Mahesh Chandra Tripathi, J. - (1.) Heard Shri Anil Kumar Bajpay, learned counsel for the petitioner and Shri Pankaj Rai, learned Addl. Chief Standing Counsel for the respondents.
(2.) By means of the present writ petition, the petitioner has prayed for following reliefs:- "(i) to issue a writ, order or direction, in the nature of certiorari, quashing the impugned order dated 25.7.2007 passed by the Superintending Engineer, Bulandshahr Circle, Public Works Department, Bulandshahr ( Annexure-I to the writ petition). (ii) to issue a writ, order or direction, in the nature of certiorari, quashing the information letter dated 20.03.2008 by which Rs. 5,86,562/- has been deducted from the gratuity and encashment i.e. Rs. 3,02,000/- from gratuity and Rs. 2,36,562/- from encashment and has been paid vide Cheque No.510698 by the Executive Engineer, Provincial Division, Public Works Department, Bulandshahr (Annexure-IA to the writ petition). (iii) to issue a writ, order or direction, in the nature of mandamus, directing the respondents to release the amount to the tune of Rs. 5,86,562/- which was deducted from the gratuity and encashment as intimated to the petitioner vide letter dated 20.03.2008 along with interest @ 12%. (iv) to issue a writ, order or direction, in the nature of mandamus, directing the respondents to also pay temporary imprest fro a sum of Rs. 51,000/- and Rs. 12,621/-. (v) to award the cost of the petitioner to the petitioner."
(3.) Brief facts giving rise to the present writ petition are that the petitioner was initially appointed as Overseer in the year 1970. Later on the said designation was changed to Junior Engineer. The career of the petitioner was always unblemished and nothing adverse except the present incidence had been brought on record by the respondents. The petitioner has attained the age of superannuation on 31.7.2007. Shri Rajendra Prasad Sharma, who was then posted as Executive Engineer, Provincial Division, Public Works Department, Bulandshahar had issued an order on 2.12.2006 asking the petitioner to hand over the charge of store to Shri V.P. Singh-II, Junior Engineer with immediate effect.;