IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
 . 
 . 
   W.P.(CRL) 1549/2009  
 . 
 . 
 . 
 COURT ON ITS OWN MOTION   ..... Petitioner 
 . 
 Through: Mr. Rajeev K. Virmani, Senior Advocate and amicus curiae. 
 . 
 versus 
 . 
 STATE       ..... Respondent 
 . 
 Through: Mr. Sunil Sharma, Additional Public Prosecutor for the State 
 . 
 Mr.Saleem Ahmed, Additional Standing Counsel (Crl.) 
 . 
 Mr.P.K. Sharma, Standing Counsel for CBI (DHC)  with Mr.Rajesh 
 Sharma, Ms. Somi Mehra and Ms.Renu Malick, Advocates 
 . 
 Ms. Zubeda Begum, Standing Counsel for GNCT of Delhi with 
 Directorate of Prosecutor, V.S. Aggarwal  and Mr. Alok Garg, Deputy 
 Secretary (Home) in person. 
 . 
 Mr. Naresh Kaushik, Advocate for UPSC 
 . 
 Mr.L.K. Singh, counsel for the Public Prosecutor Association. 
 . 
 Ms.Meera Bhatia, Advocate for UOI. 
 . 
 CORAM: 
 . 
 HON'BLE MR. JUSTICE KAILASH GAMBHIR 
 . 
 HON'BLE MS. JUSTICE SUNITA GUPTA 
 . 
 O R D E R 
 . 
         07.05.2014 
 . 
 . 
 . 
 In compliance of several directions given by this court on 14th 
 March 2014, fresh affidavit has been filed by the Principal Secretary 
 (Home) GNCT of Delhi. After filing of the said affidavit by the Principle 
 Secretary (Home), the additional affidavit has also been filed by Mr. 
 G.P. Singh, Additional Secretary (Home), GNCT of Delhi. 
 . 
 Mr. Rajeev K. Virmani, learned amicus curiae submits that copy of 
 the said affidavits have not been supplied to him therefore, he will not 
 be in a position to effectively assist in the regard. Copies of the same 
 have been supplied to learned amicus curiae today in court. Copies of the 
 same is also supplied to Mr. L.K. Singh, counsel representing the 
 Association of Prosecutors. 
 . 
 One of the grounds raised by GNCT of Delhi in these affidavits is 
 that the appointment of 15 public prosecutors and promotion orders in 
 respect of five Additional Public Prosecutors could not take place 
 because of Model Code of conduct. It is further submitted that 
 appointment letters to the fifteen candidates recommended by the UPSC and 
 five candidates selected on contractual appointment, are pending 
 clearance with the Chief Election Commission of India and the Government 
 is likely to get the clearance, after the election process is over by 
 16th May 2014. 
 . 
 Mr. P.K. Sharma, Standing Counsel (CBI), submits that the CBI has 
 also filed a status report alongwith affidavit of Mr. O.P. Verma, 
 Director of Prosecution, CBI. Learned Standing Counsel (CBI) requests 
 that two months time be given to the CBI to clear all the pending 
 outstanding bills of Standing Counsels/ Ex.Standing Counsels / Public 
 Prosecutors/Additional Public Prosecutors, who have been appearing in 
 various matters before the Delhi High Court and within the said period it 
 will be ensured that no professional bills of any Standing Counsels/ 
 Ex.Standing Counsels / Public Prosecutors/Additional Public Prosecutors 
 remain outstanding on any ground whatsoever. 
 . 
 Mr. Sunil Sharma, Additional Public Prosecutor for the State, on 
 instructions from Mr. Naveen Mata, Special Public Prosecutor (CBI), 
 submits that the professional bills of Mr. Mata have not yet been 
 settled, despite the fact that he was personally pursuing the same on the 
 occasion of marriage of his daughter. Mr. P.K. Sharma, Standing Counsel 
 (CBI) has assured that he will personally look into the bills of Mr.Mata. 
 . 
 Proxy counsel appearing for Mr.Vikas Pahwa, Senior Advocate 
 (previously Standing Counsel for CBI) submits that even the professional 
 bills of Mr.Pahwa who represented the CBI as Standing Counsel remains 
 outstanding to the tune of Rs.10-11 lacs. 
 . 
 Considering the fact that Mr.P.K. Sharma, Standing counsel (CBI) has already given assurance that the CBI would clear all the outstanding 
 bills of Standing Counsels/ Ex.Standing Counsels / Public 
 Prosecutors/Additional Public Prosecutors within a period of two months, 
 we direct all the said Standing Counsels/ Ex.Standing Counsels / Public 
 Prosecutors/Additional Public Prosecutors to supply photocopy of their 
 outstanding bills to Mr.P.K.Sharma, Standing Counsel (CBI) so that Mr. 
 Sharma can take up the matter with the concerned Branches or the Head 
 office of CBI to ensure clearance of the outstanding bills. 
 . 
 Standing Counsels/ Ex.Standing Counsels / Public 
 Prosecutors/Additional Public Prosecutors are directed to give copies of 
 their outstanding bills with complete particulars, including RC 
 Number/FIR Number of the case in which they appeared and the amount 
 outstanding against each such case, to Mr.P.K. Sharma, Standing counsel 
 (CBI) within one week. 
 . 
 Renotify on 24th July 2014. 
 . 
 A copy of this order be given dasti. 
 . 
 . 
 . 
 . 
 . 
 . 
 . 
 KAILASH GAMBHIR, J 
 . 
 . 
 . 
 . 
 . 
 . 
 . 
 SUNITA GUPTA, J 
 . 
 MAY 07, 2014 
 . 
 pkb 
 . 
 $ 7 
 .