(1.) This petition is filed under Article 226 of the Constitution of India, in which the petitioner has prayed for the following relief/s:
(2.) Looking to the issue involved in the present petition, learned advocates appearing for the parties jointly requested that this petition be finally disposed of at admission stage. Hence, Rule. Learned advocate Mr. C.J.Vin waives service of notice of Rule for respondent No.1 and learned advocate Mr. H.S.Munshaw waives service of notice of Rule for respondent Nos. 2 and 3.
(3.) Learned advocate Mr. Dipak R. Dave appearing for the petitioner submitted that petitioner is one of the affected employees, who is the beneficiary of Certificate No.5469 of 2012 dated 04.12.2012. The said certificate has been issued by the competent authority for recovery of amount of Rs.1,16,81,102/- along with interest and cost in favour of 32 employees. It is submitted that out of 32 employees, several employees have expired. However, till date, the actual dues are not paid to the petitioner and other beneficiaries of the said certificate except the amount of Rs.25 lakh, which was deposited pursuant to the interim order passed by the Hon'ble Division Bench of this Court.