SUDHIR AGARWAL,J. - (1.) Heard Sri Udai Bhan Pandey, learned counsel for petitioner and learned Standing Counsel for State-respondents.
(2.) Original petitioner Ganga Prasad Tiwari has died during pendency of writ petition and has been substituted by his legal heirs and writ petition is pressed on their behalf.
(3.) Writ petition is directed against punishment order dated 16.09.1992 whereby penalty of withholding of three annual increments with cumulative effect has been imposed. Petitioner has also challenged order dated 05.01.1993 whereby his claim for subsistence allowance has been rejected.;