LAWS(ALL)-2021-10-42

BIPUL RAMAN Vs. STATE OF U.P.

Decided On October 06, 2021
Bipul Raman Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Sanjay Kumar Srivastava, leaned counsel for the petitioner, learned Standing Counsel for the State respondents and Sri Lalit Shukla, learned counsel for the U.P. Cooperative Dairy Federation.

(2.) By means of present writ petition the petitioner has assailed the order dated 26/29/9/2015 passed by the opposite party no. 4 i.e. Chairman, Administrative Committee, U.P. Cooperative Dairy Federation, Lucknow, awarding two punishments against the petitioner i.e. (i) he has been repatriated to his basic pay, and (ii) Censure entry for the year 2013-14 and his integrity for the year 2009-10 has been declared doubtful.

(3.) At the very outset Sri Srivastava has informed that during the pendency of the present writ petition the petitioner has attained the age of superannuation.