Surya Kant, J. - (1.) NOTICE of motion.
(2.) MR .J.S. Puri, learned Additional Advocate General, Punjab accepts notice on behalf of the Respondents. In view of the nature of order which I propose to pass, there is no need to seek any counter reply from the Respondents at this stage.
(3.) THE Petitioner was working as a Beldar on work -charge basis with Respondent No. 3, namely, the Executive Engineer, Warehousing Division, Ranjit Sagar Dam Project, Shahpur Kandi Township, Pathankot, and has retired w.e.f. 31.12.2004 on attaining the age of superannuation. He seeks quashing of the order vide which the retrenched increments given to the Petitioner have been withdrawn and a recovery of Rs. 35,973/ -has been sought to be effected from him.;