A.P.Sahi, J. - (1.) Heard Sri R.K. Ojha, learned Counsel for the petitioner and learned Standing Counsel for the Respondents.
(2.) I have perused the Affidavits filed on behalf of the parties. The short question that arises in this case is as to whether the respondents have the authority to withhold the payment of gratuity of the petitioner and proceed to adjust the amount under the impugned order dated 7.11.2005.
(3.) The petitioner's payment of gratuity has been considerable reduced on account of the deductions made under the order dated 7.11.2005 appended as Annexure-8 to the writ petition.;