- (1.) Heard Dr. Sanjai Kumar Singh, learned counsel for the petitioners who are Licensed Document Writers duly authorised to draft documents under the U.P. Document Writers Licensing Rules, 1977.
(2.) The grievance of the petitioners is that the ratio of grant of licence to the eligible persons has to be maintained as per the number specified in Rule-3 of the U.P. Document Writers Licensing Rules, 1977, which has been violated as a result whereof the same has disadvantageously affected the petitioners in their earnings. Learned counsel for the petitioners submits that this is a clear statutory violation and thus the licences granted in excess of the number as provided for under Rule- 3 deserves to be cancelled.
(3.) To substantiate his submission learned counsel for the petitioners submits that the number of licensees have to be fixed as per the ratio of the documents presented for registration in the previous year in the office concerned. Learned counsel submits that the calculation on the basis of Rule-3 about document registered in the preceding year is not correct then in such circumstances any grant of license to persons over and above the said number deserves to be set aside.;