HARISHANKAR Vs. DISTRICT JUDGE, KAUSHAMBI

JUDGEMENT

(1.) Heard Ms. Prerna Surolia, learned counsel for the petitioner and Ms. Bushra Maryam, learned counsel for the contesting respondents.

(2.) By means of this petition filed under Article 226 of the Constitution, petitioner has questioned the decision taken by the District Judge, Kaushambi on 7/8/2024 to order re-inquiry into the charges having found the findings returned by the inquiry officer not agreeable to him.

(3.) The petitioner has also challenged the subsequent inquiry report as a consequence to the order dtd. 7/8/2024 and also the final decision taken by the District Judge, Kaushambi/ disciplinary authority imposing penalty in the nature of two annual increament to the accumulative effects.