Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioner as well as Ms. Shivi Mishra, learned Standing Counsel appearing for the State respondents and perused the record.
(2.) Present petition has been filed challenging the impugned order dated 15.11.2010. A further prayer in the nature of mandamus has been made to direct the respondents to reinstate the petitioner in service with all consequential benefits, including arrears of pay and other emoluments and continuity of service for all purposes.
(3.) Notices were issued to the respondents no.4 and 5, however office report dated 25.7.2016 indicates that neither undelivered cover nor acknowledgement has been returned back after service. As such, service on respondents no. 4 and 5 is deemed to be sufficient.;