RAMLAL MALVIYA Vs. CO OPERATIVE DEPARTMENT

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed the present petition seeking a direction to the respondents to disburse the pension and release the gratuity amount.

(3.) Facts of the case are that petitioner was initially appointed in the Co-operative Department. Before the date of superannuation on 31.12.2015 he was caught redhanded while accepting bribe on 30.11.2015. Criminal case No.1/2016 was registered against the petitioner.