M.M.DUTT Vs. NATIONAL INSURANCE CO.

JUDGEMENT

(1.) AGAINST the petitioner departmental proceedings were commenced prior to his retirement. The impugned order dated 2.7.2008 was thereafter passed not releasing gratuity, leave encashments and commutation of pension. This writ petition was thereafter filed for release of retiral benefits of leave encashments, gratuity and GSLIP.

(2.) COUNSEL for respondent no.1 has placed on record the copy of the order dated 30.9.2013 passed by the disciplinary authority imposing a cut of Rs.2000/ - per month from the pension payable to the petitioner.

(3.) SO far as the amount towards GSLIP is concerned, counsel for respondent no.1 states that the same has already been paid to the petitioner.