(1.) Heard learned counsel for the parties.
(2.) The petitioner is aggrieved by the order dtd. 18/3/2024, whereby, the retiral dues of the petitioner has been withdrawn due to pendency of the Criminal Appeal No.350 of 2022 Chandra Mohan Bhatt Vs. State of Uttarakhand, before this Court.
(3.) It is the case of the petitioner that owing to a first information report, petitioner was placed under suspension, and, thereafter, on being granted bail by this Court, he was reinstated in service. But, subsequently, the trial, which was going on against the petitioner, resulted into his conviction under Ss. 376(2)(n) and 506 IPC and a punishment of 10 years' rigorous imprisonment along with fine of Rs.1,00,000.00was imposed upon him.