JUDGEMENT
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(1.)Heard Sri Umesh Narain Sharma, learned Senior Advocate, appearing on behalf of the petitioner and Sri Neerav Chitravanshi, learned counsel appearing on behalf of the respondent.
(2.)In the present writ petition, the following reliefs have been claimed:-
"(i) Issue a writ, order or direction in the nature of 'Certiorari' quashing the Government of India letter/order No. 16(3)/2012/D (GS-III) dated 27.4.2012, the true copy of which is contained as Annexure No. 19.
(ii) Issue a writ, order or direction in the nature of 'Mandamus' directing the respondents to reinstate the petitioner into service with all consequential service and monetary benefits, including full pay and allowances for the entire period w.e.f. 19.11.2003 till the date of reinstatement into service with 18% interest calculated with effect from the said date.
(iii) Issue any such other order or direction which this Hon'ble Court may deem fit and just in the facts and circumstances of the case in favour of the petitioner.
(iv) Allow the writ petition with cost in favour of the petitioner."
(3.)By the impugned order dated 27.4.2012 passed by the Government of India, Ministry of Defence New Delhi, the services of the petitioner have been terminated with effect from 11.9.2009. Copy of the said order had been sent to the petitioner at the address of 2/272-A Vishal Khand-2 Gomtinagar, Lucknow, which is apparent from the letter dated 3.5.2012, which is at page 152 of the writ petition.
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