Manoj Kumar Gupta, J. - (1.) Heard learned counsel for the petitioner and learned standing counsel for the State-respondents.
(2.) The petitioner, who was a Collection Amin, has assailed the order dated 30 June 2006 passed by the Sub Divisional Officer, Fatehpur dismissing him from service after holding a disciplinary enquiry as well as the order dated 15 February 2007 passed by the second respondent dismissing the appeal.
(3.) The petitioner was served with a charge sheet dated 14 February 2006 containing as many as five charges. The petitioner offered explanation to the same on 8 March 2006 and denied the charges. Thereafter the enquiry officer did not hold any oral enquiry but proceeded to submit an enquiry report dated 5 June 2006. The petitioner was issued a show cause notice dated 16 June 2006 to which he replied on 27 June 2006. Thereafter, the third respondent passed the impugned order dated 30 June 2006 inflicting major penalty i.e., dismissal from service. Aggrieved thereby, the petitioner filed an appeal before the second respondent, which has also been rejected by order dated 15 February 2007.;