(1.) HEARD the counsel for the parties.
(2.) IN the writ application the petitioner seeks the following relief : 'That the instant writ application is being filed on behalf of the petitioner seeking great indulgence of this Hon'ble Court to issue high prerogative writ(s) of appropriate nature commanding and directing upon the respondents for grant of following reliefs :
(3.) IT is well settled that if an employee continues in service even after attaining the age of superannuation, then the employer may not recover the salary which was paid to him after attaining the age of superannuation but for the purpose of fixation/ calculation of pension and retiral dues the last pay drawn by the employee on the date he actually superannuated from service shall be taken into consideration and not the last pay drawn by him beyond the date of actual superannuation.