C P ARORA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) Only a short question is involved in this writ petition. After hearing the learned counsel for the parties, we proceed to dispose of this writ petition..

(3.) The petitioner has prayed for issuance of direction to the respondents to release all the pensionary benefits including gratuity, commuted value of pension and leave encashment etc. The petitioner had been allowed to voluntarily retire w.e.f. 31st March. 1-993. In the order granting the voluntary retirement to the petitioner, it was mentioned that the same was being allowed subject to the enquiry pending in which petitioner was a witness. The petitioner, although retired, has not been released pensionary benefits and thus he came for seeking the aforesaid reliefs.