RAM SHANKAR SRIVASTAVA Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of present writ petition, the petitioner is seeking a writ in the nature of certiorari for quashing of the order dated 30.3.2010 passed by the opposite party No. 2/ disciplinary authority, (contained in Annexure-1 to the writ petition), by which the punishment of the special entry and withholding of arrears of salary and allowances of suspension period has been passed. The petitioner also seeks a writ of mandamus commanding the opposite parties to make payment of arrears of salary and allowances of the suspension period forthwith alongwith interest.

(3.) Since in the present writ petition purely a legal question of law is involved, as such with the consent of parties the same is being considered and disposed of at the admission stage without calling any response from the opposite parties.