- (1.) Pleadings have been exchanged in this matter and the writ petition is being disposed of at the stage of admission itself.
(2.) I have heard learned counsel for the petitioner and the learned Addl. Chief Standing Counsel for the State.
(3.) The present writ petition has been filed by the petitioner seeking a writ of certiorari to quash the order dated 19.3.2005 passed by the Senior Superintendent of Police, District Jail, Azamgarh and the order dated 5.8.2006 passed by the Deputy Inspector General, Gorakhpur of Jails, Range, Gorakhpur, by which the petitioner has been given a major punishment of withholding of two annual increments with permanent effect.;