NAIN SINGH Vs. STATE OF HIMACHAL

JUDGEMENT

(1.) PETITIONER retired after attaining the age of superannuation as Deputy Ranger on 30th November, 2003. However, a sum of Rs.45,905/ - was withheld from the Death -cum -Retirement Gratuity of the petitioner.

(2.) MR . R.S. Gautam, learned counsel for the petitioner has strenuously argued that the action of the respondents of withholding of a sum of Rs.45,905/ - from the Death -cum -Retirement Gratuity of the petitioner is illegal, arbitrary, thus violative of Articles 14 and 21 of the Constitution of India. He then contended that his client has been exonerated of the charges by the Inquiry Officer.

(3.) I have heard the learned counsel for the parties and also gone through the pleadings carefully.