Sudhir Narain, J. - (1.) The petitioners pray for a writ of certiorari quashing the order dated 28-1-1992 passed by the State of Uttar Pradesh, respondent No. 1 (Annexures-24, 25 and 26 to the writ petition) whereby the petitioners were informed that the Government decided not to renew the term of the petitioners as Government Counsel and to relieve them from their work as Government Counsel The question in the writ petition is as to whether the decision of the State Government not to renew the term of the petitioners is justified.
(2.) Petitioner No. 1 was appointed as Penal Lawyer on 7-2-1977 by respondent No. 1 and be continuer to work in the aforesaid capacity till 30-7-1993. He thereafter, applied for being appointed as Additional District Government Counsel (Criminal) (hereinafter referred to as the Additional D. G.C. (Criminal) in pursuance of the advertisement issued by the District Magistrate Jhansi, respondent No. 2. He was recommended for being appointed as Additional D.G.C. (Criminal) which was accepted and he was appointed D.G C. (Criminal) by Government Order dated 30-7-1983. The term was further renewed for a period of three years by Government Order dated 15-6-1985. He was granted a fresh renewal for a period of three years from 1-7-1987 to 30-6-1990 by Government Order dated 18-7-1988. After 30-6-1990 he applied for renewal of his term for a further period of three years.
(3.) Petitioner No. 2 was initially appointed as Assistant D.G C. (Criminal) Jhansi by respondent No. 1 by order dated 3rd June, 1983 for a period of one year which was further extended for a term of three years by Government Order dated 27-10-1984 The term was extended for a further period of three years from 1-2 1989 to 31-12-1991 by respondent No. 1 by order dated 28th April, 1989 He applied for renewal of his term.;