GORAKHNATH SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Manish Kumar Rai, learned counsel for the petitioners and the Standing counsel for the respondents.

(2.) The grievance raised in the present writ petition is with regard to the impugned order dtd. 28/2/2023 whereby Sub Divisional Magistrate, Mankapur has withheld 30 per cent of the salary of the petitioner towards back-wages to be paid to the petitioner consequent to his reinstatement after setting aside of the order of dismissal as well as order dtd. 27/11/2024 whereby the appeal of the petitioner against the order dtd. 28/2/2023 has been rejected.

(3.) The facts in brief are that the petitioner was working as Collection Amin when he was suspended by means of order dtd. 7/12/2000 in contemplation of a departmental proceedings Subsequently on conclusion of the disciplinary proceedings the petitioner was removed from services vide order dtd. 12/2/2002, against which the petitioner had filed a writ petition before this Court bearing Writ Petition No.3592 of 2003 (S/S). The said writ petition was allowed by means of order dtd. 12/5/2008 and the order of removal as well as the appellate order was set aside and the matter was remitted back to the inquiry officer to proceed from the stage of submission of reply by the petitioner,.