RAM MEHAR Vs. HARYANA VIDYUT PRASARAN NIGAM LIMITED

JUDGEMENT

(1.) In the present case, the prayer of the petitioner is that he retired from service on attaining the age of superannuation on 30/9/2015 but all the pensionary benefits for which he is entitled for, have not been released to him but were withheld by the respondents and have been released now.

(2.) Learned counsel for the petitioner submits that though, at the time when the petitioner retired from service, one FIR bearing No.148 dtd. 26/6/2015 registered at Police Station Israna, District Panipat was pending, apart from this another charge-sheet was also pending against the petitioner regarding the same allegations. Due to the pendency of the criminal as well as departmental proceedings, the pensionary benefits of the petitioner were withheld. Learned counsel for the petitioner further submits that the petitioner was acquitted by the competent Court in FIR No. 148 dtd. 26/6/2015 in the year 2016 but the departmental proceedings were kept pending and the same was only dropped on 12/7/2018.

(3.) Learned counsel for the petitioner submits that once the petitioner has not been found guilty of the allegations being alleged either before the criminal Court or the departmental proceedings, the same cannot cause prejudice to the petitioner and he is entitled for the grant of interest on the delayed release of the pensionary benefits.