Irshad Ali,J. - (1.) In view of COVID-19 pandemic, this case is being heard through video conferencing.
(2.) Heard Sri R.C. Tewari, learned counsel for the petitioner, Sri Shireesh Kumar, learned counsel for respondent Nos.2&3 and learned ACSC for respondent No.1- State.
(3.) By means of present writ petition, the petitioner has prayed as under: "i) Issue a writ, order or direction in the nature of Certiorari quashing the disciplinary proceedings pursuant to the impugned order dated 24.12.2013 & 29.01.2014, impugned chargesheet dated 23.06.2014 & the showcause notice dated 31.01.2015. ii) Issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 24.12.2013 & 29.01.2014 (after summoning the same from the opposite parties as the same is not available with the petitioner), impugned chargessheet dated 23.06.2014 (as contained in ANNEXURE NO.02 to this writ petition) & showcause notice dated 31.01.2015 (as contained in ANNEXURE NO.04 to this writ petition). iii) Issue a writ, order or direction in the nature of Mandamus commanding /directing the opposite parties to pay the petitioner Leave Encashment, Security Deposits along with interest on the delayed payment of the aforesaid dues as well as interest on the delayed payment of gratuity which has been given to the petitioner after more than 2 years of retirement. iv) Such other order or direction deemed just and proper in the circumstances of the case, may also be passed. v) Allow the writ petition with costs." ;