KRISHNA KUMAR TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The grievance of the petitioner is that the petitioner is now aged about 80 years and till date his retiral dues are not being finalized by the respondents.

(3.) According to the submission, the petitioner has retired from the erstwhile unified State of Madhya Pradesh on 31/3/2000 and before three days of his retirement a department enquiry was initiated against the petitioner vide order dtd. 27/3/2020. The petitioner was served with the charge-sheet and eventually the departmental enquiry was completed on 12 th of December, 2005 and the enquiry report was submitted by the enquiry officer. Thereafter, no final conclusion in the departmental enquiry has been arrived at resulting into fact that the petitioner, who as on date has attained the age of nearing 80 years is deprived of his pensionary benefits along with the benefit of 6 th and 7th pay commission and arrears thereof from the date of retirement, which he is entitled.