MANISH TYAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appln. No.27816/2020 (for exemption from filing certified copy, dim copy, typed and legible copies of the annexures)

(2.) The application is disposed of. W.P. (C) 8637/2020

(3.) The petition which has come up today for the first time impugns the order dated 20th December, 2010 of the respondents Sashastra Seema Bal (SSB), accepting the resignation of the petitioner and seeks mandamus to the respondents SSB to reinstate the petitioner in service with all consequential benefits.