public Prosecutors appointed under Section 24 of the Code of Criminal Procedure having its headquarter at Bareilly. Petitioner No.2 is its Secretary.
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