AKHTAR HUSAIN KHAN, J. - (1.) PETITIONER Rajesh Kumar Yadav has filed this writ petition under Article 226 of the Constitution of India with prayer to issue a writ, order or direction in the nature of Certiorari quashing the impugned order annexed as Annexure No. 1 to writ petition.
(2.) FURTHER prayer has been made to issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to allow the petitioner to work and to pay monthly salary regularly.
(3.) I have heard Shri Prakhar Mishra, learned counsel for petitioner as well as Shri Amit K.Singh Bhadauriya, learned counsel for respondents no. 1 to 3. Learned counsel for petitioner contended that petitioner has been removed from the service vide impugned order Annexure No.1 to writ petition merely on the basis of conviction in a criminal case without considering the conduct of the petitioner that led to his conviction in criminal case.;