Rakesh Tiwari, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) By means of this pelition, the petitioners have challenged the order, dated 23.5.1991 passed by respondent No. 2 by which they were directed to deposit Rs. 26,260 in the Government Treasury which pertains to the salary amount earned by them after they retired from service in mid-session but worked for the whole session under the order of this Court.
(3.) The petitioners have come to this Court for the following reliefs : "(i) a writ, order or direction in the nature of 'certiorari' quashing the order of respondent No. 2, dated 23.5.1991 contained in Annexure-lV to the writ petition ; (ii) a writ, order or direction in the nature of mandamus calling upon the respondents to release the pension, gratuity and other service benefits forthwith ; (iii) a writ, order or direction in the nature of mandamus directing the respondents to make payment of interest on pension and gratuity which has not been paid and also to pay the commuted amount of 1 /3rd salary ; (iv) any other order or direction which this Hon'ble Court may deem fit and proper ; (v) award r.ost of the petition to the petitioners".;