STATE OF UTTAR PRADESH Vs. NETRA PAL SINGH

JUDGEMENT

(1.) Leave granted in S. L. Ps.

(2.) The State of U.P. is in appeal before us being aggrieved by and dissatisfied with the judgment and order of a Division Bench of the Lucknow Bench of the Allahabad High Court dated 8-2-1999 whereby and whereunder the order of the State Government refusing to renew the term of the District Government Counsel has been set aside.

(3.) The respondents in these ten appeals as also 24 other persons similarly situated filed writ petitions before the Lucknow Bench of the Allahabad High Court questioning the validity of the orders passed by the appellant herein refusing to renew their term as District Government Counsel (Criminal).