SURYA NATH ADVOCATE Vs. STATE OF U P

JUDGEMENT

(1.) PETITIONER Surya Nath who is a practising Advocate of this Court has filed this writ petition in person, seeking a writ of mandamus commanding respondent No. 1 to pay salary of petitioner with effect from 7th July, 2007 on his appointment as Additional Advocate General at High Court of U. P. at Allahabad. He has claimed payment of Rs. 27 Lacs. He has further sought a writ of mandamus commanding respondents to allot work to the petitioner and pay his duty wages which is a right of the petitioner.

(2.) THE petitioner has averred in the writ petition that he was enrolled in U. P. Bar Council in the year 2001 vide enrolment No. U. P. 7184/2001 and is practising as a lawyer in this Court since then. He claims to have been informed on 27th July, 2007 that he has been appointed as Additional Advocate General for the State of U. P. and this news was also telecast on Doordarshan Lucknow and broadcast from Lucknow Radio Station. It is said that pursuant to said appointment petitioner's character was certified by President, Bar Association of Tehsil Allahpur, District Ambedkar Nagar pursuant to inquiry in respect to character of the petitioner made from President of said Association. Petitioner thereafter submitted an application on 25th February,. 2008 before the President of India and Law Department of UP ; Government for permitting him to take charge of the office and to provide work but nothing has been done so far.

(3.) NO letter or notification of appointment of the petitioner as alleged by him as Additional Advocate General, State of U. P. has been placed on record.