PAHARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking directions to respondents to release his gratuity along with interest.

(2.) Learned counsel for the petitioner inter alia submits that respondent has wrongly withheld gratuity of the petitioner. He was suspended from service on 9/8/2023 and implicated in FIR No.161 dtd. 10/8/2023 under Ss. 7 and 8 of Prevention of Corruption Act, 1988 registered at Police Station Jagroan, District Ludhiana. He was reinstated on 30/1/2024 and retired on 31/1/2024 on attaining the age of superannuation. He has been granted provisional pension, however, gratuity is withheld. The petitioner at present is not facing any departmental proceedings. He was subjected to punishment of forfeiture of one increment vide order dtd. 31/8/2024 passed by Senior Superintendent of Police, S.B.S. Nagar. He did implicated in aforesaid FIR, however, till date police report has not been filed against him.

(3.) Short reply by way of affidavit dtd. 14/11/2025 of Sh. Iqbal Singh, P.P.S. Superintendent of Police (Headquarter), District S.B.S. Nagar is taken on record. Registry is directed to tag the same at an appropriate place.