- (1.) Heard learned counsel for the petitioner as well as learned Standing Counsel and perused the record.
(2.) Pleadings have been exchanged between the parties and with their consent, the present petition is being disposed of at this stage itself.
(3.) The petitioner, who was working as Lekhpal in District- Mahawatpur, has come up challenging the order of termination dated 7.2.2009 passed by the Deputy District Magistrate, Karhal, Mainpuri, appellate order of dismissal from service dated 15.1.2010 passed by the District Magistrate, Karhal, Mainpuri and the revisional order dated 20.6.2011 passed by the State Government affirming the order of punishment.;