RAJIV KUMAR TOMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Learned counsels for parties are ad idem that the impugned order would not sustain in light of the decision rendered in Surendra Kumar Singh Vs. State of U.P. And Others [2013 (11) ADJ 346]. That decision was dealing with an issue of whether withholding of integrity was a punishment which was contemplated under the relevant rules. Dealing with the aforesaid issue, the learned Judge held thus:

(2.) In view of the aforesaid, writ petition is allowed. The impugned order dtd. 21/10/2019 is hereby quashed. The petitioner shall be entitled to all consequential reliefs.