- (1.) This writ petition has been filed questioning the correctness of the order dated 24.12.2016 whereby the petitioner has been removed from the panel of lawyers meant for conducting cases on behalf of the Gaon Sabha for Tehsil Amethi, District Amethi.
(2.) The reason given is that the petitioner had not appropriately handled the cases with due diligence in the past and therefore, a decision has been taken to disengage him in terms of Rule 74(d) of the Uttar Pradesh Revenue Code Rules, 2016. The second relief claimed in the writ petition is that the petitioner has not been paid his fee to which he is entitled in relation to the cases already conducted by him.
(3.) Having heard learned counsel for the petitioner and learned Standing Counsel what we find is that Rule 74(d) of the Rules 2016 categorically empowers the authority to dispense with the engagement of any lawyer if his work is not found to be satisfactory and the authority exercising such power will have exclusive discretion to dispense with the services at any time without assigning any reason.;