Ajay Bhanot, J. - (1.) Heard Sri Bhavesh Pratap Singh, learned counsel for the petitioner, Sri Ravindra Singh, counsel appearing on behalf of respondents no. 2, 3 and 4 and learned Standing Counsel for the State.
(2.) The petitioner was working as Clerk in Cooperative Cane Department Society, Bahedi, District Bareilly. An adverse entry was recorded against the petitioner for the Assessment Year 1998-99 and 1999-2000. The adverse entry was communicated to the petitioner on 02.01.2003. The petitioner took the adverse entry before the appellate authority. The appellate authority as rejected the appeal of the petitioner by order dated 27.12.2005.
(3.) The petitioner is aggrieved by the adverse entry dated 02.01.2003 and the order passed by the appellate authority dated 27.12.2015. The petitioner has assailed the orders dated 02.01.2003 and 27.12.2005 in the instant writ petition.;