A S SENGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner has made following prayer in para -7 of the petition.

(2.) It is the case of the petitioner that the petitioner joined the service in the Police Department in the cadre of constable in the year 1959 and in the year 1964. He was selected as Police Sub Inspector and, thereafter, reached upto the position of Dy.S.P. and retired as Dy.S.P. w.e.f. 31.01.1996. It is further stated in the petition that after about one year, the petitioner received a letter dated 13.09.1996 from the Account Department stating that no due certificate. No inquiry certificate and the application of the petitioner for commuted pension were sent to the Government as no inquiry was pending against the petitioner. It is further stated in the petition that after the petitioner was permitted to retire from service, he was issued show -cause notice, the inquiry against the petitioner was dropped. The petitioner has averred that there was no justification for the respondents to delay in making payment of retiral benefits to the petitioner.

(3.) On 26.12.2001, this Court passed the following order .