Miss. Sadhna Sargam Pal vs State Public Services Tribunal ...
2022 Latest Caselaw 8582 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - A No. - 4747 of 2022
 

 
Petitioner :- Miss. Sadhna Sargam Pal
 
Respondent :- State Public Services Tribunal Indira Bhawan Thru. Its Chairman And 4 Others
 
Counsel for Petitioner :- Brijesh Kumar Yadav,Anil Kumar Yadav
 
Counsel for Respondent :- Shikhar Anand,C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Narendra Kumar Johari,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State.

A minor punishment of censure entry was assailed before the State Service Tribunal, Lucknow in Claim Petition No. 108 of 2021 (Ms. Sadhna Sargam Pal vs. State of U.P. and others) which on due consideration of the rival contentions has been rejected by the Tribunal. It is this order, which has been impugned before this Court under Article 226 of the Constitution of India. We have gone through the impugned judgment/order passed by the Tribunal. The contentions raised by the petitioner have duly been considered. In absence of any defect in the procedure adopted, the Tribunal has found that the action taken is as per the procedure prescribed under the Rules.

We are convinced on the reasoning spelt out in the judgment impugned and we do not find that the judgment impugned herein this writ petition suffers from any illegality calling for an interference under Article 226 of the Constitution of India.

The writ petition bereft of any merit, is accordingly, rejected.

Order Date :- 29.7.2022

Reena/-