Rajes Kumar, J. - (1.) HEARD learned counsel for the petitioner and the learned Standing Counsel. The petitioner is challenging the order of the revisional authority wherein it has been held that the revision is not maintainable.
(2.) PETITIONER 's integrity certificate has been withheld against which appeal has been filed, which has been dismissed. The revision preferred against the appellate order has also been dismissed. The revisional authority has held that withholding of integrity certificate does not amount to punishment and, therefore, the revision is not maintainable. I do not find any error in the impugned order. The writ petition fails and is dismissed.;