Manish Mathur, J. - (1.) Supplementary affidavit filed on behalf of the opposite party is taken on record.
(2.) Heard Sri Ajay Pratap Singh, learned counsel for the petitioner and Sri Vinayak Saxena appearing on behalf of the opposite parties.
(3.) The present petition has been filed challenging the order dated 21/28.09.2007 passed by the opposite party no.1 whereby the services of the petitioner have been dismissed after holding an enquiry in the matter relating to the theft that was alleged to have been committed in the Sanjay Gandhi Post-Graduate Institute of Medical Sciences, Rae Bareli Road, Lucknow (hereinafter referred as S.G.P.G.I.);