DALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, for issuance of writ in the nature of certiorari seeking quashing of order dtd. 8/4/2016 (Annexure P-6), whereby, the petitioner has been dismissed from service by respondent No.3-Punjab Mandi Board. Further prayer has been made to direct respondent No.2 to release the pension and pensionary benefits due to the petitioner on attaining the age of superannuation.

(2.) Succinctly, the facts of the case are that in 2011, while the petitioner was serving as Secretary, Market Committee, Balachaur, FIR was registered against the petitioner under Sec. 7 read with Sec. 13 (2) of the Prevention of Corruption Act, 1988 by the Vigilance Bureau, Punjab. During the course of the trial, the petitioner retired from service on 30/9/2014. On superannuation, he was only given the benefit of pension and leave encashment and other pensionary benefits were withheld. Repeated representations were made for release of the same.

(3.) On 7/10/2015, the petitioner was convicted by the Court of Additional Sessions Judge, SBS Nagar in the above said case and was awarded sentence of 4 years and to pay a fine of Rs.25,000.00 each under Sec. 7 r/w 13(2) of PC Act, 1988. All the sentences were ordered to run concurrently. He filed an appeal against the said conviction which is pending in this Court vide Criminal Appeal No.S-4702-SB of 2015.