- (1.) This matter has been heard through video conferencing.
(2.) We have heard Sri Mahabir Yadav for the petitioner; the learned Standing Counsel for the respondents 1 to 7; and have perused the record.
(3.) The petitioner seeks quashing of the order dated 20.6.2019 passed by Principal Secretary (Nyay Anubhag-3) (Appointments), Govt. of U.P., Lucknow rejecting the representation of the petitioner for appointment as a "Kazi" under Section 2 of the Kazis Act, 1880 (for short the Act).;