CAPT.PRAMOD CHANDRA MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been filed by the petitioner challenging the order dated 15.5.2006 passed by the State Administrative Tribunal for review of its earlier order dated 5.10.2005. From the order which has been passed by the Tribunal it appears that the petitioner was an Ex -Service man who was appointed under the State Government on retirement from active duty. The petitioner is aggrieved by non -finalisation of his pension and non -release of gratuity for the reason that there is a case of defalcation of Rs.5100/ - initiated against him by the Vigilance Department. The proceeding initiated by the Vigilance Department is under investigation and the said investigation has not yet been completed.

(3.) THE State Government however on the basis of the said observations in the review petition did not carry out the previous order of the Tribunal dated 5.10.2005.