RAJ PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Sharad Kumar Srivastava, learned counsel for petitioner and learned counsel for opposite parties.

(2.) The petitioner has instituted this writ petition under Article 226 of the Constitution of India assailing the impugned order dated 17.1.2006 passed by respondent no. 1 on the recommendation of respondent no. 2, the punishment order of deduction of 25% amount from his pension has been passed against him.

(3.) It is pleaded by the petitioner that punishment imposed against him is most illegal, arbitrary, unreasonable and uncalled for. The petitioner joined as Member of U.P. Judicial Service on 9.11.1970 having been selected by U.P. Public Service Commission. He had discharged his duties with due diligence, sense of duty and to the satisfaction of his higher authorities. It is further submitted that service career of the petitioner has all along been unblemished. He was promoted on higher grades and position, whenever the same became due to him.