EHSAN AHMED KHAN Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, the learned Standing Counsel for the University and the learned Standing Counsel for the Anti-Corruption Bureau.

(2.) The petitioner voluntarily retired in the year 1995 from the services of the University. Thereafter some difficulty arose in paying the pension and pensionary benefits to him. Therefore, he filed this writ petition.

(3.) Counter was filed by the University in which it was stated that there were some allegations against the petitioner and the matter has been referred to the Anti-Corruption Bureau to investigate. Therefore, the petitioner was not paid his gratuity however, he is being regularly paid his pension. After the counter was filed by the University, the respondent-University also moved an application praying that the Anti-Corruption Bureau be also arrayed as party. That application was allowed and the learned Standing Counsel for the Anti-Corruption Bureau also appeared today and he was heard. He submitted a copy of the sanction given by the Registrar of Osmania University dated 16-4-1998 which is taken on record. He states that there are several allegations against the petitioner and the matter was enquired into and the Anti-Corruption Bureau has found prima facie case against the petitioner and therefore the Registrar got sanction from the University authorities to prosecute the petitioner and sanction has been granted on 16-4-1998. Since gross misappropriation has been made by the petitioner and some others, it will be difficult to recover the money from the petitioner, so the withholding of gratuity is sought to be justified. The sanction has been given by the competent authority to prosecute the petitioner in April, 1998. It is for the Anti-Corruption Bureau to proceed in the matter and this Court is not in a position to comment upon the allegations levelled against the petitioner but it is a fact that the petitioner has worked in the University. He has retired from service and he is entitled to his pension and other pensionary benefits as on today. The gratuity or the pension or the other pensionary benefits of a retired employee can only be withheld if permitted by law. The learned Counsel appearing for the University submits that the University can withhold the gratuity of the petitioner in accordance with Rule 46 (ii) of the Revised Pension Rules, 1980. This rule reads: