VIJAY PRAKASH DIXIT Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel. Sri Pushpendra Singh has appeared for the respondent No. 3.

(2.) This writ petition has been filed against the order dated 22.2.2000 expunging the adverse entry granted to the respondent No. 4. In our opinion, the petitioner has no locus standi in the matter as the matter was between the respondent No. 4 and the Government.

(3.) in our opinion. If any adverse entry or punishment is given to any employee and subsequently, the same is quashed by the higher authority or by the Tribunal, any other employee cannot challenge the order cancelling that entry or punishment, otherwise there will be no end to the dispute in this regard. The disciplinary matters are between the delinquent employee and the Government, and other Government employees have nothing to do in this.