- (1.) Supplementary affidavit filed today to explain the delay in filing the writ petition, is taken on record. We found that the latches in filing writ petition have sufficiently been explained.
(2.) Since purely question of law is involved in the writ petition, we proceeded to hear the matter with the consent of parties.
(3.) The writ petition has been filed with a prayer for quashing the impugned order dated 24.11.2015 by which the order of recovery by way of punishment has been passed against the petitioner and the disciplinary proceedings have been disposed of accordingly. The petitioner has further prayed for a direction to the opposite parties to pay all retiral dues including leaveencashment and security amount to the petitioner alongwith 8% interest.;