RAMVEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD counsel for the petitioners and Sri H. N. Singh, P. N. Tripathi, Sri Satya Prakash Pandey and other counsel in the connected writ petitions on behalf of the petitioners and Sri M. C. Chaturvedi, Additional Chief Standing Counsel assisted by Sri Rajnikant Tiwari and Sri Ravi Ranjan.

(2.) PETITIONERS have preferred this petition challenging the validity and correctness of the impugned order of termination passed by I. G. of Registration/District Registrar terminating the services of the petitioners from the post of Junior Clerks/Registration Clerks. Writ Petition No. 27230 of 2003. Ramveer Singh v. State through Secretary Institutional Finance. U. P., Lucknow and Ors., has been taken up as the leading case with the consent of the parties.

(3.) THE U. P. Registration Department District Establishment Ministerial Rules, 1978 were published on May 12th, 1978. These rules were amended in 1978. By the amendment, the I. G. Registration became the appointing authority of Registration Clerk instead of the District Registrar.