MD. ASHADUL HAQUE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal against an order dtd. 24/1/2025 arising out of WPA 2325 of 2024. By the said order, the learned Single Judge refused to direct the respondents to release the appellant's gratuity until the disposal of the criminal case pending against him.

(2.) The brief facts of the appellant's case are stated hereinbelow:

(3.) Since no retiral benefits were released in favour of the appellant, he filed the instant writ petition, inter alia, seeking the following reliefs: