- (1.) Heard learned counsel for the petitioner and Sri Ashish Kumar Srivastava, for the respondent.
(2.) With the consent of the learned counsel for the parties, the writ petition is being finally disposed of without calling for a counter affidavit.
(3.) Aggrieved by the order imposing punishment of Censure entry and withholding of one increment with non cumulative effect awarded in disciplinary proceedings, the respondent filed a claim petition before the U. P. Public Services Tribunal.;