M.Katju, D.R.Chaudhary, JJ. - (1.) By means of this writ petition, the petitioner has prayed for quashing the impugned order dated 9.12.98 (Annexure-11 to the petition) passed by respondent No. 1 by means of which petitioner has been given censure entry and his one annual increment has been withheld for two years,
(2.) The petitioner has also prayed for a mandamus directing that he should be promoted to the post of Deputy Director of Education from the date his juniors were promoted.
(3.) We have heard learned counsel for the parties.;