- (1.) Heard Sri Faisal Ahmad Khan, learned counsel for petitioner, learned Standing Counsel for respondents 1, 2 and 5 and Sri Ravi Singh, Advocate, appearing for respondents 3 and 4.
(2.) Writ petition is directed against the order dated 6.9.2011 whereby representation of the petitioner against the recovery of Rs. 1,27,632/- has been rejected and the pensionary benefits of the petitioner have been directed to be determined/ computed in the light of the aforesaid recovery.
(3.) Facts, in brief, giving rise to the present dispute are as under.;