H.R. Panwar, J. - (1.) - By the instant writ petition under Article 226 of the Constitution of India, the petitioner seeks to quash the order Annx. R/2 dated 28-6-1996 awarding the penalty of censure and a direction to consider his case for promotion on the post of Lower Division Clerk with all consequential benefits.
(2.) I have heard learned counsel for the parties.
(3.) During the course of arguments, learned counsel for the petitioner has confined his argument to the challenge of the impugned order Annx.R/2 dated 28-6-1996 awarding the penalty of censure to the petitioner.;