PURUSHOTTAM KASHINATH KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith and heard finally by consent of the learned counsel appearing for the parties.

(2.) This Petition seeks directions to the Respondent No.5 to release the amount of gratuity, pension and group insurance as against the LIC Master Policy No. CGI20053 and 20256.

(3.) The learned counsel appearing for the petitioner submits that, merely on the ground that, the criminal case is pending against the petitioner, the amount of pension and gratuity is withheld by the Respondents. The said action of the respondents withholding pension and gratuity amount on the ground that, the criminal case is pending against the petitioner, is contrary to the law laid down by the Hon'ble Supreme Court in the case of State of Jharkhand and ors V/s Jitendra Kumar Srivastava and anr., 2013 12 SCC 210 Therefore, he submits that, the Petition may be allowed.