- (1.) Heard learned counsel for the petitioner and Shri Pankaj Rai, learned Additional Chief Standing Counsel for the respondents.
(2.) Since a simple legal issue is involved in the matter, the writ petition is being disposed of at this stage without calling for a counter affidavit
(3.) By means of present writ petition, the petitioner has prayed for quashing the orders dated 5.8.2013 and 3/4.7.2013. He has further prayed for a direction to the respondents to release the amount against the gratuity along with interest @ 18%.;