MANINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, CWP No. 30733 of 2025 and CWP No. 32316 of 2025 are hereby adjudicated as common questions of law and facts are involved. With the consent of both sides, facts are borrowed from CWP No. 30733 of 2025.

(2.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of order dtd. 30/7/2025 (Annexure P-8) whereby he has been denied gratuity, regular pension and commutation of pension.

(3.) The petitioner retired from service on 30/4/2019. He was implicated in FIR No. 287 dtd. 28/12/2016, under Ss. 409/420 IPC (Ss. 465/467/468/471/120-B of IPC added later on) and Sec. 13(2) of Prevention of Corruption Act registered at Police Station City Kapurthala. Police completed investigation and filed its report on 18/9/2024 means after five years from the date of his retirement. The departmental proceedings were pending against him which stand concluded on 26/11/2025.