Administrator, U.T. Chandigarh, is pleased to appoint Sh. Anil Mehta, Advocate as Senior Standing Counsel of Chandigarh Administration in the Punjab & Haryana High Court, Chandigarh for three years or till further order for civil cases on the following term and conditions:
- Sh. Anil Mehta, Advocate shall accept notices issued by Punjab & Haryana High Court, Chandigarh on behalf of Chandigarh Administration or any public officer. Subordinate thereto in Civil Cases only and shall seek instructions from Chandigarh Administration.
- He shall not accept brief/cases against the Chandigarh Administration and will have to give an undertaking that he will not accept any brief against the Chandigarh Administration in any Court of India.
- He shall represent the Chandigarh Administration in such cases as the law Department/Chandigarh Administration may, either generally or by special order decide.
- He will be paid a fee of Rs 30,000/- per case. However, in link cases, only half the fee will be an aid. The cases which are decided by one judgment of the High Court will be classified as a link case. The fee will be paid as per the instructions of the Chandigarh Administration issued from time to time.
- He shall be under an obligation to give a legal opinion in such matter as may be referred to him by Chandigarh Administration from time to time without extra fee.
- He will be paid Rs 20,000/- as retainership fee per month, Rs 2500/- per month as Telephone Charges, Rs 5000/- per month as stationery charges and Rs. 15000/- per month as lump sum amount for engagement of Clerk and Peon etc. for his assistance, thereby making a total of Rs 42500/- per month. The said charges will be paid by the Estate Office, Union Territory, Chandigarh.