POORANSINGH BHEEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India, being aggrieved by the action of the respondents in not releasing 100% pension of the petitioner and other retiral claims like Gratuity, Leave Encashment, Arrears of Salary etc.

(2.) The petitioner, who was working as Sub-Registrar, retired on completion of the age of superannuation with effect from 30/4/2016. The respondents filed the reply and in the reply, it is stated that the petitioner was granted 90% anticipatory pension and the entire pension was not finalized because a criminal case is pending against the petitioner.

(3.) It is further submitted that in compliance to the order passed by the High Court in a public interest litigation WP No.5394/2016, an FIR was registered against the petitioner for commission of offences under Sec. 420, 262 of IPC at Police Station Agar Malwa and considering the gravity and seriousness of the alleged offence, the pension of the petitioner was not finalized and the other retiral dues were not paid.