JUDGEMENT
S.M.Subramaniam, J. -
(1.)The order of recovery dated 16.4.2013, issued by the second respondent, is sought to be quashed in the present writ petition.
(2.)The writ petitioner was employed as Assistant Administrative Officer and retired from service on attaining the age of superannuation on 30.4.2012.
(3.)The learned counsel, appearing on behalf of the writ petitioner, states that the writ petitioner was allowed to retire from service on 30.4.2012. After his retirement, the impugned order of recovery was passed on 16.4.2013 based on the audit objections passed by the Audit Branch.
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