D.K.Seth, J. - (1.) The petitioner has challenged the order of the appellate authority dated 22.4.1999 by which the petitioner's appeal preferred under Rule 3 of U. P. Municipal Servants Appeals Rules, 1967 has been dismissed.
(2.) Shri S. Alim Shah, learned counsel for the petitioner points out from Rule 5 of the said Rules that while considering the appeal, the appellate authority has to consider three factors as provided in Rule 5. The impugned order does not show that the appellate authority has considered any of those factors. On this ground, he prays that the order passed by the appellate authority should be quashed and the appellate authority should be directed to reconsider the appeal in accordance with law.
(3.) I have heard learned counsel for the petitioner at length.;