ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against order dated 07.10.2015 (Annexure-11) passed by Principal Secretary (Law), whereby, the services of the petitioner as Special Public Prosecutor have been terminated.
(2.) The petitioner was appointed as Special Public Prosecutor under the provisions of Section 24(8) Cr.P.C. by order dated 28.08.2009 and the petitioner continued on the said post.
(3.) In S.B. Criminal Misc. III Bail Application No. 4621/2015 : Jitendra v. State) decided on 29.06.2015, a Co-ordinate Bench of this Court while deciding the bail application, directed as under:- ...[VERNACULAR TEXT OMITTED]... ;