- (1.) The petitioner has approached this Court seeking a direction upon the respondents for refund of amount of Rs. 1,90,542 along with interest @ 12 % from 27.01.2010.
(2.) Heard learned counsel for the parties and perused the documents on record.
(3.) The brief facts of the case are that, the petitioner joined the service under the respondents on 26.05.1971 as feeder and he retired on 31.12.2009. An official accommodation was allotted to the petitioner on 4th November, 1975 and he vacated the said quarter on 04.12.2009. The petitioner applied for sanction of the house building advance. An amount of Rs. 1,50,000/- was sanctioned on 29.09.1995. By letter dated 27.01.2010 a calculation chart was supplied to the petitioner indicating penal rent for retaining the official quarter.;