Rohit Ranjan Agarwal, J. - (1.) Heard Shri Ashok Khare, learned Senior Advocate assisted by Shri Siddharth Khare, learned counsel for petitioner and Shri V.C. Tripathi, learned Chief Standing Counsel assisted by Shri Satyam Singh for respondent Nos.1, 3, 4 and 5 and Shri Sujit Kumar Rai for respondent No.2.
(2.) Petitioner by means of present petition has assailed order dated 25.06.2018 passed by respondent No.4 and order dated 22.06.2018 passed by respondent No.2, whereby petitioner has been dismissed from service and, further, it is directed to recover Rs.7,30,280/-.
(3.) Petitioner was appointed as a Junior Engineer (Civil) in the year 2011 in U.P. Rajya Nirman Sahkari Sangh Ltd., Lucknow (hereafter known as 'Sangh').;