(1.) This petition is heard finally.
(2.) By means of this petition filed under Article 226 of the Constitution of India, the petitioner is not challenging any specific order, but seeking a direction for issuance of writ of mandamus for the respondents to finalize his case of retiral dues and be paid to him expeditiously.
(3.) The crisp and short facts of the case are that the petitioner after attaining the age of superannuation stood retired from service on 30/11/2001, but on the date of retirement, since the petitioner was facing a criminal trial i.e. Special Case No.12/1997 in connection with Crime No.122/1996 for an offence under Sec. 13(1)(d) read with Sec. 13(2), Sec. 5(1)(d) read with Sec. 5(2) of the Prevention of Corruption Act and Sec. 120-B of the Indian Penal Code registered against the petitioner, therefore, his retiral dues could not be finalized. However, the trial Court vide order dtd. 5/11/2004 (Annexure-P/7), acquitted the petitioner from the charge levelled against him. Thereafter, against the said order of acquittal, the State preferred an appeal before the High Court which got registered as Criminal Appeal No.842/2005 [The State of M.P. Vs. Madan Lal Mittal], which is yet to be finally adjudicated. After making unflagging requests, when the petitioner's retiral dues were not settled, then left with no option, he filed the instant petition.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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