SYED MOAZZAM ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner against the order of termination as District Government Counsel (Criminal) Rampur vide order dated 24.7.1992 contained in Annexure 4 to the writ petition.

(2.) Briefly stated the facts are that the petitioner was appointed as District Government Counsel (Criminal) Rampur on 31.7.1990. Thereafter this order was withdrawn on 4.10.1990 and he was again appointed as District Government Counsel (Criminal) Rampur. He joined the post on 22.2.1991. The appointments of all the District Government Counsel (Criminal) were extended under the terms of para 7.08 of the L.R. Manual vide order dated 28.11.1991 contained in Annexure 3 to the writ petition. By order dated 24.7.1992 the petitioner was directed to be discontinued from the said engagement. The said order is alleged to be mala fide and has been challenged in the present petition.

(3.) Learned counsel for the petitioner as well as Learned Standing Counsel have been heard. In this case the Court had not directed to file counter- affidavit but after perusing the record the Court comes to the conclusion that it is not necessary to do so because the writ petition can be disposed of on the basis of the material made available to the Court by the learned Standing Counsel.