SITA RAM SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Writ Petition No. 6226 of 1988 has been filed by Sarv Sri Sita Ram Singh and Daya Shanker Mishra, practising lawyers of this Court seeking a writ, order or direction in the nature of mandamus commanding the opposite parties to produce the recommendation of the Advocate General for revising the emoluments of State Law Officers and appropriate direction be issued to implement the said recommendation forthwith. They also pray that the opposite parties be directed to pay the back emoluments of all State Law Officers including brief holders at Criminal side under Section 24 of the Code of Criminal Procedure.

(2.) Writ Petition No. 1159 of 1989 has been filed by Sri Shiva Ji Mishra and 6 other practising advocates of this Court seeking writ of certiorari quashing the standard of payment of there types of Rs. 2500.00, 3300/-, 3700/- and instead should be Rs. 4000.00 basic pay scale and allowance as payable to Public Prosecutor of Magistrate Court appointed under Section 25 of the Code of Criminal Procedure. They further seek to quash the period of three years fixed for appointment and to declare the appointment as perpetual according to law till the date of retirement.

(3.) Writ Petitions No. 2381 and 15945 of 1991 have been filed by Sri Sita Ram Singh for quashing the Government Order dated 29-12-1990 and for re-determination of the pay-scale as payable to Public Prosecutor under Section 25 of the Code of Criminal Procedure.