FOYEZ UDDIN AHMED LASKAR Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) Heard Mr K K Mahanta, learned Senior Counsel, assisted by Mr K M Mahanta, learned counsel for the petitioner.

(2.) None has appeared for the respondents.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 19.10.2009, passed by the Registrar (Vigilance), Gauhati High Court, imposing the penalty of deduction of a lump sum amount of Rs. 5,000/- from the pension of the petitioner.