Shree Chandrashekhar, J. - (1.) Supplementary affidavit dated 08.03.2018 is taken on record.
(2.) By filing this writ petition the petitioner seeks a direction upon the respondents for calculation of his postretiral benefits in terms of Resolution dated 28.02.2009. Another prayer in the writ petition is for staying operation of order dated 21.11.2009.
(3.) At the outset it needs to be recorded that order dated 21.11.2009 is the order by which the petitioner was inflicted penalty of recovery of Rs.3,11,530/ and forfeiture of 10% of pension for five years. Challenging that order, the petitioner has approached the appellate authority which is seized with the matter. The petitioner has also approached this Court by filing W.P.(S) No.4009 of 2012 which has been disposed of today.;