SUSHIL KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) With the consent of the parties this application is admitted and has been finally heard.

(2.) The present writ application is directed against the notification bearing No. 5995 dated 14-9-1994, a photo copy whereof has been annexed as Annexure 7, whereby and whereunder the Governor of Bihar in exercise of the power conferred under S. 10(d) of the Notaries Act (hereinafter referred to as 'the Act') has been pleased to remove the name of the petitioner, who was appointed as a Notary under Law Department's Notification No. 13557 dated 7-12-1984 from the Register maintained for Notaries under Section 4 of the Act.

(3.) The short relevant facts are that initially the petitioner, who was appointed as a Notary under Section 3 read with Rule 8(4) of the Act, vide aforementioned notification dated 7-12-1984 (Annexure 1), after the expiry of the term framed, applied for renewal and was granted the last renewal till 7-12-1993, vide Annexure 5. Before the expiry of the said period, the petitioner again applied for renewal of his certificate on 5-11-1993, vide Annexure 6. The matter somehow remained pending and finally, vide the impugned notification contained in Annexure 7, his name was directed to be removed from the Register maintained for Notaries under Section 4 of the -Act.