SAGAR MAL MEHTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SINCE on similar set of facts same relief has been claimed, both the writ petitions have been heard together and are being decided by this common order.

(2.) IT is rather most unfortunate that the Ex Advocate General and his associate have to approach this Court for clearance of their fee bills for which sanction had already been issued by His Excellency the Governor long back in the year 1993 itself. No comments are required to be made on such sorry state of affairs when the State functionaries have no respect for even their Advocate General who represents the whole State before the High Court and even before the Supreme Court as well. The Advocate General is appointed at the pleasure of His Excellency the Governor as per Article 165 (3) of the Constitution of India. The remuneration is also determined by His Excellency the Governor. If such constitutional authorities have also to knock the doors of the Courts for their legal fees, no comments are required to be made on the pathetic, irresponsible attitude and approach of the bureaucrats. There is also a legal presumption that authenticity of fee bills submitted by the Advocates more the less the Advocate General of the State cannot be disbelieved. The sheer high handedness of the concerning authorities in deducting the amount from the fees without any justification, authority and proper sanction of His Excellency the Governor is highly depricable.