A.P. Sahi, J. - (1.) Hon'ble An amendment application has been filed praying for quashing of the order dated 17.1.2005. The same, being formal in nature, is allowed. Learned counsel for the petitioner is permitted to carry out the necessary corrections during the course of the day.
(2.) The petitioner was working as a Routine Grade Clerk and was subsequently1 promoted as an Upper Division Assistant in the establishment of the High Court at Allahabad.
(3.) The petitioner has been awarded a censure entry vide order dated 2.11.2004 and his representation against the same has been rejected on 17.1.2005. The said order has been challenged on the ground that there was no material for the Disciplinary Authority to have deferred with the report of the Enquiry Officer and in the absence of any motive on the part of the petitioner, the award of censure entry ought not to have been made.;