- (1.) Heard learned Counsel for the petitioner and learned Standing Counsel for respondents.
(2.) By means of this writ petition, the petitioner has assailed the order dated 12.12.2005 whereby a recovery of Rs. 89728.02 has been imposed on him and proportionate amount of gratuity stands withheld from the post-retiral dues admissible to the petitioner. There is a prayer for release of the amount coupled with the prayer for setting aside the impugned order.
(3.) The impugned order has come to be passed on the basis of show cause notice issued to the petitioner on 08.07.2005 in respect of allegations which relate from 1993-94 to 1996-97. Concededly the allegations are stale and relate to period of time beyond four years from the date of petitioner's attaining the age of superannuation on 30.11.2005.;