JUDGEMENT
RAJIV SAHAI ENDLAW, J. -
(1.)The petitioner, an ex-officer of the Delhi Higher Judicial Services (DHJS), has filed this petition (i) impugning the letter dated 17th April, 2020 of this Court forwarding the letter dated 16th March, 2020 of the Government of NCT of Delhi (GNCTD) of dismissal of petitioner from service, to the petitioner; (ii) impugning the order dated 16th March, 2020 of GNCTD of approving of dismissal of the petitioner from service, on the recommendation of this Court; (iii) impugning the disciplinary proceedings against the petitioner; and, (iv) seeking restoration of the petitioner in service, with all consequential benefits.
(2.)The petition came up first before this Bench on 18th August, 2020 and thereafter on 26th August, 2020, when notice of the petition was ordered to be issued and pleadings ordered to be completed.
(3.)The counsel for the petitioner was heard on 3rd November, 2020 and 20th November, 2020, when the counsel for the respondent in reply and the counsel for the petitioner in rejoinder were also heard and orders reserved.
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