SARAL SRIVASTAVA,J. - (1.) Heard Ms. Sharda Vishwakarama, learned counsel for the appellant and the learned Standing Counsel.
(2.) The present appeal questions the correctness of the judgment and order dated 03.09.2013 passed by learned Single Judge dismissing the writ petition of the appellant, wherein petitioner has prayed for writ of certiorari for quashing the order dated 27.05.2013 passed by the District Magistrate, Allahabad, rejecting the representation of petitioner for grant of benefit of increment, selection grade, super selection grade, notional promotion and Assured Carrier Promotion i.e. A.C.P.
(3.) The appellant filed the writ petition on the ground that he was appointed in the Consolidation Department and thereafter was absorbed on the post of Junior Clerk, and joined duty on the said post on 23.12.1975. In the writ petition, he further pleaded that he has been awarded several adverse entries and was terminated by the District Magistrate by an order dated 17.08.1998, which was set-aside by the Appellant Authority/ Commissioner, Allahabad Division vide order dated 14.09.1998 with a direction to the District Magistrate, Allahabad for conducting a disciplinary inquiry by issuing charge-sheet and affording opportunity of hearing to the appellant/ petitioner. The appellant/petitioner further pleaded that after the order of Commissioner dated 14.04.1998 an inquiry was conducted and he was awarded punishment of withholding two annual increments permanently. The Disciplinary Authority also awarded censure to the appellant/petitioner.;