VINOD KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Counsel for the State Respondents.

(2.) This petition has been filed with the following main prayer:-

(3.) It is the case of the petitioner that he was awarded a punishment of adverse entry by the respondent no.5 on 21/4/2023. The petitioner filed an Appeal before the respondent no.4 but it was rejected on 16/5/2024. Feeling aggrieved against the order passed by the Departmental Authorities, the petitioner filed Claim Petition No.1201 of 2025 before the U.P. State Public Services Tribunal on 11/7/2025, but it has been rejected on the ground of delay on 29/7/2025. Hence this petition has been filed.