SHYAM SINGH Vs. GOVT. OF NCD AND ORS.

JUDGEMENT

(1.) IN the present O.A. filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has sought issuance of directions to the respondents to release his pensionary benefits including gratuity, commuted value of pension, leave encashment and regular pension (along with arrear) w.e.f. the date of superannuation, i.e. 31.01.2002.

(2.) THE counsel for the applicant submitted that the applicant retired from service on 31.01.2002 and as on his date of retirement, no judicial or disciplinary proceedings were pending against him. He submitted that in the criminal case registered vide FIR No. 50/2000 u/s 217/218/219/200/342/500/34 IPC PS -NDRS, no investigation report (charge sheet) had been filed by the Investigating Agency before the Trial Court and in the disciplinary proceedings, he had been exonerated on 16.10.2001, thus there was no justification for the respondents to withhold any of his terminal benefits.

(3.) I heard the counsels for the parties and perused the record.