(1.) C.M. No. 4464 of 2009
(2.) It is the case of the petitioner that after his retirement, out of the total retiral benefits, only 75% of pension was provisionally released because of the pendency of a charge sheet dated 2.5.2005. It is further conceded position that except the said charge-sheet, which is pending for more than three years, no other show cause notice/charge sheet was pending against the petitioner at the time of retirement.
(3.) Learned counsel for the respondents states that as far as the said charge- sheet is concerned, the final decision shall be taken within a period of three months.