- (1.) : 1. In this writ petitioner the petitioner prays for following reliefs: (i) To quash the letter dated 5.10.2007 issued by the office of the respondent no.8 with regard to the payment of D.C.R.G. by which Rs.2,55,023/ -has been recovered out of Rs.3,50,000/ -and only 9477/ -payable to the petitioner. (ii) To fix the pension on the basis of last payment received by the petitioner Rs.12,250/ - (iii)To pay the arrears of pension after making proper correction in P.P.O. which was issued by the office of the respondent no.8 in favour of the petitioner on 5.10.2007. (iv) To pay entire amount of Provident fund amount to the petitioner with interest. (v)To pay the arrears of leave incashment on the basis of last payment received by the petitioner. (vi)To pay the interest at the rate of 12% on the entire retiral dues.
(2.) IT appears that in the impugned order an amount of Rs.2,55,023/ -has been deducted from the gratuity of the petitioner after retirement shown as Government dues without assigning even a single reason which is on the face of it erroneous. Considering the aforesaid facts and circumstances of the case it will be in the fitness of thing that the petitioner immediately move a representation along with the certificate which he has annexed in Annexure -1 and the respondents are directed to dispose of his representation in accordance with law within a period of two months from the date of receipt of this representation. It goes without saying that the admissible payment, in accordance with law, should be released immediately, if already deducted. This writ petition is accordingly disposed of without any order as to costs. ;