SURENDRA KUMAR YADAV Vs. STATE OF U P

JUDGEMENT

(1.) By the Court.-Heard the learned Counsel for the Petitioner Sri M.E. Khan and Sri H.P. Srivastava, learned Additional Chief Standing Counsel for the State.

(2.) The Petitioner who is a registered advocate, was appointed as a member of District Consumer Forum, Ambedkar Nagar on 5.7.2005. The term of the Petitioner was for five years, which came to an end in July, 2010.

(3.) The Petitioner applied for reappointment as member of the District Consumer Forum 6.7.2010 but without considering his case for reappointment, fresh appointment of opposite party No. 3 has been made.