TNGEN SINGH BASAIAWMOIT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The brief facts of the case is that the petitioner a retired employee of the Government of Meghalaya has since superannuated in the year 2014. The prayer as made in the writ petition is for release of pension, GPF and other retirement benefits to the petitioner along with interest from the date it was due.

(2.) Mr. S.A. Sheikh, learned counsel for the petitioner submits that the respondents have been withholding the pension and other retirement benefits of the petitioner in spite of the fact that no departmental proceeding has ever been initiated against him while in service. He also submits that after his retirement though an FIR had been filed against him, he is fighting the same in the Court of law to prove his innocence. He finally submits that gratuity being the right of the petitioner, the same cannot be denied to him by the respondents and should be released forthwith. He also submits that in spite of the representation dated 22nd August, 2017 which was submitted before the Deputy Commissioner, Shillong, till date no answer has been forthcoming.

(3.) Mr. N.D. Chullai, learned AAG assisted by Mr. A.H. Kharwanlang, learned GA for the respondents No. 1 to 3 submits that the petitioner firstly had misrepresented with regard to his correct date of superannuation and has unauthorizedly extended his own service. He also submits that there have been criminal instances of forgery regarding certain letters, which are attributed to the petitioner and therefore an FIR was lodged, apart from communication made to the respondent No. 4 to stop issuance of authority for payment of Pension, DCRG etc. to the petitioner. He further submits that at the most by operation of the Meghalaya Civil Services (Pension) Rules, the petitioner will be entitled to provisional pension until the entire matter is adjudicated and settled.