RAJESH KUMAR Vs. CHAIRMAN, NAGAR PANCHAYAT JEWER

JUDGEMENT

(1.) This writ petition is directed against an order dated May the 14th, 2015 passed by the Executive Officer, Nagar Panchayat, Jewar, District Gautam Budh Nagar, terminating the petitioner's service. In addition, the petitioner has been ordered to deposit a sum of Rs.11,000/- with the Employers, held to be embezzled by him.

(2.) Admittedly, a counter affidavit has been filed in this case on behalf of respondent nos.2 and 3, to which a rejoinder has been filed on 26th February, 2017. However, the counter affidavit has not been placed on record by the office. Learned Counsel for the petitioner has supplied a copy of the counter affidavit, which is being retained on record and shall form part of it. Thus, the parties have exchanged affidavits.

(3.) Admit.