Satyendra Singh Chauhan, J. - (1.) HEARD learned Counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) PLEADINGS are complete and there appears no dispute about certain facts. As jointly requested, writ petition is being finally decided.
(3.) UNDER challenge in this writ petition is the order of dismissal of the petitioner from service dated 12.11.2009.;