RAMCHARIT DUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second round of the petitioner before this Court. In the instant petition filed under Article 226 of the Constitution of India, the petitioner is challenging the order dtd. 25/6/2025 Annexure P-7 whereby the claim of the petitioner for full pension and other retiral claims has been rejected in view of Rule 64 (c) of M.P Civil Services Pension Rules, 1976 (hereinafter to be referred to as "the Rules, 1976").

(2.) Earlier the petitioner filed W.P No.13818/2025 which was disposed of on 14/5/2025. The relevant paras of the order is reproduced as under:-

(3.) In compliance to the said order, the competent authority has passed the impugned order and held that though the petitioner was acquitted but the appeal against the order of acquittal is pending before the High Court and, therefore, in view of Rule 64(c) of the Rules, 1976, the petitioner is not entitled for the full pension and other claims and, therefore, he has been granted only anticipatory pension.