UMA RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has prayed for the following relief:

(2.) UNDISPUTEDLY , the amount of GPF already stands disbursed to the petitioner. The question which arises for consideration is as to whether other retiral benefits i.e. gratuity and leave encashment, can be withheld on account of mere registration of FIR No. 174 of 2001, registered at Police Station, Solan or not?

(3.) IN the instant case, the departmental proceedings stand concluded way back in the year 2004 and order (Annexure R -III) to this effect is placed on record. Minor penalty of censure was imposed and petitioner has already deposited the amount, in terms of this order. As on date, no judicial proceedings are pending against the petitioner.