SANTOSH KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ravi Singh, learned counsel for the petitioner, and Shri Sudhir Kumar Singh, learned Standing Counsel for the respondent-State.

(2.) By means of the present petition, the petitioner has sought quashing of the impugned punishment order dtd. 10/9/2025 passed by respondent No. 2, as contained in Annexure-1 to the writ petition.

(3.) Another writ in the nature of certiorari has been sought for setting aside the consequential order dtd. 9/12/2025 passed by respondent No. 2, as contained in Annexure-2 to the writ petition, whereby the representation submitted by the petitioner against the punishment order has been rejected.