- (1.) Leave granted.
(2.) This appeal has been preferred against final judgment and order dated 1st March, 2011 of the High Court of Judicature at Allahabad in W.A. No.36738 of 2008.
(3.) The question raised for consideration relates to validity of order dated 17th June, 2008 removing the appellant from service for proved misconduct of contracting another marriage during existence of the first marriage without permission of the Government in violation of Rule 29(1) of the U.P. Government Servant Conduct Rules, 1956 (for short "the Conduct Rules") .;