ASOK KUMAR G Vs. UOI

JUDGEMENT

(1.) LEARNED counsel for the respondents states that he has yet to receive any instructions with respect to the impugned order dated 7.7.2011 (Annexure P-4).

(2.) SINCE a legal issue arises for consideration, we are deciding the writ petition without awaiting a counter affidavit to be filed and the reason for the urgency is that petitioner's request seeking voluntary retirement was acceded to by the respondents. The petitioner had to voluntarily retire and hence to be relieved in the afternoon of 31.7.2011.

(3.) SUFFICE would it be to state that for the period August 2008 October 2010, HRA paid to the petitioner in sum of '1,74,151/- is sought to be withdrawn and a direction stands issued to the petitioner to remit the same.