(1.) Heard learned counsel for the petitioner and learned Assistant Solicitor General of India.
(2.) This writ petition is filed to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus by declaring the impugned orders passed by the respondents wherein removing the petitioner from service issued in order No.P-XIII-4/2015-EC-II, dtd. 8/4/2016 by the 5threspondent and its consequential order issued by the 4threspondent in order No. R.XIII-01/2017-Estt-3, dtd. 10/3/2017 rejecting the appeal submitted by the petitioner and consequential orders No.R.XIII-36/2017-Admn-7, dtd. 4/12/2017 issued by the 3rdrespondent rejecting the revision petition is illegal, arbitrary and consequently set aside the same with a direction to reinstate the petitioner into service with all consequential benefits.
(3.) PERUSED THE RECORD.