Irshad Ali, J. - (1.) Heard learned counsel for the petitioner, Sri A.P. Singh and learned Additional Chief Standing Counsel for the State-respondents and perused the material on record.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 10.03.2016, whereby the petitioner was dismissed from service.
(3.) Brief facts of the case is that the petitioner while holding the post of Survey Naib Tehsildar was placed under suspension vide order dated 09.03.2015. The petitioner has been served a charge-sheet on 09.03.2015 by the District Magistrate, Unnao leveling certain allegations against the petitioner while he was holding the post of Survey Naib Tehsildar. Petitioner submitted reply on 01.08.2015 denying all the charges levelled against him. Inquiry officer vide letter dated 6.08.2015 required from the petitioner to submit written statement and evidence in support of his claim. In pursuance thereof the petitioner submitted the written statement along with evidence on 14.08.2015. The petitioner on attaining the age of superannuation retired on 30.6.2017.;