(1.) Vide the present petition, petitioner is seeking quashing of the reply dtd. 1/6/2022 as well as of dismissal order dtd. 14/9/2010.
(2.) Petitioner is further seeking directions to respondents to re-instate him with all consequential benefits with 12 % interest and to produce the entire service record especially charge-sheet, inquiry report and dismissal order dtd. 14/9/2010.
(3.) The present petition is a second round of litigation. Earlier, the petitioner filed W.P.(C) 16892/2022 which was dismissed as withdrawn vide order dtd. 12/12/2022 with liberty to file a fresh petition on better grounds.