Irshad Ali, J. - (1.) The learned Additional Chief Standing Counsel placed instructions before this Court, which is taken on record.
(2.) Heard the learned counsel for petitioner and the learned Standing Counsel on behalf of the respondents No.1 to 4.
(3.) The petitioner has filed the present writ petition, challenging the order dated 10.12.2017, whereby his amount of gratuity has been withheld on the ground that due to some mistake petitioner has been paid illegal salary on the basis of wrong fixation.;