- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for State respondents. Shri Madan Mohan Srivastava appears for respondent no.5.
(2.) By means of present writ petition, the petitioner has prayed for following reliefs:- "A) issue a writ, order, rule or direction in the nature of certiorari for quashing the order dated 17.3.2008 and 30.12.2011 (Annexure no.9 and 12 to the writ petition) passed by the Director Asthaniya Nidhi Lekha Pariksha Vibhag, U.P., Allahabad-respondent no.2 as there are certain adverse remarks against the petitioner, which resulted into financial loss to the petitioner of his post retiral dues, pension and gratuity. B) issue a writ, order, rule or direction in the nature of mandamus directing the respondent nos.2 to reconsider the arrears in calculation and fixation in pension and gratuity amount and payment of recovery / adjusted amount in arrears of pension and gratuity amount."
(3.) The petitioner has challenged the impugned orders for recovering the excess amount paid in salary to the petitioner from 20.11.969 to 30.11.2002 with 18% interest.? The petitioner had rendered 36 years service from 9.11.1966 to 30.11.2002.;