- (1.) Heard learned counsel for the petitioner. Learned Standing Counsel appears for the respondents.
(2.) By means of present writ petition, the petitioner has prayed for following reliefs:- "(i) a writ, order or direction in the nature of certiorari quashing the office order dated 10.09.13 passed by the Executive Engineer, Provincial Division, Public Works Department, Ballia (Annexure 10 to the writ petition) as also the recovery notice dated 10.09.2013 also issued by the Executive Engineer, Provincial Division, Public Works Department, Ballia (Annexure 9 to the writ petition). (ii) a writ, order or direction in the nature of certiorari quashing the circular letter dated 12.8.13 issued by the Engineer-in-Chief, Public Works Department, U.P., Lucknow (Annexure 8 to the writ petition). (iii) a writ, order or direction of a suitable nature commanding the respondents to make regular payment of monthly salary to the petitioner in accordance with the office order dated 20.12.11 (Annexure 7 to the writ petition) and to further restrain the respondents from effecting any recovery from the salary payable to the petitioner. (iv) a writ, order or direction of a suitable nature commanding the respondents to treat the fixation made under the office order dated 20.12.11 as entitling the petitioner to actual disbursement of salary at higher level w.e.f. 08.09.2010 to make payment of regular monthly salary accordingly and also to disburse the arrears of salary arisen on such account within a period to be specified by this Hon'ble Court."
(3.) In the matter on 19.2.2014 the Court had passed an interim order restraining the recovery for a sum of Rs.1,54,250/-.;