- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant was appointed as an Additional Advocate General of the State of Uttar Pradesh to conduct cases in the Supreme Court. This was on 04.02.2015. His terms and conditions were governed by the Government Order dated 26.04.2010. He resigned on 04.03.2017. Perceiving an order passed by the Allahabad High Court on 18.10.2012 in a group of criminal appeals, holding that Additional Advocate Generals are not public prosecutors in the absence of any notification under Section 24 Cr.P.C., 1973 to be the reason for withholding of the bills of the appellant (116 in number) the instant appeal(s) have been filed challenging the aforesaid order dated 18.10.2012 of the High Court. The aforesaid perception of the appellant that led to the challenge in question is also based upon Government Orders dated 26.04.2010 and 11.02.2016 wherein the fact that the appellant was not appointed as a public prosecutor has been specifically stated to be the reason for withholding of his bills. In this regard it is also to be noticed that the bills of the appellant for the period commencing 04.02.2015 to 04.08.2015 and 01.01.2017 to 14.03.2017 have been paid leaving the bills submitted for the intervening period (116 in number) unpaid.;