VIJAY SHANKAR RASTOGI Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this writ petition, petitioners have prayed for the following reliefs:-

(2.) Before adverting to the merits of the case, it will be appropriate to recapitulate the glaring facts of the present case for its proper adjudication by this court, which are as under:-

(3.) The petitioner no. 1 was appointed as Assistant District Government Counsel (Civil), Varanasi [hereinafter referred as A.D.G.C.(Civil)] by the State Government vide order dated 27.2.1999. Thereafter he was given renewal for a period of three years by the State Government vide G.O. dated 21.8.2000, which was operative till 20.8.2003 on the recommendation of the District Judge and District Magistrate, Varanasi respectively. Subsequently, there were continuous recommendations by the District Judge and the District Magistrate, Varanasi for the renewal of the petitioner as A.D.G.C.(Civil), Varanasi but no decision was taken by the State Government and same was kept pending without any justification. Lastly, petitioner no. 1 again submitted an application for renewal of his term on 22.2.2010 with the statement of work in Form IX duly recommended by the District Judge and the District Magistrate but no decision was taken and petitioner no. 1 continued to discharge his duties as A.D.G.C. (civil), Varanasi.