RAJIV LOCHAN MEHROTRA,J. - (1.) Heard Shri Prakash Padia, learned counsel for the petitioner and learned Standing counsel for all the respondents.
(2.) This writ petition has been filed for quashing the order dated 23rd November, 2005 (Annexure-24 to the writ petition), as well as the order dated 10th May, 2006, passed by the respondent no. 2 making recommendations for releasing the post retiral benefits of the petitioner after deducting an amount of Rs. 2,01,050/- only. Th prayer also is to release the said amount as well as all other retiral benefits together with any unreleased part of the pension along with interest.
(3.) A counter affidavit has been filed, to which a rejoinder affidavit and supplementary counter affidavit has been filed by the respondents.;