BHARATLAL SAHU Vs. STATE OF C.G.

JUDGEMENT

(1.) The petitioner in the present writ petition is a retired Head Clerk in the Health Department of the respondents. The petitioner stood retired w.e.f. 31/1/2021.

(2.) While in service the petitioner was implicated in a case under the Prevention of Corruption Act in the year 2020 and was also arrested. Subsequently, he stood released on bail. On account of his arrest, the petitioner was placed under suspension. Later on, the suspension order stood revoked by the Department and the petitioner was taken back in service and he continued to serve till he cross the age of superannuation.

(3.) The grievance of the petitioner in the present writ petition is two folds. The first grievance of the petitioner is that though he was working under the respondents, but he was not given the benefits of revision of pay in accordance with the 7th pay commission. The second grievance of the petitioner is that having retired in January, 2021, till date he has not received any retiral or pensionary benefit and under the service Rules governing the retiral benefits, he was entitled for the retiral dues, if not atleast for the provisional retiral dues.