- (1.) Heard Sri Govind Krishna, learned counsel for the petitioner and learned standing counsel for the State-Respondents and perused the record.
(2.) The petitioner has come up in the present petition against refusal to renew the petitioner's term as District Government Counsel (Revenue), Fatehpur vide order dated 30.05.2014 by the State Government.
(3.) Learned counsel for the petitioner submits that the petitioner was engaged on 30.04.2011 for performing the duties as the District Government Counsel (Revenue) Fatehpur; that vide office memo dated 07.11.2012 respondent no. 2 was informed with regard to the ratio of success in cases conducted by the petitioner; that engagement of the District Government Counsel and Assistant District Government Counsel in State of U.P. has been subject to judicial scrutiny by Lucknow Bench of this Court in several writ petitions which were disposed of with certain directions on 06.01.2012 and 12.01.2012. The operative portion of said judgment is quoted as under: "253. (1) In view of above, the writ petitions are allowed and a writ in the nature of certiorari is issued quashing the impugned Government Order dated 13.03.2008 contained in Annexure-1 to writ petition No. 7851 (M/B) of 2008 to the extent of the amendment made in the L.R. Manual deleting the consultation process with the District Judge with consequential benefits. (2). A further writ, order or direction in the nature of certiorari is issued quashing the orders dated 17.04.2011 and 20.04.2011, contained as Annexures-1 and 2 respectively to writ petition no. 3922 (M/B) of 2011, order dated 28.04.2011, followed by order dated 30.04.2011 contained as Annexures No. 26 and 27 respectively in writ petition no. 4817 (M/B) of 2011 order dated 17.04.2011 and order dated 19.04.2011, contained as Annexures No. 1 and 2 respectively in writ petition no. 4084 (M/B) of 2011 and the impugned order dated 18.04.2011, passed in writ petition no. 3860 (M/B) of 2011 contained in Annexure No. 1 with costs.;