DINESH KUMAR KUREEL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sudeep Kumar, learned counsel for petitioner as well as learned Standing Counsel for respondents and Sri R.K. Upadhyaya, learned counsel for respondent.

(2.) The grievance raised by the petitioner in the present writ petition is with regard to order dtd. 6/1/2024 passed by the State of U.P. thereby inflicting the punishment of stoppage of three increments permanently with cumulative effect on conclusion of the disciplinary proceedings initiated against the petitioner.

(3.) It has been submitted by learned counsel for petitioner that present controversy relates to progress of the Harchandpur - Sirsaghat Road which was for a length of 0.968 kms. which in the review meeting Chaired by the concerned Minister was shown to have been completed.