BAHRAT SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sushil Kumar, learned counsel for the petitioner, learned State Counsel for the respondent no. 1 and Sri Pankaj Patel, learned counsel for the respondent nos. 2 to 6.

(2.) The present writ petition has been preferred for quashing of the impugned order dated 15-12-2009 passed by the respondent no. 2 i.e. Mukhya Karyapalak Adhikari, U.P. Khadi Gramodyogya Board, Lucknow awarding punishments of non payment of remaining salary for the period of suspension, severe admonition for the works, services of the period of suspension shall be deemed to be eligible and the recovery of loss of Rs. 6,58,597.26/-shall be deducted from the dues of the petitioner and the pension etc. shall be issued after the recovery of the remaining amount.

(3.) It is further prayed to direct the respondents to release and pay the complete retiral dues i.e. arrears of pension including difference in revised pay, G.I.S., leave encashment, gratuity alongwith interest @ 18% from the date of retirement till the date of payment and also direct the respondents to pay Rs. 10,00,000/-(Ten Lakh) as compensation for the mental harassment faced by the petitioner from the period of his retirement.