RAM SEWAK GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.

(2.) The petitioner, who has retired on 30.06.2012 from the post of Marketing Inspector, has filed this petition with the prayer that the order dated 24.07.2013 passed by the Regional Food Controller, Faizabad Region, Faizabad whereby part of the gratuity amount of Rs.2,62,271/- has been withheld for recovering the same on account of the alleged loss caused to the State Exchequer by the petitioner, be quashed. The petitioner has also prayed that the pension payment order dated 04.01.2013 be also quashed to the extent it withholds the amount of leave encashement. Further prayer has been made for commanding the opposite party no.4 to accord the benefit of IIIrd Assured Career Progression to the petitioner with effect from 01.12.2008 in terms of the prevalent Government Order and further that the petitioner be permitted to withdraw the GPF amount.

(3.) So far as the prayer relating to withholding of the leave encashement amount is concerned, learned counsel for the petitioner states that the said amount has been released. Accordingly, the prayer made in this petition in respect of the same has been rendered infructuous. As regards the prayer relating to grant of the benefit of IIIrd Assured Career Progression to the petitioner, it has been informed that the said benefit has also been given to him which renders the prayer made in this regard infructuous. The petitioner, has, since been permitted to withdraw the amount of GPF, hence in this view, the prayer made in this regard has also become infructuous.