MANOJ KUMAR SHARMA Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned State Counsel.

(2.) By instituting these proceedings under Article 226 of the Constitution of India the petitioner has impeached the order of the State Government dated 03.05.2017, whereby renewal of his term as Assistant District Government Counsel (Criminal), Agra has been refused and his engagement in the said capacity has been terminated with immediate effect.

(3.) The petitioner has also challenged the consequential order dated 06.05.2017, passed by the Additional District Magistrate (City) Agra whereby he has been relieved from the office of Assistant District Government Counsel (Criminal), Agra.