DEVENDRA KUMAR SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondent nos. 1 to 5.

(2.) The petitioner, through the present writ petition, has assailed the order dtd. 17/11/2020, passed by respondent no.2- Superintendent of Police, Baghpat, by which he has refused to grant final pension and full gratuity to the petitioner on the ground of pendency of criminal case against him.

(3.) Brief facts of the case are that the petitioner was appointed as Constable (Civil Police), Uttar Pradesh on 13/8/1980 and retired on 31/12/2020.