SANGEETA CHANDRA,J. - (1.) This writ petition has been filed by the petitioners, who are two in number, praying for a writ in the nature of certiorari quashing the Government order dated 14.11.2011 and the consequential order issued by the Milk Commissioner dated 30.3.2012.
(2.) A further prayer has been made for issuance of a suitable writ not to effect recovery in pursuance of the impugned orders and not to reduce salary/pension payable to the petitioners and to make payment of salary and pension every month without making any deduction therefrom.
(3.) Initially, the writ petition was filed only with the aforesaid prayers. Later on, by means of an Amendment Application which was allowed on 7.4.2014 the petitioners have also prayed for a writ in the nature of certiorari quashing the Government Order dated 20.8.2004 (Clause 6 thereof).;