AJAY DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has sought for the following reliefs:--

(2.) From the perusal of the letter of the Chief Minister (Annexure P-1), we find that extension of service of respondent No. 4 was recommended by the Chief Minister by recommending the matter thus:--

(3.) It appears that the matter was processed by the Cabinet Secretary of the Central Government by note-sheet, dated 28-1-2013 (Annexure P-2), which reads as under:--