Rajesh Singh Chauhan, J. - (1.) Heard Sri R.C. Tewari, learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Vinod Kumar Singh, learned counsel for the opposite party Nos.2 and 3.
(2.) With the consent of learned counsel for the parties, the instant writ petition is being heard and decided finally at the admission stage.
(3.) By means of this writ petition, the petitioner has prayed the following relief:- (i)Issue a writ, order or direction in the nature of mandamus commanding / directing the opposite parties to pay the petitioner the Leave Encashment, Security Deposits, Arrears of Salary for the period of suspension w.e.f. 10.07.2009 to 31.08.2010, benefit of Assured Career Progression Scheme and bonus, with interest at the rate of 12% per annum.;