VISHNU GANGARAM SONAWANE Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally by consent of parties.

(2.) We are inclined to dispose of the present Petition as no case is made out by the Respondents by referring to any provision of law and/or regulation whereby the service retirement benefits of an employee of Respondents, can be withheld and/or stopped merely because some Criminal Appeal against acquittal is initiated and/or pending against such retired employee.

(3.) All the counsel appearing for the parties unable to read and/or refer any provision whereby such restriction is provided and/or contemplated. We also see no reason to stop the pensionary benefits merely because the concerned Respondents have some doubt and, therefore, sought clarification from the State of Maharashtra.