Yashwant Varma, J. - (1.) Heard learned counsel for the petitioner and Shri Shivaji Singh who has appeared for the respondent Nos. 2 and 3.
(2.) This petition has sought a direction for release of payment of Rs. 2,44,000/- which according to the petitioner was part of the gratuity payable to him and had been illegally retained by the second and third respondents. It is in this connection that a relief was also sought for the calling of the relevant records and for quashing of any decision for forfeiture of gratuity that may have been made by the said respondents.
(3.) It is not disputed that the petitioner retired from service on 9 December 2011. Post retirement he was paid entire retiral benefits on 29 October 2015 except for a sum of Rs. 2,44,000/- which was detained by the respondents. The petitioner in the writ petition averred that he has been informed orally by the respondents that certain loans had been sanctioned by him which had subsequently been declared to be "Non Performing Assets" [NPA]. In view thereof, he was informed that the aforesaid amounts from his gratuity had been withheld in order to make good the alleged loss suffered by the respondents on the score of the loans having been declared NPA.;