DINESHWAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Surya Mani, learned counsel for the petitioner as well as Standing counsel for the respondent.

(2.) With the consent of the parties, the petition is being decided at the admission itself.

(3.) The petitioner has approached this court being aggrieved by the order dtd. 23/9/2024 passed by Principal Secretary, Sugar Cane Department thereby inflicting punishment of stoppage of two increments permanent, and also giving a censure entry to the petitioner.