Neeraj Tiwari, J. - (1.) We have heard Sri Radhey Krishna Pandey, learned counsel for the petitioner and learned Standing Counsel appearing for respondents 1 and 2. Pleadings are exchanged and with the consent of learned counsel for the parties, the writ petition is being decided at the admission stage itself.
(2.) By means of this writ petition, the petitioner has challenged the order dated 15.2.2011 passed by U.P. State Public Service Tribunal, Lucknow in Claim Petition No. 626 of 2008, order dated 14.10.2011 passed in Revivew Petition No. 12 of 2011 and the petitioner has also challenged the order dated 26.12.2007 passed by Principal Secretary, U. P. P.W.D., Lucknow by which recovery of Rs. 86,550/- was directed from his post retiral benefits.
(3.) Feeling aggrieved by the order dated 26.12.2007, the petitioner has preferred Claim Petition No. 626 of 2008, which was dismissed by order dated 15.2.2011. Thereafter, the petitioner has filed Review Application No. 12 of 2011 in Claim Petition No. 626 of 2008, which was also dismissed by the Tribunal vide order dated 14.10.2011. Hence the present writ petition.;