S. S. SOM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed claiming for a direction to the respondents for taking an appropriate decision for grant of full pension in terms of proviso Clause (b) of Rule 9(4) of the Chhattisgarh Civil Services (Pension) Rules, 1976.

(2.) The relevant facts for adjudication of the present writ petition is that the petitioner was working under the respondents on the post of Chief Municipal Officer Grade-B. He was appointed w.e.f. 05.10.1982 on the post of Chief Municipal Officer Grade-B and by virtue of his seniority he got promoted to the post of Chief Municipal Officer Grade-A vide order dated 18.06.1992. While the petitioner was in service, he was subjected to disciplinary proceedings in the year 2013. A charge-sheet was issued to the petitioner on 27.11.2013, which stood duly served and thereafter the disciplinary proceedings have been initiated on the alleged charges of causing monetary loss to the Department.

(3.) Down the line, the petitioner reached the age of superannuation and stood retired from the services of the respondents w.e.f. 31.07.2017. On the date of retirement also the petitioner was working as a Chief Municipal Officer Grade-A. Since the departmental enquiry initiated in the year 2013 was not concluded, the petitioner was granted provisional payment of pension and other retiral dues and as of now the petitioner is getting 90% of the pension.