Ajay Kumar Mishra has been appointed as the new Advocate General of Uttar Pradesh, a proposal to this effect was cleared by the UP Cabinet on Tuesday.
Briefing reporters here, UP’s Finance minister Suresh Kumar Khanna said that Ajay Kumar Mishra has been appointed as the new Advocate General of UP.
Mishra started practising at the Allahabad High Court in 1981, and has been practising at the Supreme Court for the past 10 years. In 1995, he became the youngest additional advocate general of the state.
Mishra’s appointment assumes importance as it comes barely a few days after the Lucknow bench of the Allahabad High Court asked the state government to fill the post of Advocate General (AG) in Uttar Pradesh, left vacant with departure of previous incumbent Raghvendra Singh.
Holding that the office of Advocate General cannot be permitted to be left vacant, the bench had on Friday asked the state government to appoint new Advocate General by May 16.
Singh had resigned soon after the swearing in of the second Yogi government.
“Any vacuum in the office of a constitutional functionary may lead to very unsavoury situation and that would be completely impermissible not only having regard to the scheme of our Constitution, but also bearing in mind various statutory functions which are to be performed by the Advocate General,” observed the bench in the order.
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