SANJEEV VERMA Vs. DISTRICT AND SESSION JUDGE

JUDGEMENT

(1.) VIDE the instant petition, the petitioner seeks setting aside the order/letter dated 10th June, 2011 issued by the respondent. Consequently, the respondent be directed to pay pension to the petitioner as per the norm/rule from 4th July, 2009 with interest @ 15% per annum.

(2.) THE brief facts of the case are that the petitioner joined as LDC on 12.03.1997 with the respondent. Vide order dated 16.03.2004, he was put under suspension by the respondent. Vide order dated 04.07.2009, the respondent imposed the penalty of compulsory retirement upon the petitioner by passing the following order:-

(3.) HOWEVER , learned counsel for the petitioner had submitted before the Division Bench that the order of compulsory retirement was passed on 04.07.2009, the terminal dues of the petitioner were not settled by that time though he had fulfilled all the formalities.