M.KATJU, J. - (1.) THE judgment will govern all similar petitions listed today before us.
(2.) THIS writ petition has been filed against the impugned order dated 22 -2 -2003 Annexure -1 to the writ petition and consequential order dated 4 -3 -2003 Annexure -2 to the writ petition by which his appointment as D.G.C. (Criminal) in District Court, Pilibhit has been terminated. The petitioner has also challenged the selection/appointment on the post of DGC (Crl.) vide order dated 2 -3 -2003 Annexure 16 to the writ petition. Heard Counsel for the parties. It is alleged in paragraph 3 of the writ petition that the petitioner was appointed as panel lawyer on 1 -7 -1976 in District Pilibhit and he worked on that post till 1977 after which he worked as A.D.G.C. till July, 1977. Thereafter he worked as D.G.C. from December 1979 till October 1982 whereafter he was promoted as full fledged D.G.C. vide order dated 30 -11 - 1984 Annexure 3 to the writ petition. It is alleged in paragraph 4 of the writ petition that his term was extended from time to time and his work was satisfactory. True copy of the confidential reports of the District Judge and District Magistrate are Annexures 4 to 12 of the writ petition. True copy of the renewal orders dated 16 -5 -1994, 14 -5 -1998 and the letter dated 23 -5 -1998 of the District Magistrate are Annexures 13, 14 and 15 of the writ petition.
(3.) IN paragraph 6 of the writ petition it is stated that the petitioner has been removed by the present State Government because he is Thakur by caste and a notification dated 2 -3 -2003 has been issued inviting applications for appointment on the post of A.D.G.C./D.G.C. Panel lawyers vide Annexure -16 to the writ petition. It is alleged that the impugned order is mala fide.;