B.S.CHAUHAN, J. - (1.) This writ petition has been filed for quashing the order dated 31/8/2005 (Annex-1) by, which petitioner's continuation as a Panel Lawyer (Criminal) has been stopped under the garb of rejecting the application for renewal of his term.
(2.) The facts and circumstances giving rise to this case are that vide order dated 20/10/1982 (Annex-2) petitioner's name was included in the name of Panel Lawyer (Criminal) by the District Magistrate and since then he had been working continuously under the supervision and guidance of the Public Prosecutor, District Basti and now he is not being permitted to continue in view of the aforesaid impugned order. Hence this petition.
(3.) Shri U. N. Sharma, learned senior counsel appearing for the petitioner has submitted that the petitioner had been appointed by the District Magistrate as a Panel Lawyer (Criminal) vide order dated20/10/ 1982 and he was kept in a reserved Category to meet out the exigency of the work. Petitioner's appointment was in pursuance of the Government Order dated 09/771979 and as there was no provision of renewal of any Panel Lawyer, the order impugned is liable to be quashed and the petitioner is entitled to continue as a Panel Lawyer Criminal).;