SHIV MANGAL VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Krishna Madhav Shukla, learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties.

(2.) Both petitions being related regarding cause of action, are therefore being decided by means of common judgment.

(3.) Writ Petition No.1489 (SB) of 2009 has been filed against the order dated 03rd September 2009 imposing major penalty of censor entry and stoppage of two increments permanently, whereas Writ Petition No.307 (SB) of 2010 has been filed against the order dated 14th January 2010 rejecting petitioner's representation for salary for the period of suspension.