ASHA MENON,J. - (1.)C.M. Appl. No. 28832/2020 (for Exemption from filing the certified copy of the Annexures) in WP (C) No. 8984/2020 1. Allowed, subject to just exceptions and as per extant rules.
(2.)The application is disposed of. WP (C) No. 8984/2020
(3.)The petitioner has filed this petition under Article 226 and 227 of the Constitution of India seeking the following prayers:
"(i) Issue a Writ, Order or Direction in the nature of Certiorari quashing thereby the Office Order No. R Thirteen-04 (117)/2020-Ddn dated 15.09.2020, Office Order No. R.XIII-117/2020-EC-3 dated 19.02.2020 and the Office Order No. P.VIII-117/2020-EC-3 dated 03.10.2019 passed by the Respondent Nos. 2, 3 and 4 respectively;

(ii) Issue a Writ of Mandamus directing the Respondents to reinstate the Petitioner in the service in the interest of justice;

(iii) For the issuance of any other order, direction or relief which this Hon'ble Court may deem fit and proper in the peculiar facts and circumstances of the case."