DILIP CHINTAMAN NANDANKAR Vs. UNION OF INDIA,

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned Counsel for the parties.

(3.) The petitioner is aggrieved by withholding of his retirement benefits pursuant to his superannuation on 31/3/2020. By communication dtd. 20/3/2020, the petitioner was informed that in view of (Department of Personnel and Training) DOPT Circular dtd. 8/4/2019 his retirement benefits were being withheld. Being aggrieved the petitioner by this writ petition seeks release of retirement and other benefits.