ANIL KUMAR TYAGI Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner in this writ petition impugns the order dated 23.12.2016 whereby OA No. 3599/2016 filed by him has been disposed of with the following findings:-

(2.) The petitioner submits that there is contradiction between the findings recorded in paragraphs 8 and 9. Noticing the contention, we had issued the notice in this writ petition vide order dated 04.01.2017 which reads as under:-

(3.) Before we give reasons and record our findings we would take notice of the relevant facts.