- (1.) Heard Sri Y.K. Srivastava, learned counsel for petitioner; and, Sri B.B. Jauhari, Advocate, for respondents.
(2.) Short question, up for consideration is, whether petitioner, appointed vide order dated 18.7.1985, by Chairman, State Legal Services Authority could have been terminated by President, District Legal Services Authority, Mainpuri.
(3.) The Legal Services Authorities, whether at the State level or District level or otherwise, are governed by the Legal Services Authorities Act, 1987 (hereinafter referred to as "Act, 1987"). All the provisions thereof, except Chapter III, which deals with the State Legal Services Authority, were enforced with effect from 9.11.1995 vide Gazette of India dated 9.11.1995. The provisions relating to State Legal Services Authorities, were enforced in the State of U.P., with effect from 5.7.1996. The different level of Legal Services Authorities contemplated under Act, 1987, are: (1) National Legal Services Authority (vide section 3) (2) State Legal Services Authority (vide Section 6) (3) District Legal Services Authority (vide Section 9) (4) Taluk Legal Services Committee (vide Section 11-A, which came to be inserted vide Act No. 59 of 1994 with effect from 29.10.1994);