- (1.) We have heard Shri Govind Krishna, learned counsel for the petitioner. Learned Standing Counsel appears for the State respondents.
(2.) Shiv Sevak Ram-the writ petitioner was enrolled as an Advocate with Bar Council of U.P. on 28.10.1983, and started practice in the District Court, Allahabad. With the formation of a new district Kaushambi, carved out from revenue district Allahabad, the petitioner shifted his practice to the District Court at Kaushambi, where he was appointed as District Government Counsel (Civil), by the State Government vide letter of the Special Secretary and Addl. Legal Remembrancer Cell dated 12.10.2000. The appointment was made with a condition that his engagement can be terminated by the State Government at any time without information and giving any reasons, and that the petitioner should given an undertaking to that effect to the District Magistrate that he will have no objection to such condition.
(3.) The petitioner's engagement as District Government Counsel (Civil) was renewed on 12.8.2001, 9.4.2008 and lastly on 28.4.2011 by the State Government, on the recommendations of the District Judge and the District Magistrate, Kaushambi.;