- (1.) I.A. No. 6552 of 2013 Office orders as contained in Annexures 3 and 4 to the present interlocutory application dated 17.11.2012 and 28.2.2013 are orders of recovery of the amount of Rs. 1,50,542/- and Rs. 3,68,000/- effected against the petitioner, after his retirement. They are also sought to be impugned in the main writ application where the petitioner is aggrieved by an order as contained in Annexure 2 dated 31.10.2012 whereunder a sum of Rs. 3,90,000/- has also been sought to be recovered from his gratuity. Since the aforesaid orders are also adversely affecting the petitioner and are in continuance with the main relief, the proposed amendments are allowed to be incorporated in the main writ application.
(2.) Let the instant I.A. No. 6552 of 2013 be treated as a part of main writ petition.
(3.) I.A. No. 6552 of 2013 stands disposed of, accordingly. W.P. (S) No. 7166 of 2012;