State Of U.P.Throu The ... vs Dr. Anil Kumar Agrawal And Another
2017 Latest Caselaw 2159 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 830 of 2015
 

 
Petitioner :- State Of U.P.Throu The Prin.Secy.Tax & Registration & Anr.
 
Respondent :- Dr. Anil Kumar Agrawal And Another
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- C.S.C.,Anurag Srivastava
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Order of Punishment of "Censure" passed on 24.11.2010 has been set aside by State Public Services Tribunal, Lucknow (hereinafter referred to as " Tribunal") vide impugned judgment dated 20.02.2014 passed in Claim Petition No. 44 of 2011 which has been challenged before this Court.

2. The claimant-respondent was 51 years of age at the time of filling claim petition and now he must have attained 57 years. Effect of "Censure" for the purpose of promotion etc., under Government orders, is only for five years, therefore, in our view, for all practical purposes, this writ petition has rendered infructuous.

4. Dismissed accordingly.

Order Date :- 10.7.2017

Pachhere/-