PRAMATH PATNAIK,J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for quashing letter dated 27.04.2016 whereby a sum of Rs. 49,099/- has been recovered from the amount of earned leave amount payable to the petitioner and for making payment of recovered amount and also for quashing order dated 10.04.2015 which stipulates that efficiency bar increment payable to the petitioner was to be given w.e.f 01.01.1998 but the same was given to the petitioner w.e.f 19.01.1997.
(2.) The facts, as disclosed in the writ application, is that petitioner was appointed as Peon on 01.10.1979 in the Department of Industry and after rendering satisfactory service of about four decades superannuated on 30.04.2015. After retirement, entire pensionary benefit was paid, save and except the amount of leave encashment. Being aggrieved the petitioner represented before the respondents for payment towards leave encashment and pursuant thereto the respondents have come with an order as contained in Memo dated 27.04.2016, wherein it has been informed that a sum of rs. 49,099/- has been paid to the petitioner in excess towards wrong fixation of pay-scale of the petitioner.
(3.) Being aggrieved by the aforesaid order, the petitioner has approached this Court under Article 226 of the Constitution of India for redressal of his grievances.;