DEVENDRA KUMAR ARORA, J. - (1.) Heard Shri O.P. Srivastava, Senior Advocate, assisted by Shri Virendra Kumar Dubey, learned Counsel for the petitioner, Shri Sandeep Dixit, Special Counsel, assisted by Shri Amitabh Roy, learned Additional Chief Standing Counsel for the State and Shri Sanjay Bhasin, learned Counsel for the private respondent (Shri Rahul Upadhyay).
(2.) In writ petition No. 3879 (M/B) of 2008, the petitioner, inter-alia has challenged the correctness of the order dated 8.4.2008 passed by the State Government, whereby the renewal of term of the petitioner as Additional District Government Counsel (Criminal), Bulandshahar (hereinafter referred to as "ADGC") has been refused. The aforesaid order dated 8.4.2008 was served upon the petitioner through the District Magistrate, Bulandshahar on 11.4.2008 vide letter dated 9.4.2008, which has also been challenged by the petitioner in writ petition No.3879 (M/B) of 2008.
(3.) The aforesaid writ petition has seriously been contested by the respondents by filing a counter affidavit wherein it has been indicated that the District Magistrate, Bulandshahar vide letter dated 4.1.2008 has informed the State Government that 20 criminal cases are pending against the petitioner, who has a criminal bent of mind. It was also informed that the petitioner is a resident of Khurja and his cases are related to Khurja and there are probabilities of adversely effecting the cases on account of his continuation on the post of ADGC (Criminal). In the backdrop of the said facts, the State Government thought it proper not to renew the term of the petitioner on the post of ADGC and as such there is no illegality or infirmity in the impugned order.;