- (1.) Heard Sri S.N. Dubey, learned counsel for the petitioner and learned Standing Counsel for the respondents. The present petition has been filed challenging the order dated 15.6.2004, passed by the respondent no. 3, Annexure-4 to the writ petition whereby the services of the petitioner was terminated.
(2.) The petitioner has also challenged the order dated 9/14.12.2005, passed by the Chief Revenue Officer, Allahabad, respondent no. 4, so far as it relates to non-payment of salary of suspension period; stopping the salary during the period of termination of service; stopping one increment permanently and awarding adverse entry in the Character Roll of the petitioner.
(3.) The orders dated 22.12.2006 and 17.5.2007, passed by the Commissioner, Allahabad, are also under challenge whereby the revision against the appellate order and review of the order dated 22.12.2006 was rejected.;