(1.) By the Court.--Heard learned counsel on behalf of the petitioner and counsel on behalf of the State as well as for the Accountant General.
(2.) Counter and rejoinder affidavits have been exchanged and pleadings are complete. As agreed between the respective counsels, the writ petition is heard finally.
(3.) The instant writ petition is preferred for a direction in the nature of mandamus to the respondents to refund the amount of Rs. 22,800/- with interest which has been deducted from his arrears of pension after a lapse of 13 years of his retirement on the ground that the petitioner has not passed Hindi Noting and Drafting Examination.