RAJIV KUMAR GUPTA Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2018-10-230
HIGH COURT OF ALLAHABAD
Decided on October 25,2018

RAJIV KUMAR GUPTA Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

Ajay Bhanot, J. - (1.) The petitioner was appointed as a Clerk in Mahatma Gandhi Balika Vidyalaya Post Graduate College, Ferozabad. The services of the petitioner were terminated by the Committee of Management by an order dated 01.04.2005. The respondent no. 2, Regional Higher Education Officer, Agra Division, Agra has by order dated 07.02.2006 set aside the order of termination of the petitioner. The order dated 07.02.2006 has substituted the punishment of the termination of the services by awarding a penalty of "stoppage of salary increment, bonus and so on".
(2.) The petitioner as well as the Committee of Management are aggrieved by the order dated 07.02.2006 passed by the Regional Higher Education Officer, Agra Region, Agra. The petitioner has assailed the order dated 07.02.2006 passed by the Regional Higher Education Officer, Agra Region, Agra only insofar as it imposes the penalty of "withholding increment of salary, bonus and so on" of the petitioner by instituting the instant writ petition.
(3.) The Committee of Management has instituted a writ petition, registered as CMWP No. 17653 of 2006, Committee of Management Vs. State of U.P. and Others, assailing the order dated 07.02.2006 passed by the Regional Higher Education Officer, Agra Region, Agra.;


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