ISRAWATI Vs. ADDITIONAL COMMIONER JUDICIAL

JUDGEMENT

(1.) Heard learned counsel on behalf of the petitioner and the learned Standing Counsel for the State-respondents.

(2.) The petitioner before this Court seeks quashing of the order dated 5.2.2013, Annexure 26 to the present writ petition, whereunder the State Government has taken a decision not to renew the term of the petitioner as Assistant Government Counsel, Revenue at District-Fatehpur.

(3.) The petitioner by means of the amendment application, which has been filed today, has prayed for quashing of the order dated 2 June 2014 whereby the petitioner has been informed by the District Magistrate, Fatehpur that as per the Government Order dated 30 May 2014 it has been decided not to renew the term of the petitioner as Assistant Government Advocate, Revenue, Fatehpur. However, he is free to make an application as and when fresh applications are invited for the post in question.