RAJA BAHADDUR Vs. UNDER SECRETARY

JUDGEMENT

(1.) The petitioner, a retired watchman in the second respondent-Bangalore Development Authority (for short "BDA") is before this Court seeking for a writ of mandamus directing the second respondent to release all pensionary benefits by considering the representations dtd. 24/11/2021 and 5/3/2022 vide Annexures-H and J.

(2.) Heard learned counsel Sri.Abhinay Y.T. for Sri.Somashekar K.M., learned counsel for the petitioner and learned counsel Sri.K.Krishna for respondent No.2-BDA as well as learned AGA Sri.M.V.Ramesh Jois for respondent No.1. Perused the writ petition papers.

(3.) The petitioner was working as a Watchman in the second respondent-BDA and retired from service on 31/10/2021 on attaining the age of superannuation. While he was in service, a departmental enquiry was initiated against the petitioner and enquiry was entrusted to the Upa Lokayukta. Upa Lokayukta after enquiry submitted his report on 23/1/2019. Second show-cause notice was issued to the petitioner on 7/1/2020 and the petitioner submitted his reply on 21/1/2020 in terms of Annexure-G. It is the grievance of the petitioner that no final orders are passed and his pensionary benefits are not settled.