MARKANDEY SINGH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) By the Court.-We have heard Shri R.K. Ojha for the petitioner. Learned Standing Counsel appears for the respondents.

(2.) The petitioner retired as Deputy Superintendent of Police serving in the Police Department on 31.1.2004. By this writ petition he has prayed for direction to quash the order dated 7.11.2007 passed by the Finance Controller, U.P. Police Headquarter, Allahabad in pursuance of the directions issued by this Court on 2.8.2007 in Writ Petition No. 3547 of 2007, rejecting the petitioner's representation for payment of gratuity, leave encashment and for finalising his pension.

(3.) life gratuity and leave encashment have been held up and the pension has not been finalised on the ground that the petitioner is an accused at SI.No. 48 in a chargesheet No. 43A/2007 dated 13.7.2007 under Sections 147, 149, 504, '506, 323, 427, 342, 452, 353, 365 and 109 IPC pending before the Judicial Magistrate-1 Lucknow and in which the Court has taken cognizance.