DHANI LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Ashok Khare, learned Senior Advocate assisted by Shri Pankaj Kumar Singh, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(2.) Present petition has been filed seeking the following reliefs:-

(3.) It is the case of the petitioner that he was appointed vide order dtd. 2/7/1997 issued by the Deputy Collector (Sangrah) Trade Tax, Bulandshahr. The petitioner has been served notice dtd. 28/5/2022 in pursuance to some complaint made against the petitioner for seeking Caste Certificate related to SC (Pasi) and the same has been replied vide letter dtd. 1/6/2022. The submission of the petitioner is that the salary of the petitioner has been stopped vide order dtd. 27/1/2023.