SHIVAPRABHA JAYAPRAKASH SHETTY Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Shirish Krishna, learned counsel for the petitioner. Smt.M.C.Nagashree, learned Central Government Counsel for the respondent No.1. Mr.O.Mahesh, learned counsel for the respondent No.2.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Article 226 of the Constitution of India, the petitioner inter alia seeks a writ of certiorari for quashment of order dated 20.12.2017 passed by the respondent No.2. The petitioner also seeks a writ of certiorari for quashment of the award dated 28.09.2018 passed by the respondent No.4 as well as a writ of mandamus directing the respondents to reimburse the petitioner a sum of Rs. 14,65,999/- along with interest at the rate of 12% p.a. from the date of claim till the date of realization.