NARENDRA NATH TIWARI, J. - (1.) IN this writ petition the petitioner has prayed for quashing the notification as contained in Memo No. A/Note -Legal -76/2003 -888/J, Ranchi dated 16.4.2007 (Annexure -5) whereby the petitioner's application for renewal of certificate to practice as a Notary, has been rejected by the respondent No. 2 and the petitioner has been perpetually debarred from practising as a Notary.
(2.) THE petitioner is a legal practitioner in Giridih District Court and was appointed as a Notary under the provisions of the Notaries Act, 1952 (hereinafter referred to as 'the said Act') by notification dated 26.4.97 issued by the Law Department, Government of Bihar (Annexure -1). After expiry of the said period, the certificate for practicing as Notary was further renewed.
(3.) THE petitioner has claimed that he had been discharging his duties as a Notary properly and there was nothing adverse against him since April 1997.;