RAJNISH KUMAR,J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner has approached to this Court challenging the order dated 19.01.2016 passed by the opposite party no.2 in compliance of the order dated 29.08.2016 passed by this Court in writ petition no. 16329 (S/B) of 2016. The petitioner has further prayed for a direction and commanding to the opposite parties to refund the recovered amount of Rs. 1,27,162/- with interest to the petitioner within some reasonable time and compute the retiral dues including pension etc. on the basis of last pay drawn by the petitioner within 34 months prior to the date of his retirement as per Government Order dated 16.01.2007.
(3.) The facts in brief for adjudication of the present controversy are as under.;