Prakash Padia, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondent-State.
(2.) The writ petition has been filed seeking following reliefs:- "(a)Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 18.06.2020 issued by the respondent no. 2 (Annexure No. 2 to the writ petition) as well as the order dated 22.06.2020 issued by respondent no. 3 (Annexure No. 3 to the writ petition). (b)Issue a writ, order or direction in the nature of mandamus directing the respondent nos. 2 to revisit the decision dated 18.06.2020 and to take a fresh decision on the basis of the recommendation of the District Judge dated 11.05.2020 and District Magistrate, Sonbhadra dated 26.05.2020."
(3.) The facts in brief as contained in the writ petition are that the respondent authorities had invited application for engagement of District Government counsel (Criminal). The petitioner has submitted the application form and he was engaged as District Government Counsel (Criminal) in District Court Sonbhadra in accordance with the LR manual. The renewal was given to the petitioner after one year as the petitioner was again found eligible and vide order dated 16.06.2014, the renewal of the petitioner for the post of DGC (Criminal) was made upto 09.06.2015. After the expiry of the term as DGC (Criminal), petitioner again submitted an application along-with all relevant documents as required to respondent no. 3 requesting therein to renew the term of the petitioner as DGC (Criminal), District Sonbhadra and vide order dated 08.12.2016 passed by respondent no. 2, the petitioner was appointed on the post of Asst. DGC (Criminal) for a period of three years.;