- (1.) This petition by Sri Vijay Gautam @ Vijay Pal Gautam challenges the order dated 17/9/1998 passed by the State Government, refusing the renewal of the term of the petitioner as District Government Counsel (Crl.) at Ghaziabad.
(2.) The petitioner was engaged/appointed by the State Government as D.G.C. (Crl.) on 20th September1997. He applied for extension/renewal of his term as D.G.C. (Crl.) on or before expiry of period of one year. The District Judge gave his recommendation for renewing the term after obtaining a report from the Court of II Additional District Judge, Ghaziabad, who gave his recommendation on the same day that, the work and professional conduct of the petitioner was good. The District Judge in his report dated 9/7/1998 stated that the work and conduct of the petitioner was satisfactory and he has no objection to renewal of his term. However, District Magistrate Sri Alok Kumar gave his opinion against the petitioner as he mentioned in his report dated 24/7/1998 that the general reputation of the petitioner in public was not good and that complaints against his integrity have been coming to him and his professional conduct was not of the required level and, therefore, in his opinion, it was not appropriate for him to continue on the post of D.G.C (Crl.) from administrative point of view.
(3.) On the aforesaid report of the District Magistrate, the petitioner's extension/renewal was refused, which was communicated to him by means of impugned order dated 17th September1998 and the consequent order passed by the District Magistrate was issued on 19th September, 1998, relieving the petitioner from the office of the D.G.C. (Crl).;