- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) By means of present writ petition, the petitioner has prayed for quashing the charge sheet dated 29.6.2001 (Anneuxre No.1 to the writ petition); the order dated 17.8.2001 passed by respondent no.1 (Annexure No, 8 to the writ petition) and to direct the respondents to pay the pension and other retiral benefits including salary of June, 2001 to him.
(3.) By the amendment application allowed on 14.5.2002, the petitioner has also prayed for quashing the order dated 16.3.2002 (Annexure-11 to the writ petition) and to direct the respondents to pay pension, gratuity and other retiral benefits in the Pay Scale of Rs.1350-2200 in accordance with law. By another amendment application allowed on 16.2.2005, he has also prayed for quashing the order dated 24.6.2002 (Annexure-12 to the writ petition).;