Surya Prakash Kesarwani, J. - (1.) Heard Sri L.P. Singh, learned counsel for the petitioner and Dr. Mukteshwar Upadhyay, learned counsel for the respondents.
(2.) This writ petition has been filed praying for the following relief: "I) issue a writ, order or direction in the nature of certiorari quashing orders dated 27.09.2003, 03.12.2003 and 18.3.2004 served on 8.4.2004 passed by respondent nos. 5,4 and 2 respectively (Annexure nos. 6,9 and 11 of the writ petition). (II) issue a writ, order or direction in the nature of mandamus directing the respondents to give joining to the petitioner in the department and pay his salary month to month. (III) issue a writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. (iv) award cost of the petition".
(3.) Briefly stated facts of the present case are that the petitioner was a constable nursing. He was posted in 25th Bn. of C.R.P.F., Pahadiya Mandi, Varanasi (U.P.).;