Rajnish Kumar, J. - (1.) Heard Shri Prashant Kumar Singh, learned counsel for the petitioner, Shri Ratnesh Chandra, learned counsel appearing for opposite party nos.2, 3 & 4 and learned Standing Counsel for opposite party no.1.
(2.) The petitioner has approached to this Court challenging the order dated 12.7.2016 passed by the opposite party no.3 by which the opposite party no.3 has allowed the continuance of proceedings against the petitioner after his retirement, punishment order dated 28.01.2016 for recovery passed by the opposite party no.4 and show cause notice dated 20.9.2016 issued by the opposite party no.4.
(3.) The petitioner has further prayed for a direction to the opposite parties to pay the pension, retirement gratuity and other retiral dues to the petitioner.;